Mahesh Chandra Tripathi, J. - (1.) By means of the instant petition, petitioner seeks the following relief: "(i) Issue a suitable writ, order or direction in the nature of mandamus directing the Secretary, U.P. Basic Education Board, Allahabad to consider the claim of the petitioner regarding her appointment on the post of Trainee Teacher/Assistant Teacher in pursuance of the selection of total 72825 posts of Assistant Teacher initiated vide Government order dated 27.9.2011 in the respective Primary School within stipulated period of time as directed by the Hon'ble Court."
(2.) Petitioner against 72825 posts of assistant teacher in primary school gave application for appointment as trainee teacher pursuant to advertisement dated 30 November 2011. The notification was subject matter of challenge in various writ petitions. Finally, the matter came to be decided by the Supreme Court in a batch of civil appeals being Civil Appeal Nos. 4347-4375 of 2014, State of U.P. and others v. Shiv Kumar Pathak and others, and the connected appeals were finally disposed of by this Court on 25.7.2017. Relevant part of the judgment of the Supreme Court reads as under: "17. As a result of above, in normal course the State would have been at liberty to proceed with the selection in terms of advertisement dated 7th December, 2012 in accordance with the amended rules by way of 15th amendment, in view of developments which have taken place during pendency of these appeals, the said advertisement cannot proceed and while upholding the said advertisement, relief has to be moulded in the light of developments that have taken place in the interregnum. *** *** *** 19. We have been informed that 66,655 teachers have already been appointed in pursuance of the interim orders of this Court. Having regard to the entirety of circumstances, we are not inclined to disturb the same. We make it clear that the State is at liberty to fill up the remaining vacancies in accordance with law after issuing a fresh advertisement."
(3.) A perusal of the operative portion of the judgment of the Supreme Court goes to show that all the 66,655 appointments made during the pendency of the appeal have been left undisturbed and the State has been granted liberty to fill up the remaining vacancies in accordance with law after issuing fresh advertisement.;