Allahabad High Court
Chandeshwar Pratap Narayan Singh And ... vs State Of U.P. And 3 Others on 25 September, 2019
Author: Abhinava Upadhya
Bench: Abhinava Upadhya
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 37 Case :- WRIT - A No. - 14402 of 2019 Petitioner :- Chandeshwar Pratap Narayan Singh And Another Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Vinod Kumar Singh Counsel for Respondent :- C.S.C. Hon'ble Abhinava Upadhya,J.
By means of this writ petition the petitioners are claiming selection grade after completion of 10 years of satisfactory as Assistant Teacher L.T. Grade in an intermediate college.
Petitioner no. 1 was regularized on 27.9.2018 and petitioner no. 2 was regularized on 18.12.2018.
Upon query being put as to selection grade can be given only to regularized teacher learned counsel for the petitioners has drawn my attention to a Division Bench judgment of this Court in Special Appeal Defective No. 340 of 2019 (District Inspector of Schools and 3 others Vs. Mithlesh Kumari) wherein in Para 3 it has been held that for the purpose of grant of selection grade the service rendered prior to regularization will be counted.
That being the case, respondent no. 3 is directed to consider the claim of the petitioners in the light of decision, mentioned above, in the case of District Inspector of Schools and 3 others Vs. Mithlesh Kumari (supra). The said decision shall be taken by the respondent no. 3 within two months from the date a certified copy of this order is presented before it.
With the aforesaid direction, the writ petition is disposed of.
Order Date :- 25.9.2019 Sunil Kr. Gupta