Uttarakhand High Court
Randev Singh Pundir vs State Of Uttarakhand And Others on 31 August, 2017
Author: Manoj K. Tiwari
Bench: Manoj K. Tiwari
WPSS No. 2476 of 2017 Hon'ble Manoj K. Tiwari, J.
Mr. K.P. Upadhaya, Advocate for the petitioner.
Mr. H.M. Raturi, Dy. A.G. alongwith Mr. Ramesh Chandra Joshi, Brief Holder for the State.
Heard learned counsel for the parties.
Petitioner is appointed as Assistant Teacher in Government Primary School, Bongling, Block- Dharchula, District Pithoragarh pursuant to advertisement dated 01.02.2014 issued by the Addl. Director Elementary Education, Uttarakhand, Dehradun.
Grievance of the petitioner is that the District allotted to him is not as per his ranking in the select list, as it was specifically mentioned in the advertisement that allotment of District shall be made strictly as per the ranking given to a candidate in the select list. Therefore he has a case that as per his ranking, he is entitled to allotment of a district of his first choice i.e. District Haridwar.
Learned counsel for the petitioner further submits that due to anomalies in district allotment in the said selection, Competent Authority in the Education Department had constituted a committee to look into the grievance of such candidates, who were not allotted District as per their ranking and choice. Learned counsel for the petitioner further submits that persons placed below the petitioner in the select list have been allotted District of their first choice by ignoring petitioner's ranking. According to him, petitioner also submitted a representation for ventilation of his grievance and the committee, after considering all aspects of the matter, has recorded a finding that petitioner is entitled to be allotted District Haridwar. However, the Competent Authority has not passed any order in terms of the decision taken by the Committee.
Accordingly, the writ petition is disposed of with liberty to the petitioner to make a representation to the Director Elementary Education/respondent no.2 within ten days from today. If such representation is made, respondent no.2/Director, Elementary Education shall decide the same in the light of findings recorded by the Committee and pass appropriate order within six weeks from the date of presentation of certified copy of this order.
Pending application, if any, stands disposed of.
(Manoj K. Tiwari, J.) 31.08.2017 mamta