LAKSHMI SHANKER VERMA Vs. U.P. SECONDARY EDUCATION SERVICES AND OTHERS
LAWS(ALL)-1992-5-84
HIGH COURT OF ALLAHABAD
Decided on May 06,1992

Lakshmi Shanker Verma Appellant
VERSUS
U.P. Secondary Education Services And Others Respondents

JUDGEMENT

S.P. Srivastava, J. - (1.) In the District's of Azamgarh there is an educational institution being run in the name and style of D.A.V. Inter College which imparts education upto the standard of Intermediate classes and is recognised under the provisions of the U. P. Intermediate Education Act and the regulations framed thereunder. In the educational Session, 1985-86 a seniority list of the teachers employed in the aforesaid institution was published in accordance with the provisions contained in regulation 3 of Chapter II of the Regulations framed under the U. P Intermediate Education Act. In the aforesaid seniority list pertaining to the Lecturers, the name of Sri Sita Ram Lal, respondent No. 4 was placed at Serial No. 6 and the name of the petitioner was placed at Serial No. 8.
(2.) Feeling aggrieved by the decision of the Committee of Management regarding his placement in the seniority list, the petitioner filed an appeal before the District Inspector of Schools, Azamgarh claiming seniority over the respondent No. 4 and asserting that his name should have been placed at Serial No. 6, He claimed seniority over and above Shri Raj Kishore Singh, respondent No. 3 as well as Shri Sita Ram Lal.
(3.) The aforesaid appeal was decided by the District Inspector of Schools vide* his order, dated 19-1-1987, whereunder he upheld the decision of the Committee of Management.;


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