Vivek Kumar Birla, J. - (1.) Heard Dr. H.N. Tripathi, learned counsel for the petitioner as well as learned Standing Counsel appearing for the State respondents and Sri Ankit Saran, learned counsel for the Committee of Management of the Insitution and perused the record.
(2.) Counter and rejoinder affidavits have been exchanged between the parties and with their consent, the present petition is being decided finally at the admission stage itself.
(3.) The present petition has been filed challenging the order dated 21.2.2013 passed by the respondent no. 2 whereby notional promotion that is being claimed with effect from 1.7.2002 the date from which the post of Lecturer (English) fell vacant for the purpose of promotion has been rejected. Further prayer is to issue a writ of mandamus directing the respondents to consider and provide notional promotion to the petitioner on the post of Lecturer (English) w.e.f. 1.7.2002.;