D.P.Singh, J. - (1.) Heard learned Counsel for a parties.
(2.) This petition is directed against an order dated 15.3.2002 by which the respondent No. 4 has been appointed as a lecturer in Sanskrit by promotion and also the consequential order dated 21.3.2002.
(3.) Surendra Nath Sen Balika Vidyalaya Inter College is a duly recognized and aided Intermediate inititution. The petitioner was granted adhoc appointment as L.T. grade teacher on 5.10.1990 and subsequently her services were regularized on the aid post w.e.f. 7th August, 1993 under Section 33-B of the U.P. Secondary Education Service Selection Board Act, 1982 (hereinafter referred to as the Act), The contesting respondent No. 4 was appointed as Assistant teacher in the C.T. grade on 8th November 1982, however, in view of Section 33-D of the Act she claims deemed appointment in the L.T. grade with effect from 7.11.1992 A vacancy on the post of lecturer arose in the institution on 2.4.2000 on account of death of the incumbent Smt. Bandana Tripathi. This vacancy, admittedly, fell within the promotional quota. The respondent No. 4 has been appointed and approved on the said post, which has led to the filing of the present petition.;