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Tauseef Malik & Others vs State Of Uttarakhand & Another

Uttarakhand High Court · Decided on 16 July 2024 · Citation: (2024) 07 UK CK 0088

HON’BLE JUDGES
Pankaj Purohit, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S/S) No. 1261, 1262, 1264 Of 2024
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Judgment

7 paragraphs · 313 words

Pankaj Purohit, J

1, Heard learned counsel for the parties.

2.

Petitioners, while undergoing two years’ Diploma in Elementary Education (D.El.Ed.) in the concerned District Institute of Educational Training (DIET), intended to offer their candidature for the post of Assistant Teacher, Primary School pursuant to advertisement(s) dated 11/13.06.2024. In the said advertisement(s), it was provided that the candidate must possess the qualification of two years’ D.El.Ed. Course from the concerned DIET on the last date of submission of application form, pursuant to the said advertisement, i.e. 05.07.2024 by 5 PM. Admittedly, petitioners did not possess the said qualification on the relevant date. Feeling disgruntled, similarly situated persons approached this Court by filing WPSS Nos.1044 of 2024 (Khilanand Pandey v. State) and 1045 of 2024 (Vinod Singh Kathayat v. State), but this Court, by order dated 26.06.2024, declined to grant any interim protection to those petitioners. Feeling aggrieved, Special Appeal Nos.200 and 201 of 2024 were carried before the Division Bench of this Court, wherein, the Division Bench was gracious enough to permit those appellants to submit their application forms till 20.07.2024 whose examination had already taken place on 06.07.2024.

3.

It is submitted by learned Senior Counsel for petitioners that after the order was passed by the Division Bench, respondent no.2-Director Primary Education, Uttarakhand has modified the advertisement, pursuant to which, last date for submission of application form has now been extended in favour of all prospective candidates till 20.07.2024. The said modification order dated 12.07.2024 is supplied to the Court which is made part of the records.

4.

It is informed to this Court that pursuant to the above, petitioners have already applied for the post of Assistant Teacher, Primary School.

5.

In such view of matter, nothing further remains to be done in these writ petitions and the same are, accordingly, disposed of.

6.

Pending application, if any, stands disposed of.