SANTOSH KUMAR SINGH Vs. D I O S MEERUT
LAWS(ALL)-1995-7-20
HIGH COURT OF ALLAHABAD
Decided on July 19,1995

SANTOSH KUMAR SINGH Appellant
VERSUS
D I O S MEERUT Respondents

JUDGEMENT

- (1.) M. Katju, J. The petitioner was appointed as C. T. Grade teacher on 1-12-1984 in Gandhi Smarak Dav Nagri Inter College Parikshitgarh district Meerut and he was confirmed on that post on 1-9-1986. On 3-6-1989 the Government issued a government order directing that those C, T. grade teachers had completed five years shall be promoted on L. T. grade.
(2.) IN the counter affidavit filed on behalf of the District INspector of Schools it is stated in para 6 that only those C. T. grade teachers who have completed five years will be promoted as L. T. grade teacher who are found to be suitable. IN my opinion this is a wrong interpretation of the government order dated 3-6-1989. The C. T. grade is now a dying cadre and those who have completed 5 years in C. T. grade automatically become L. T. grade teachers, and there is no question of considering their suitability. Since the petitioner was appointed as C. T. grade teacher on 1-12-1984 he completed five years on the post on 1-12-1989 he is entitled to be promoted on L. T. grade respectively from 1-12-1989. A mandamus is issued to the respondents to promote the petitioner in L. T. grade within one month on production on certified copy of this order before the authority. The petitioner shall get arrears of L. T. grade from 1-12-1989 till today within three months. The writ petition is allowed. No order as to costs. Petition allowed. .;


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