D.K.Seth, J. - (1.) The petitioner was promoted to the post of lecturer on account of his being the seniormost L.T. Grade teacher in the promotion quota, but his salary for the post of lecturer was not paid to him on the ground that the petitioner did not possess the requisite qualification. By virtue of an interim order dated 5th December. 1997, it is contended by Mr. A. K. Goyal, that the petitioner is being paid the pay in the Lecturer's Grade. In the counter-affidavit, it has been pointed out that the petitioner does not possess the requisite qualification as provided in Appendix A to the regulations framed under the U. P. Intermediate Education Act. 1921, in reference to Regulation 1, Chapter II thereof.
(2.) Mr. K. R. Singh, learned standing counsel has referred to paragraph 5 of the counter-affidavit where such a stand has been taken. Mr. Goyal on the other hand refers to the appendix and points out that for the post of lecturer, the requisite qualification is M.A. in Hindi and B.A. with Sanskrit or Shastri Examination from Government Sanskrit College, Varanasi. now Sampurnanand University, Varanasi.
(3.) Admittedly, the petitioner is an M.A. in Hindi. He was also B.A. in Hindi. But he did not have Sanskrit in B.A. This was the ground of objection put forth by Mr. K.R. Singh that unless the petitioner had Sanskrit in B.A., he is not qualified for the post of lecturer. According to him the qualification for the post of Lecturer and L.T. Grade teacher for High School is distinct and different. Though a person may be qualified as High School teacher but he cannot be qualified for the post of lecturer unless he possesses the requisite qualification for the post of lecturer.;