Allahabad High Court
Megha Sharma vs State Of U.P. And 3 Others on 23 September, 2019
Author: Abhinava Upadhya
Bench: Abhinava Upadhya
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 37 Case :- WRIT - A No. - 14492 of 2019 Petitioner :- Megha Sharma Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Tapan Kumar Mishra Counsel for Respondent :- C.S.C. Hon'ble Abhinava Upadhya,J.
Heard Sri T.P. Mishra, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
The petitioner claims to have been selected as Assistant Teacher in Khalsa Kanya Inter College, Gurudawara Road, Thapar Nagar, District Meerut. It is submitted that the institution in question is a minority institution and covered by provisions of Section 16FF of Intermediate Education Act, 1921.
It is submitted that the selection process as prescribed under Regulation 17of Chapter II of the Regulations framed under the U.P. Intermediate Education Act, 1921 has been complied with and the papers have been forwarded to District Inspector of Schools by the Committee of Management on 05.03.2019, but the D.I.O.S. is sitting over the matter and no order has been passed.
The writ petition is disposed of with the observation that in case the Committee of Management for selection of the petitioner has complied with the provisions as contained under Chapter II of Regulation 17, the claim of the petitioner be considered and appropriate order be passed in accordance with law, as far as possible, within three months from the date of filing a certified copy of this order before the D.I.O.S..
Order Date :- 23.9.2019 RPD