DEVENDRA YADAV Vs. JOINT DIRECTOR OF EDUCATION AND ORS.
LAWS(ALL)-2011-5-437
HIGH COURT OF ALLAHABAD
Decided on May 02,2011

DEVENDRA YADAV Appellant
VERSUS
Joint Director Of Education And Ors. Respondents

JUDGEMENT

Satyendra Singh Chauhan, J. - (1.) HEARD learned Counsel for the Petitioner and learned Counsel for the Respondent as well as learned Standing Counsel.
(2.) WRIT Petition 47332 of 2004 has been filed challenging the order dated 02 -092004 by means of the Joint Director of Education, Azamgarh Region, Azamgarh refused to accord approval to the appointment of the Petitioner on the ground that the post is a promotion quota post and therefore, the direct appointment could not have been made by the management. The other Writ Petition i.e. 8101 of 2003 has been filed by Awadhesh Ram challenging the permission sought by the Principal to fill up the post by direct recruitment.
(3.) IN both the writ petitions the issue involved is as to whether the post of Daftari is a promotion quota or it can been filled up by direct recruitment.;


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