S.P.MEHROTRA, J. - (1.) THE present Writ Petition under Article 226 of the Constitution of India has been filed by the petitioner, inter-alia, praying for quashing the selection/placement of respondent No. 6 made by the U.P. Secondary Education Services Selection Board on the post of Lecturer in Hindi in Marwar Inter College, Gorakhpur, and further for directing the respondent to consider the promotion of the petitioner on the post of Lecturer in Hindi in the said Institution which would fall under 50% promotional quota.
(2.) A Counter Affidavit on behalf of respondent Nos. 1, 2 and 3 has been filed. Copy of the Writ Petition was served on the learned counsel for the respondent No. 5. However, no Counter Affidavit appears to have been filed on behalf of the said respondent.
(3.) THE Office Report dated 24-3-2007 shows that the notices, sent by Registered Post to the respondent Nos. 4 and 6, have been served, and the Acknowledgement Cards have been received back. However, no Counter Affidavit on behalf of respondent No. 4 or on behalf of respondent No. 6 appears to have been filed.;