VIVEK KUMAR BIRLA, J. - (1.) HEARD learned counsel for the petitioner as well as learned Standing Counsel appearing for the respondents and have perused the record.
(2.) THE petitioner is claiming promotion on the post of Clerk. At present, the petitioner is working on the Class -IV post. Some exercise was done for the purpose of promotion and one of the candidates had filed a Writ Petition No. 58448 of 2014, which was disposed of with a direction to the respondent no. 1 -Joint Director of Agriculture, Vindhyachal Mandal, Sonebhadra to decide his representation. While deciding his representation by order dated 27.12.2014, the Joint Director of Agriculture, Vindhyachal Mandal, Sonebhadra had observed that there were five posts available, out of which, on four posts persons having qualification of High School and on one post person having certificate of Intermediate was to be promoted. Since no suitable candidate was available for appointment on the post reserved for High School pass, two letters were written to the office of Director of Agriculture, UP Krishi Bhawan, Lucknow to the effect that such four posts available to the High School pass be permitted to be filled up by the candidates having Intermediate qualification. The grievance of the petitioner is that till date no action has been taken by the respondent no. 3.
(3.) ACCORDINGLY , without going into the merits of the claim of the petitioner, it is hereby provided that respondent no. 3 (Director of Agriculture, UP Krishi Bhawan, Lucknow) shall decide the issued involved as has already been forwarded by the respondent no. 1 (Joint Director of Agriculture, Vindhyachal Mandal, Sonebhadra) for his consideration, preferably within a period of three months from the date of production of certified copy of this order. It is made clear that this Court has not examined the merits of the claim of the petitioner, which shall be looked into by the respondent no. 3 while deciding the claim of the petitioner.;