A.P.SAHI,J. - (1.) HEARD Sri Ramesh Upadhyaya learned counsel for the petitioner and the learned standing counsel for the respondent nos. 1, 2 and 3.
(2.) IN view of the nature of the order that is proposed to be passed it is not necessary to issue notice to the respondent no.4 at this stage. The petitioner, a L.T.grade teacher in an Intermediate College is aggrieved by the communication dated 22.8.2009 Annexure 13 to the writ petition whereby the Manager of the Institution has been informed that the petitioner shall be entitled to the benefit of lecturer in the institution with effect from the date of issuance of the order of the promotion i.e. 19.2.2009.
(3.) SRI Upadhyaya contends that the proposal for promoting the petitioner had been submitted against the vacancy which came into existence on 30.6.2001 due to the retirement of the permanent incumbent Jitendra Pal Pandey. Against the said post of Lecturer in Geography the petitioner claims promotion under the 50% quota. The said consideration was being delayed and ultimately the Committee of Management passed a resolution on 22.8.2001 proposing to promote the petitioner as Lecturer in Geography. The said proposal was forwarded to the District Inspector of Schools in August,2001 itself after completing necessary formalities but no action was being taken.;