- (1.) HEARD learned counsel for the petitioner and learned Standing Counsel.
(2.) BY means of the present writ petition, the petitioner has prayed for commanding the respondent Nos. 1 to 3 to promote him and give all consequential benefits w.e.f. 01.01.1986 of L.T. Grade teacher till date.
(3.) THE present writ petition has been entertained in the year 1996 and this Court vide order dated 25.06.1996 had passed the following order, on reproduction reads as under: - "Learned Standing Counsel prays for and is allowed four weeks time for filing counter affidavit, list this case in the week commencing 2nd September, 1996. In the meantime, the District Inspector of Schools shall take a decision with regard to provide benefit to the petitioner of L.T. Grade with effect from 1.1.1986 within four weeks from the date a certified copy of this order is produced before him. Till the disposal of the representation, no promotion shall be made on the post of Lecturer in the Institution in question." It transpires from record that one Sri Ram Gopal Mishra had also filed Writ Petition No. 7360 (SS) of 1996 with the claim that in view of the interim order dated 25.06.1996 passed in the present writ petition, he was prevented from joining on the post of Lecturer in English. Although, he was promoted by the Committee of Management by the Resolution dated 21.06.1996. The order dated 25.06.1996 was modified by the order dated 29.04.1999 after hearing the parties.;