RAJ KUMAR SINGH Vs. CANTONMENT BOARD
LAWS(ALL)-2010-11-114
HIGH COURT OF ALLAHABAD
Decided on November 02,2010

RAJ KUMAR SINGH Appellant
VERSUS
CANTONMENT BOARD, ALLAHABAD Respondents

JUDGEMENT

Sudhir Agarwal, J. - (1.) HEARD Shri H.N. Pandey, learned Counsel appearing for the petitioner and Shri Prashant Mathur, Advocate appearing for respondent Nos. 1 to 3. None has appeared on behalf of respondent No. 5, though the case has been called out in the revised list.
(2.) AGGRIEVED by the resolution dated 29.11.1997 passed by the Cantonment Board, Allahabad promoting respondent No. 5 Smt. Rajpati Yadav as Head Mistress, Cantt. Junior High School, the present writ petition has been filed for quashing the same and also for issuance of mandamus directing respondents No. 1 to 4 to promote petitioner on the post of Head master, Cantt. Junior High School, Allahabad. The facts in brief stated in the writ petition are as follows : The petitioner was appointed as Assistant Teacher on 28.1.1985 in Primary School and was posted at Cantonment Junior High School, Sadar Bazar, Allahabad maintained by the Cantonment Board, Allahabad.
(3.) IN the year 1986, the petitioner was selected for higher grade post of Assistant Teacher, Junior High School, competing with the candidate sponsored by the employment exchange and also departmental candidates including respondent No. 5. Petitioner was selected and appointed on the said post of Assistant Teacher, Cantonment Board Junior High School in the pay-scale of Rs. 1350-2070 w.e.f. 5.11.1986. (Earlier pay-scale was Rs. 450-720 revised to 1350-2070 by 4th Pay Commission). On the contrary, respondent No. 5 Smt. Rajpati Yadav was appointed as Assistant Teacher in 1968 and posted in Weaker Girls Primary School, Sadar Bazar, New Cantt. Allahabad. Subsequently, she was promoted as Head Mistress of Primary School in the scale of Rs. 1350-2070 in 1987.;


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