V.K.SHUKLA, J. - (1.) IN the present case petitioners had been performing and discharging duties as Assistant Teacher at Primary School run by Basic Shiksha Parisad Allahabad. Pursuant to Government Orders dated 01.09.2001 and 29.06.2002 applications were invited for appointment for the post of Assistant Coordinator at their respective blocks. Petitioners applied and were selected to function as B.R.C. After duration of said appointment come to an end, petitioners were repatriated back to their original post of Assistant Teacher and thereafter fresh selection proceedings are undertaken pursuant to advertisement dated 26.09.2008. in this background petitioners have contended that they have not been called for. At this juncture present writ petition has been filed.
(2.) LEARNED counsel for the petitioner Dr. S.B. Singh, contended with vehemence that petitioners fulfilled eligibility criteria and in all eventuality they are liable to be called, as such authorities concerned have acted arbitrarily in not considering the candidature of the petitioners for being appointed as Coordinator at Block Resources Centre in District Jalaun, as such writ petition in question deserves to be allowed. Learned Standing counsel countered the said arguments and contended that none of the legitimate rights of petitioner are infringed as such writ petition deserves to be dismissed.
(3.) AFTER respective arguments have been advanced factual position qua which there is no dispute that appointment of the petitioners was made under a Scheme covered under Government Orders dated 01.09.2001 and 29.06.2002. Under the said scheme itself appointment in question is limited on maximum side for two years and that to when after expiry of period of one year work and conduct is found to be satisfactory.;