N. L. Ganguly, J. - (1.) These petitioners are working in Basic Schools run by District Board at Varanasi. The petitioners claimed to be entitled for being promoted as Head of the Basic School. The grievance is that they have put in number of years in the Institution and are senior most. Their seniority should have been determined from the date of their appointment. They approached the authorities to consider their case and they are suitable and eligible to be promoted to the post of Head Master of such Basic Schools. It appears that respondents had not cared to redress the grievances of the petitioner nor pass any orders on their request.
(2.) The petitioners thus approached this court for a specific direction that the respondents be considered the petitioners' case for promotion and their promotion be determined according to rules which it is stated that of appointment is the date for computing the seniority. Time was granted for filing counter-affidavit but no counter-affidavit has been filed. I consider it is not necessary to wait for further time to obtain counter-affidavit. The learned counsel for the parties agree that the petition be disposed of at this stage with a direction to the Basic Education Officer to consider the representation already filed or which may be filed within 15 days from the date filing a certified copy of the order for consider their case for promoting to the post of Head Master/Head Mistress on the basis of their initial date of appointment within three days from submission of certified copy of the representation before him. With these directions, the petition is disposed of.;