HC seeks response of SESB on inclusion/ exclusion of candidates in interview in case of LT Grade Asst. Teacher Recruitment 2016 [Read Order]

The Allahabad High Court has asked the Secondary Education Selection Board whether the candidates will be technically included in the interview or not in the case of LT Grade Assistant Teacher Recruitment 2016.

The Allahabad high court has given last chance to board to submit information in this regard till October 20. The court has said that the argument of the petitioners is that in the year 2000, class nine and ten were separated. Technical art was the subject in class nine but not in class 10. The petitioners, having knowledge of technical art, have the right to join the selection.

The board cannot say that the petitioners do not hold minimum qualifications “however, before any interim order is passed to protect the interest of the petitioners and as Sri Rohit Kumar, learned counsel holding brief of Sri Anil Kumar Singh, learned counsel appearing for respondent nos. 2 and 3 wants to have last opportunity to have instructions, he is directed to have instruction tomorrow by 10.00 am as to whether the Board is going to provisionally permit the petitioners to participate in the interview pending consideration of this petition, or not.” 

The above order has been given by Justice Ajit Kumar while dealing with the petition of Mukesh Tiwari and 16 others. Senior advocate RK Ojha on behalf of the petitioners has said that the petitioners have passed the written examination. He was also called for an interview but was then not included in the interview, stating that high school did not have technical arts qualifications. This has been challenged through a petition.

The petition said that the petitioners could not be considered ineligible due to change of course. They have studied technical arts in class nine. Having knowledge of the subject, they have minimum qualifications. The present matter has listed on 20 th October for next hearing.

CASE DETAILS

Case :- WRIT - A No. - 8388 of 2020

Petitioner :- Mukesh Tiwari And 16 Others

Respondent :- State Of U P And 2 Others

Counsel for Petitioner :- Shivendu Ojha, Mrigank Shekhar Singh, Radha Kant Singh

Counsel for Respondent :- C.S.C.,Anil Kumar Sing

Quorum: Justice Ajit Kumar

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