Krishna Murari, J. - (1.) HEARD Sri Irshad Ali, learned Counsel for the Petitioner and learned Standing Counsel for Respondents No. 1 to 3.
(2.) BY means of this petition, the petitioner who is an Assistant Teacher has challenged the order dated 18.1.2011 passed by the District Inspector of Schools according approval to the promotion of Respondent No. 5 on the post of Lecturer (Hindi) and the order dated 24.1.2011 granting concurrence for payment of salary to Respondent No. 5 admissible to the post of Lecturer. Facts in short relevant for the purposes of the case are as under:
(3.) HARJINDER Inter College, Kanpur Nagar is an aided and recognized institution. Since it is a minority institution as such the provision of U.P. Secondary Education Service Selection Board, 1982 are not applicable. The Petitioner claims that being the senior most Assistant Teacher in the institution he was entitled to be promoted on the post of Lecturer in Hindi against the existing vacancy prior to Respondent No. 5 who is junior to him.;