JAI PRAKASH PATEL AND 4 OTHERS Vs. STATE OF U P 4 OTHERS
LAWS(ALL)-2018-4-156
HIGH COURT OF ALLAHABAD
Decided on April 26,2018

Jai Prakash Patel And 4 Others Appellant
VERSUS
State Of U P 4 Others Respondents

JUDGEMENT

Ashwani Kumar Mishra, J. - (1.) State Government has issued a Government Order dated 15.12.2016, notifying the selection for appointment to 12460 posts of Assistant Teacher in different basic schools run by the Basic Shiksha Parishad. Appointments were to be made in accordance with the Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 (hereinafter referred to as 'Rules of 1981'). Essential qualification for appointment to the post although is specified in Rule 8 of the Rules of 1981, but it is settled by now that qualification for the post would be such as is provided under the NCTE Regulations (see: Shiv Kumar Sharma and others vs. State of U.P. and others, 2013 6 ADJ 310 and Anand Kumar Yadav and others vs. Union of India and others, 2015 8 ADJ 338 (FB).
(2.) Selection is to be made on the basis of quality point marks secured by a candidate as per Appendix-I to the Rules of 1981. Appendix-I is reproduced hereinafter:-
(3.) Rules specify the marks that are to be allocated on the basis of performance in concerned course including training. 12 marks are provided to those who secure training in First Division while Second Division candidates get 06 marks and the candidates passing in Third Division are entitled to 03 marks.;


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