WPSS/1249/2021
2021 Latest Caselaw 3919 UK

WPSS No.1249 of 2021
Hon'ble Ravindra Maithani, J.

Mr. B.D. Pandey, Mr. Mehboob Rahi and Mr. Kaushal Pandey, Advocates for the petitioners.

Mr. N.S. Pundir, Deputy Advocate General with Mr. Sachin Mohan Singh Mehta, Brief Holder for the State.

Mr. Yogesh Kumar Pacholia, Advocate for respondent no.5.

Petitioners applied for the post of Assistant Teacher, Primary School, responding to an advertisement, issued by respondent no.6. But, petitioners are aggrieved by the communication dated 14.09.2021 of the Director Education to the District Education Officer of all the Districts, in which, it is stipulated that the appointment letter shall be offered to the successful candidates only after the judgment in WPSS No.574 of 2019.

Learned counsel for the petitioners would submit that petitioners are not the party in WPSS No.574 of 2019, the eligibility criteria to the post was changed by National Council for Teacher Education by a communication dated 13.11.2019 and advertisement, in the instant case, was issued on 19.11.2020. If it is so, why this stipulation that appointment shall not be offered until the decision of the earlier writ petition.

When requested, learned State counsel seeks time.

List tomorrow.

(Ravindra Maithani, J.) 27.09.2021 Sanjay