Aloke Chakrabarti, J. - (1.) This writ petition was heard alongwith Civil Misc. Writ Petition No. 16333 of 1999, Daya Shanker Shukla v. District Inspector of Schools and Ors..
(2.) The dispute involved herein relates to seniority between the present petitioner Sri Kamla Singh and respondent No. 4 herein Sri Daya Shanker Shukla.
(3.) The factual background relevant for the present purpose are that Sri Kamla Singh, the petitioner had been appointed as Lecturer in Botany on 12-7-1966 and Sri Daya Shanker Shukla was initially appointed on 14-7-1966 as Lecturer in Mathematics. The District Inspector of Schools, Ballia accorded approval to the appointment of the petitioner on 12-1-1967. Appointment of Sri Shukla was accorded approval on 28-10-1966. The District Inspector of Schools on 27-6-1979 accorded approval to the appointment of Smt. Kamla Singh with effect from 12-7-1966, i.e., the date of initial appointment of the petitioner. The seniority list of institution showing the petitioner as senior to Sri Shukla was published from time to time on 17-12-1983, 1-6-1984 and 25-6-1984. Service benefites were granted to the petitioner and the respondent No. 4 treating the petitioner as senior to respondent No. 4. The respondent No. 4 raised his grievance against seniority on 16-8-1997 and again on 12-12-1997 and petitioner submitted reply to such representation. By order dated 12-1-1998 the claim regarding seniority made by respondent No. 4 had been rejected. But respondent No. 4 again made representation on 20-1-1998 to which petitioner filed reply. Impugned order dated 8/9-6-1998 was passed by the Regional Joint Director of Education holding respondent No. 4 to be senior to petitioner and thus disturbing the seniority position prevailing for a long time and therefore the petitioner filed the present writ petition.;