- (1.) THIS writ petition has been filed seeking quashment of order dated 11.12.2009 of the Regional Committee, order dated 15.12.2009 of the Joint Director and order dated 23.12.2009 passed by District Inspector of Schools, Lucknow.
(2.) BRIEFLY stated facts of the case are that petitioner was appointed as Class IV employee in year 1986. On 1.7.2008, a post of Class III fell vacant on account of retirement of one Suresh Kumar Misra. The petitioner being senior most Class IV employee applied for promotion in accordance with Chapter III Regulation 4 of U.P. Intermediate Education Act, 1921. It appears that petitioner's case for promotion was considered but one Dheeraj Shukla was appointed as Clerk by direct recruitment. Petitioner represented her grievance to the Director of Education, copy of representations are annexed as Annexure Nos.10 and 11 respectively.
(3.) I have heard Sri Som Kartik, learned counsel for petitioner, Sri Altaf Mansoor for Management and Madhumita Bose as Standing Counsel.? It is contended that instead of passing order on representation, petitioner has been divested of the right of promotion. It is further contended that Management has deliberately declined the case of petitioner in order to accommodate a person of their choice in violation of statutory right of the petitioner.;