- (1.) Heard learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondents and Sri Sudhakar Pandey, learned counsel appearing for respondents no.5.
(2.) By means of this writ petition the petitioner has made the following prayers: "(i) a writ, order or direction in the nature of certiorari quashing the order dated 15.5.2014 passed by the District Inspector of Schools, Ballia (Annexure No.6 to the writ petition). (ii) a writ, order of direction in the nature of mandamus commanding the respondent authorities to forthwith grant the promotion to the petitioner on the post of Clerk within a period to be specified by this Hon'ble Court, otherwise the petitioner shall suffer irreparable loss harm and injury. (iv) a writ, order or direction in the nature of which this Hon'ble Court may deem fit and proper under the circumstances of the case. (v) award cost to the humble petitioner throughout of the present writ petition. (vi) a writ, order or direction in the nature of certiorari quashing the order dated 4.6.14 passed by Resp. no.4 (Annexure-SA1 to the supplementary affidavit.)"
(3.) The petitioner claims himself to be regularly appointed Class-IV Employee in an aided Intermediate College, which is governed by the provisions of U.P.Intermediate Education Act, 1921 (in short the 'Act'). The petitioner is claiming promotion on the post of Clerk, which is a Class-III post in accordance with Regulation 2(2) of the Regulation framed under Chapter III of the Act.;