PRAMOD KUMAR Vs. U P SECONDARY EDUCATION SERVICES COMMISSION

JUDGEMENT

(1.) Appellant was appointed as an Assistant Teacher in C.T. Grade in an Intermediate College. Admittedly, essential qualifications and other conditions for recruitment therefor are prescribed by Uttar Pradesh Secondary Education Services Selection Boards Act, 1982 (the Act) and the Rules framed thereunder. Section 16 of the Act provides for the essential qualifications. In terms of the Act, rules were framed by the State of Uttar Pradesh in 1993 known as the Uttar Pradesh Secondary Education Services Commission Rules (the Rules).

(2.) The minimum qualification for Masters and Teachers were laid down in the Rules as prescribed under Section 16E, 16F and Section 16FF of the Act.

(3.) It is neither in doubt nor in dispute that prior to coming into force of the said Act, the matters relating to recruitment of Assistant Teachers used to be governed by the U.P. Intermediate Education Act, 1921 (1921 Act).