Dr. Devendra Kumar Arora, J. - (1.) At the out -set, I would like to point out that while entertaining the instant writ petition, this Court, on 10.7.2003, had directed for issuing notice to the opposite party No. 1 i.e. Committee of Management, DAV Inter College, Balrampur and the order sheet reveals that registered notice was sent to opposite party No. 1 but no one has put in appearance. Vide endorsement dated 2.1.2015 contained on the order -sheet of the Registry, the notice on opposite party No. 1 has been reported to be deemed sufficient under Chapter VIII Rule 12 Expln. II of the Rules of the Court.
(2.) Heard Sri Anupam Mehrotra, learned Counsel for the petitioner and Sri Prashant Jaiswal, Addl. Chief Standing Counsel for the State. No one has put in appearance on behalf of opposite party No. 1, as indicated above.
(3.) Aggrieved by the order dated 17.10.2002 passed by the Joint Director of Education IX Region, Faizabad (opposite party No. 6) whereby claim of the petitioner for promotion on the post of Lecturer in Mathematics in DAV Inter College, Balrampur, has been rejected, the petitioner has filed instant writ petition. Petitioner has also inter -alia prayed that opposite party No. 6 be directed to accord formal sanction to the petitioner on the post of Lecturer in Maths w.e.f. 1.1.1999.;