- (1.) Heard Sri Prakash Padia, learned Counsel for the Petitioner, learned standing counsel for Respondent Nos. 1, 2, 6 and 7 and Sri Shashi Kant Shukla for Respondent No. 5.
(2.) Counter-affidavits have been filed on behalf of Respondent Nos. 3 and 4 as well.
(3.) The dispute relates to the claim of promotion of the Petitioner on the post of Lecturer (History) in Dayanand Inter College, Amritpur, district-Farrukhabad, which is an institution governed by the provisions of U.P. Intermediate Education Act, 1921 and the U.P. Secondary Education Service Selection Board Act and the regulations framed thereunder.;