- (1.) Heard Shri M.C. Chaturvedi, Senior Advocate assisted by Shri Indrasen Singh Tomar for the petitioner and learned Standing Counsel for State respondents. Shri R.C. Dwivedi appears for respondent no.3.
(2.) By means of this writ petition, the petitioner has prayed for direction in the nature of mandamus commanding the respondents to give promotion to him in L.T. Grade and pay scale from relevant time and period i.e. 1995 and pay his balance amount of arrears from the same year.
(3.) Brief facts giving rise to the present case are that there is an Intermediate College in the name of "Ashoka Vidyapith Inter College Naktaha-Mishra, District Kushinagar at Padrauna" with attached Primary School (hereinafter referred as institution). The Primary School is an integral part of the institution. Both the Intermediate College and the Primary Section/School are run in the same premises by the same Committee of Management. There is no Head Master in the Primary School. The grant-in-aid is reimbursed by the State Government for the whole institution. The institution is thus governed by the provisions of U.P. Intermediate Education Act, 1921 and U.P. Act No.24 of 1971.;