RASHTRIYA KISAN P.G. COLLEGE Vs. STATE OF U.P.
LAWS(ALL)-2017-8-45
HIGH COURT OF ALLAHABAD
Decided on August 08,2017

Rashtriya Kisan P.G. College Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

ARUN TANDON,J. - (1.) Heard Sri Hritudhwaj Pratap Sahi, Advocate, assisted by Sri Vijay Kumar Singh, learned counsel for the appellant, Sri Kalp Nath Rai on behalf of respondent No.5 and Standing Counsel on behalf of the respondent Nos. 1, 2 and 3.
(2.) With the consent of the parties this special appeal is being disposed of without calling for any further affidavits specifically in view of the order proposed to be passed today by this Court.
(3.) Facts in short leading to the special appeal are as under: Rashtriya Kisan Post Graduate College, Shamli, District Shamli (hereinafter referred to as the 'College') is an Institution affiliated to Chaudhary Charan Singh University, Meerut (hereinafter referred to as the 'University'). It is not in dispute that promotion on Class-III post in a recognized and aided Degree College is regulated by the first statutes of Meerut University and the Government Order issued in that respect from time to time. According to the counsel for the parties under the Government Order applicable 20% of the Class III post are required to be filled by way of promotion from Class IV employees working in the Institution.;


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