AI Structured Summary
Not yet generated for this judgment
Judgment
SUDHANSHU DHULIA, J. (ORAL)
This petition has been filed by the Management Committee of a private school, which runs an intermediate school, which is under grant-in-aid of the
State. To fill the post of clerk, the management committee started selection process, however, the selection process was stopped by the respondents
vide order dated 16.02.2018. Aggrieved, the petitioners have filed the present writ petition.
In the counter affidavit, the State Government has said that the petitioner was asked to stop the selection process in terms of Government Order
dated 29.03.2017, whereby amendments have been brought under the Rules of 2009 framed under the Uttarakhand School Education Act, 2006.
The Rules of 2009 admittedly are the Rules which govern the service conditions of teachers. They have got nothing to do with the ministerial staff.
In view of the above, writ petition is allowed. Order dated 16.02.2018 is hereby quashed. The respondents are directed to complete the selection
process for the post of clerk in accordance with law.