- (1.) Heard counsel for the Petitioner and the standing counsel.
(2.) Petitioner before this Court seeks writ of mandamus commanding the Respondents to consider her claim for promotion on the post of Lecturer (English) in accordance with Rule 14 of the U.P. Secondary Education Services Selection Board Rules, 1998.
(3.) Brief facts on record are as follows: Luxman Prasad Chaturvedi Arya Kanya Inter College is an aided and recognised institution under the provision of U.P. Intermediate Education Act, 1921, U.P. Act No. 24 of 1971 and U.P. Act No. 5 of 1982 are fully applicable to the teachers of the said Institution. The Petitioner was appointed as L.T. Grade Teacher in the said Institution on 15.12.2004 on the recommendation of the Selection Board. A vacancy on the post of Lecturer (English) is stated to have been caused due to transfer of one Smt. Mitika Sharma on 31.8.2009. It is against this vacancy that the Petitioner has set up a claim for promotion.;