- (1.) The order dated 02.04.2014 having been recalled vide order of date passed on restoration application, the appeal is hereby restored to its original number. As requested by learned counsel for the parties, we proceed to decide the matter finally at this stage.
(2.) Heard Sri B.D.Pandey, learned counsel for the appellant, learned Standing Counsel for State-respondent and Sri R.P.Mishra, Advocate for respondent no.8.
(3.) This appeal under Chapter VIII, Rule 5 of the Rules of the Court has arisen from judgment dated 5.10.2012 passed by Hon'ble Single Judge allowing Writ Petition No.24536 of 2007 whereby the order of promotion dated 08.08.2008, of appellant, (respondent no.8 in the writ petition), has been quashed and respondents have been directed to consider the case of respondent no.8 (petitioner in the writ petition), for promotion on the post of Lecturer (Sociology) in accordance with rules.;