BECHAN RAM YADAV Vs. DEPUTY DIRECTOR OF EDUCATION
LAWS(ALL)-2007-4-83
HIGH COURT OF ALLAHABAD
Decided on April 25,2007

BECHAN RAM YADAV Appellant
VERSUS
DEPUTY DIRECTOR OF EDUCATION, VIITH REGION, GORAKHPUR Respondents

JUDGEMENT

- (1.) This petition has been filed for direction in the nature of mandamus commanding the respondents to promote the petitioner on the post of Lecturer in Hindi in Van Awadh Inter College, Lalitpur Ludihi, District Mau and further commanding the respondents not to make any appointment on the post of Lecturer in Hindi in the Institution.
(2.) The Court by its order dated 13.8.1996 has passed the following order: "In the above facts and circumstances of the case, I am of the opinion that the District Inspector of Schools should decide the representation of the petitioner to set at rest the dispute relating to the appointment on the post of Lecturer in Hindi. I accordingly direct the District Inspector of Schools, Mau to decide the representation of the petitioner dated 15.7.1996 within six weeks of a certified copy of this order being placed before him."
(3.) The learned counsel for the petitioner states that the position at present is that the petitioner has already been promoted to the post of Lecturer vide resolution dated 30.5.2000 and is working as Lecturer in Hindi and respondent no. 4 against whom relief has been sought is also working as Lecturer in Hindi now.;


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