KM SAIYADA SIDDIQUI & OTHERS Vs. STATE OF U P & OTHERS
LAWS(ALL)-2015-5-493
HIGH COURT OF ALLAHABAD
Decided on May 11,2015

Km Saiyada Siddiqui And Others Appellant
VERSUS
State Of U P And Others Respondents

JUDGEMENT

Manoj Kumar Gupta, J. - (1.) Two rejoinder affidavits filed by the petitioners today in Court are taken on record.
(2.) Heard counsel for the petitioners, learned standing counsel for respondent Nos. 1 to 3 and Sri R.K. Srivastava for respondent Nos. 4 & 5.
(3.) There is an institution in the name of Gurudwara Intermediate College, Chopan at Sonebhadra. By means of an order dated 21 August 1993, 5 LT grade posts, 5 CT grade posts, one post of clerk, 5 Class IV posts and one post of Principal were sanctioned. Later on, the CT grade was declared as a dying cadre and as such, these posts were upgraded to LT grade, thus, bringing the tally of LT grade posts to 10. It seems that 4 LT grade posts and one Class IV post fell vacant consequent to retirement / resignations of the incumbents working against those posts.;


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