- (1.) Written instructions supplied by Sri B.N. Yadav, learned counsel for respondent nos. 2 and 3 be taken on record.
(2.) The petitioner being a Clas IV employee in the institution namely Purva Madhyamik Vidyalaya, Block-Gangoh, Saharanpur, is seeking promotion on a Class III post in the office of Basic Siksha Adhikari, District Saharanpur. Earlier a Writ Petition No. 44492 of 2006 was filed by the petitioner claiming promotion. The said writ petition was disposed of on 30.8.2006 with a direction to respondent no. 3 to consider the claim in the light of the Government Order and the Rules pertaining to promotion. Contention in paragraph '9' of the writ petition is that the petitioner has served the order dated 30.8.2006 passed by this Court upon respondent no. 3 i.e. Basic Shiksha Adhikari, Saharanpur but no decision whatsoever has been taken till date.
(3.) A fresh representation was moved by the petitioner on 5.6.2014 which is pending consideration. As no steps were taken to promote the petitioner, the petitioner moved an application under R.T.I. Act and got information that between the year 2006 to 2014, three persons have been appointed on Class III posts. Their names are Ravi Kumar, Satish Kumar and Amardeep. It is stated in paragraph '12' of the writ petition that the petitioner was informed by the clerk of the office of Basic Shiksha Adhikari that these three persons, who have been promoted on the post of clerk and are working in different institutions in the district, are juniors to the petitioner.;