RAKESH TIWARI, J. - (1.) HEARD learned Counsel for the petitioner, Standing Counsel for respondent Nos. 1 to 3, Sri H. Prasad for respondent No. 4 and Sri A.K. Malviya, who has filed his vakalatnama today on behalf of respondent No. 5 which is taken on record.
(2.) THIS writ petition is directed against an order dated 22.9.2008 passed by the Joint Director of Education, Azamgarh-respondent No. 2, by which he has withdrawn his earlier order dated 20.11.2007 granting promotion to the pe­titioner. The facts as culled out from the writ petition and the annexures ap­pended thereto are that Janta Inter College, Dubari in the district of Mau is governed under the provisions of U.P. Intermediate Education Act, 1921, the U.P. Act No. 24 of 1971 and the U.P. Act No. 5 of 1982.
(3.) THE petitioner claims his initial appointment on 20.7.1990 in the insti­tution as L.T. grade teacher which was approved by the D.I.O.S. Azamgarh. He also claims that his services had been thereafter regularised by order dated 12.7.1995. At the time of appointment he was B.A. and B.Ed, and now also has master degree in Economic from Purvanchal University.;