HAUSILA SINGH Vs. DIRECTOR OF CENTRAL INSTITUTE OF HIGHER
LAWS(ALL)-2013-3-12
HIGH COURT OF ALLAHABAD
Decided on March 06,2013

HAUSILA SINGH Appellant
VERSUS
Director Of Central Institute Of Higher Respondents

JUDGEMENT

- (1.) Heard Sri V.K.Srivastava, learned counsel for the petitioner, Sri U.S.Awasthi, learned counsel appearing on behalf of the respondent nos.1 and 2 and Sri S.K.Pandey, learned counsel appearing on behalf of the respondent nos.3 and 4.
(2.) The petitioner was appointed as Lower Division Clerk on 01.08.1976 for a period of two years. Thereafter, by appointment letter dated 28.01.1979 the petitioner was appointed on a temporary basis for a period of one year w.e.f. 28.12.1978 in the institute, namely Central Institute of Higher Tibetan Studies, Sarnath, Varanasi. The services of the petitioner was confirmed by letter dated 04.01.1980. Later on the petitioner was promoted on the post of Upper Division Clerk by letter dated 21.12.1985 w.e.f. 04.10.1985.
(3.) By means of the present writ petition, the petitioner is challenging the appointment of the respondent nos.3 and 4 on the post of Senior Assistant by direct recruitment and claiming his promotion on the said post on the ground that the said post was to be filled up by promotion and since the petitioner was fully qualified, therefore, he was liable to be promoted on the said post.;


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