BACCHU SINGH Vs. STATE OF U.P.THROUGH ITS SECRETARY, SECONDARY EDUCATION, LUCKNOW AND OTHERS
LAWS(ALL)-2010-8-284
HIGH COURT OF ALLAHABAD
Decided on August 25,2010

BACCHU SINGH Appellant
VERSUS
State of U.P.through its Secretary, Secondary Education, Lucknow Respondents

JUDGEMENT

- (1.) Heard Shri Vashistha Tiwari, learned Counsel for the petitioner, Shri S.B. Singh for respondent No. 5 and learned Standing Counsel for respondents No. 1 to 4.
(2.) The petitioner is a class-IV employee of Sri Radha Bihari Inter College, Barasana, Mathura, which is a recognized and aided institution governed by the U.P. Intermediate Education Act, 1921 and the Regulations framed thereunder.
(3.) The criteria for promotion is being invoked by the petitioner on the ground that the petitioner is entitled for promotion against a class-Ill vacant post under Regulation 2 of Chapter III of the 1921 Act.;


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