Allahabad High Court
C/M, Vasudev Laghu Shiksha ... vs State Of U.P. Thru. Prin. Secy., ... on 1 August, 2019
Bench: Rajesh Singh Chauhan
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
?Court No. - 23
Case :- SERVICE SINGLE No. - 21011 of 2019
Petitioner :- C/M, Vasudev Laghu Shiksha Niketan Inter College,Bhatni &Anr
Respondent :- State Of U.P. Thru. Prin. Secy., Basic Education Deptt. &Ors
Counsel for Petitioner :- Anand Mani Tripathi,Nitesh Yadav
Counsel for Respondent :- C.S.C.,P.K. Singh 'Bisen'
Hon'ble Rajesh Singh Chauhan,J.
Heard Sri Anand Mani Tripathi, learned counsel for the petitioners.
Notices on behalf of opposite party Nos.1 and 2 have been accepted by the office of the learned Chief Standing Counsel, while Sri P.K. Singh Bisen, learned counsel has accepted notices on behalf of opposite party No.3.
By means of this writ petition, the petitioners have prayed for the following reliefs:-
"(i) to issue a writ, order or direction in the nature of mandamus thereby commanding / directing the opposite parties to appoint government nominee/ observer in the ongoing selection process for appointment on the post of Assistant Teachers and permit the petitioners to complete the selection process forthwith.
(ii) to issue a writ, order or direction in the nature of mandamus thereby commanding / directing the opposite parties particularly the District Basic Education Officer, Pratapgarh i.e. opposite party no.3 to take decision into the matter of the petitioner for appointment of government nominee/ observer in the selection process of appointment of Assistant Teachers in the institution in question pending before him through representation dated 12.06.2019 as contained in Annexure No.8 to this writ petition.
(iii) to issue a writ, order or direction in the nature of mandamus thereby commanding/ directing the opposite parties to not to create any hindrance in any manner with respect to appointment on the post of Assistant Teachers in the institution in question."
The submission of learned counsel for the petitioners is that this should be a responsibility of the authority concerned to appoint the government nominee/ observer in the ongoing selection process for the appointment on the post of Assistant Teachers but the Competent Authorities are not discharging their pious responsibility and in the compelling circumstances of this writ petition has been filed.
Sri Tripathi, learned counsel for the petitioners has drawn attention of this Court towards Annexure No.8 to the writ petition, which is a representation dated 12.06.2019, preferred to the District Basic Education Officer, Pratapgarh, whereby the same request has been made as has been made in the writ petition.
The request of learned counsel for the petitioners appears to be innocuous, therefore, the instant writ petition is being disposed of finally at the admission stage directing the District Basic Education Officer, Pratapgarh to consider and decide the representation of the petitioner dated 12.06.2019, which is contained as Annexure No.8 to the writ petition, strictly in accordance with law by a speaking and reasoned order with expedition preferably within period of two weeks from the date of production of a certified copy of this order and thereafter the decision thereof shall be intimated to the petitioner forthwith.
In view of the aforesaid terms, the writ petition is disposed of finally.
Order Date :- 1.8.2019
Suresh/
[Rajesh Singh Chauhan,J.]
