- (1.) THIS special appeal is directed against the judgment and order dated 07.12.2000 passed by the learned Single Judge in Civil Misc. Writ Petition No. 62014 of 2000, dismissing the writ petition preferred by the writ petitioner -appellant.
(2.) WE have heard learned Counsel for the parties. The learned Single Judge recorded a finding that at the relevant time, two posts have been filled in by promotion and the appellant was appointed against the post meant for promotion and this was not pointed out to the District Inspector of Schools.
(3.) THE grievance of the appellant herein is that one of the posts was filled in earlier by direct recruitment against compassionate appointment and that ought to be filled in by promotion and not by direct recruitment.;