- (1.) Leave granted.
(2.) Appellant is before us, aggrieved by and dissatisfied with the order dated 31st May, 2007 passed by a Division Bench of the High Court of Karnataka at Bangalore in CCC No. 341 of 2006 and also the order dated 11th June, 2007.
(3.) Respondent No. 1 was working as an Assistant Teacher in a school run by the appellant. In relation to his claim for promotion as a lecturer as he had obtained M.A. degree, he approached the school authorities. The management declined his request. Respondent No. 1 then made a representation to the Deputy Director, Education who in turn asked the management to consider the case of the respondent No. 1 for promotion. The Director, Pre-University, Education passed an order on 25th July, 2005 in his favour.;