- (1.) The petitioner is an Assistant Teacher in L.T. grade in an institution, Gandhi Inter College, Chata, District Mathura. The institution is a recognized and is under the grant-in-aid list of the State Government.
(2.) The petitioner claims his promotion on the post of Lecturer (Sanskrit). When his representation for the promotion was not considered, he preferred a writ petition, Writ 'A' no. 16145 of 2015, which was disposed of on 06.04.2015 with a direction upon the Committee of Management to consider his representation by a reasoned and speaking order. In compliance thereof, the Committee of Management took a resolution on 04.10.2015 wherein it is recorded that there are 05 posts of the Lecturer in the institution out of which 03 posts are reserved for the quota of direct recruitment and 02 posts are under the promotional quota. It is further recorded that on the recommendation of three Members' Committee, the Management has found the petitioner entitled for the promotion on various grounds. This satisfied with the resolution of the Committee of Management dated 04.10.2015 the petitioner has preferred this writ petition for issuance of a writ of certiorari to quash the resolution.
(3.) It is contended on behalf of the petitioner that the resolution of the Committee of Management is without jurisdiction as under Rule 14 of the U.P. Secondary Education Services Selection Board of Rules 1998(hereinafter referred to as "1998 Rules"). It is the Regional Promotional Committee which is empowered to take decision in respect of the promotion in the recognized institution thus the resolution is without jurisdiction.;