KUNJ BEHARI LAL Vs. U P SECONDARY EDUCATION SERVICE COMMISSION
LAWS(ALL)-2006-3-185
HIGH COURT OF ALLAHABAD
Decided on March 23,2006

KUNJ BEHARI LAL, PANNA LAL Appellant
VERSUS
U.P.SECONDARY EDUCATION SERVICE COMMISSION Respondents

JUDGEMENT

D.P.Singh, J. - (1.) Heard learned Counsel for the petitioner and the learned Standing Counsel for respondent Nos. 1 to 5. None appears for the respondent Nos. 6 and 7 even in the revised list. However, I have perused the counter affidavit filed on behalf of the respondents.
(2.) This petition is directed against an order dated 30.6.1993 by which the claim of the petitioner for being recommended for promotion to the Lecturers grade has been turned down by the District Inspector of Schools.
(3.) Bajaj Rashtriya Inter College, Fatehpur Sikri is a duly recognized and aided intermediate institution wherein the petitioner was appointed as a L.T. grade teacher on 9.8.1973 after due approval of the District Inspector of Schools. The respondent No. 7, Shri Amarnath Tiyagi was also appointed as L.T. grade teacher on 23.8.1978. Shri Shikar Chandra Jain, a permanent Lecturer in Civics retired on 30.6.1994 causing a substantive vacancy and which vacancy fell in the 50% quota of promotion. The Committee of Management considered the case of the petitioner as well as Shri Amar Nath Tiyagi, but finding that the petitioner was senior, passed a resolution dated 10.7.1994 recommending for promotion of the petitioner. However, the District Inspector of Schools on the strength of Sub-clause (2) of Regulation 6 of chapter II of the Regulation framed under the Intermediation Education Act, held that since Shri Tiyagi had more experience in the subject of Civics, thus recommended his name for promotion.;


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