JUDGEMENT
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(1.) The above two appeals and a writ petition relate to the dispute of a common cause namely promotion on the post of Lecturer in Economics in Hindu Inter College, Rudauli, District-Faizabad, (here in-after referred to as the "Institution). The post is being contested by the two appellants before us who were appointed as Assistant Teachers in the L.T. grade in the Institution.
(2.) Before we narrate the background of the facts, it would be appropriate to mention that the parties have been litigating in the matter since 2003. From this point of view we find it appropriate to dispose of all the three matters finally as in our opinion and in view of the findings recorded here-in-after it would be now futile to remit the matter for any decision on the issue of seniority before the Educational Authorities. Learned counsel for the parties have advanced their submissions accordingly.
(3.) The undisputed facts are that the claim is of promotion on the post of Lecturer in Economics both by Anil Kumar Khare the appellant in Special Appeal No.277 of 2017 and Sri Jagdish Chandra, who is the respondent therein and the appellant in Special Appeal No.309 of 2016 and the petitioner in Writ Petition No.1491 (S/S) of 2017. The Institution is an Intermediate College, privately managed but aided by the State Government and the conditions of employment are governed by the provisions of the U.P. Intermediate Education Act, 1921 and the Regulations framed thereunder read with the provisions of the U.P. Secondary Education Services Selection Board Act, 1982 and the Rules and Regulations framed thereunder.;
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