Biswanath Somadder, Yogendra Kumar Srivastava,J. - (1.) This Special Appeal arises in respect of a judgment and order dated 28th January, 2020, passed by a learned Single Judge in Writ-A No. 73517 of 2011 (Naresh Pal v. State of U.P. and others). By the impugned judgment and order the writ petition was allowed with certain directions.
(2.) This Special Appeal has been preferred by the writ petitioner.
(3.) For convenience, the operative portion of the impugned judgment and order is set out hereinbelow:- 'Accordingly, while this petition is allowed and the impugned order dated 22 October 2011 is set aside, the Court further provides that the order of 17 October 2011 shall also resultantly stand set aside since its continuance in light of what has been recorded above would perpetuate an illegality. The setting aside of the order of 17 October 2011 shall however not empower the respondents to recover salaries and other emoluments which the petitioner has drawn in the meanwhile pursuant to the work discharged and performed on the promotional post. The Committee of Management shall now proceed to draw a list of all eligible teachers and forward the same to the concerned Regional Level Committee bearing in mind the mandate of Rule 14 within a period of two weeks from today. The Joint Director of Education shall ensure that the requisite papers are placed before the concerned Regional Level Committee and a final decision taken with respect to the grant of promotion within a period of two months therefrom. ' ;