Harveer Singh And 3 Ors vs State Of U.P. And 4 Ors
2014 Latest Caselaw 6723 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - A No. - 48580 of 2014
 

 
Petitioner :- Harveer Singh And 3 Ors
 
Respondent :- State Of U.P. And 4 Ors
 
Counsel for Petitioner :- Siddharth Khare,Ashok Khare
 
Counsel for Respondent :- C.S.C.,Santosh Kumar
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

The petitioners are four in number. They claim that they were appointed as Assistant Co-ordinators for a period of three years. After completion of three years, their services were not extended on the ground that they are not trained. 

The counsel for the petitioners has drawn attention of the Court to the Government Order dated 15.05.1997 and exemption orders passed in different dates in respect of petitioners. The said orders are on record record as Annexures- 2A, 2C and 2D of the writ petition and the clarification issued by the Secretary , Board of Education, UP, Allahabad dated 26.8.2014 wherein the Secretary has clarified that the teachers who have been exempted from training are entitled to the benefit at par withthe trained teachers. A copy of the order dated 26.8.2014 is annexed to the writ petition as Annexure-13.

Consdiering the facts and circumstances of the case, the writ petition is disposed of with the consent of learned standing counsel, leaving it open to the petitioners to file a fresh representation before the Basic Shiksha Adhikari, shahjahanpur (Respondent no. 5) alongwith all the documents mentioned hereinabove within ten days from today. In the event, such representation is filed within ten days, Respondent no. 5 shall consider it in accordance with law and pass appropriate orders expeditiously. However, till the such decision is taken by respondent no. 5, no fresh appointment shall be made in place of the petitioners. 

Order Date :- 19.9.2014

SKS