Kamleshwar Nath, J. - (1.) This petition, under Article 226 of the Constitution of India, is for issue of a writ of mandamus to direct the opposite parties to appoint the petitioner on the post of Primary School Teacher (PRT) and for a further direction to them not to prepare a Select Panel without first giving an appointment to the petitioner.
(2.) A Panel for appointment to the posts of P. R. Ts. of Kendriya Vidyalay in Lucknow region was issued by the Assistant Commissioner of the Region, opposite party No. 3, on 23-7-1983. This Panel consisted of a large number of names in which the petitioner stood at Serial No. 71. The Panel was to remain valid for a period of one year and it was expected that vacancies for the posts of P - R. Ts. during the period of one year from 23-7-1983 to 22-7-1984 would be filled from that Panel. Forty-six persons on the Panel were first appointed as P. R Ts. the rest including the petitioner, who was 25 posts below, were not given an appointment. A fresh Panel was prepared on 10-8-1984, the petitioner was not selected in that Panel.
(3.) However, the petitioner was appointed as a Trained Graduate Teacher on 6-8-1986 in the Kendriya Vidyalaya at Gwalior in Jaipur Region and continues to work as such;