Pradeep Kumar Singh Baghel, J. - (1.) The petitioner is a class-IV employee. He has preferred this writ petition for issuance of a writ of certiorari to quash the order dated 23.01.2014 passed by the District Inspector of Schools, Sultanpur-1, whereby the petitioner's claim for his promotion on class-III post has been rejec.
(2.) A brief reference to the factual aspects would suffice. Mustakim Uchchatar Madhyamik Vidyalaya, Sultanpur-2 is a recognised minority institution. It receives financial aid from the State Government. The provisions of the U.P. Intermediate Education Act, 1921 and the U.P. High Schools and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971 are applicable to the Institution.
(3.) The petitioner was initially appointed as class-IV employee on 01.07.1979. A post of clerk in the institution fell vacant on 31.07.2013 due to retirement of one Kabir Ahmad. It is stated that there is only one sanctioned post of clerk in the Institution hence the petitioner being the senior most class-IV employee was entitled for promotion. The Committee of Management of the Institution passed a resolution on 06.07.2013 for promotion of the petitioner on the said post. A copy of the resolution was sent to the DIOS along with the seniority list for his approval.;