Rakesh Tiwari, J. - (1.) Heard learned counsel for the parties and perused the record.
(2.) This writ petition is directed against the order dated 12.8.1993 by which the petitioner has been superseded and the junior to him have been granted promotion allegedly without any valid reason illegally ignoring the petitioner. The petitioner has prayed for a writ of certiorari for quashing the order dated 12.8.1993 which is appended as Annexure-1 to this writ petition. It appears that the integrity of the petitioner for the year 1984-85 has been with held by the impugned order in 1993.
(3.) The facts of the case are that the petitioner was appointed as Assistant in Madhyamik Shiksha Parishad, Allahabad in 1973. He was promoted as Senior Assistant and was performing his duties as Senior Assistant in Co-ordination section in the year 1984. The work and nature of the duties of the petitioner in co- ordination section has nothing to do with the preparation, tabulation or issuance of mark sheets to the examinees, but it is to be done by the employees of confidential Section (3) & (4) who execute the work of preparation and declaration of result. Thereafter, the work of scrutiny and issuance of revised mark sheet is also done by the confidential Section (3) & (4), in the Board.;