- (1.) Heard learned counsel for the petitioner; the learned Standing Counsel for the respondents 1, 2 and 3; and Sri J.C. Sharma for the caveator-Rajesh Kumar Dubey.
(2.) Considering the nature of the order that is being passed as also the ground on which it is being passed, this Court does not consider it necessary to invite counter-affidavit from the respondents 4 and 5 and, therefore, with the consent of learned counsel for the parties, this petition is being decided finally at the admission stage itself.
(3.) The present petition has been filed against an order dated 04.06.2016 passed by the District Inspector of Schools, Agra whereby the proposal of the management to promote the petitioner on the post of Assistant Clerk in the institution has been rejected on the ground that there is only a single post of Assistant Clerk in the institution, therefore, the same cannot be filled by promotion but it has to be filled up by direct recruitment inasmuch as a single post cannot be reserved.;