DHANANJAY PANDEY Vs. REGIONAL DEPUTY DIRECTOR OF EDUCATION VARANASI
LAWS(ALL)-1999-4-191
HIGH COURT OF ALLAHABAD
Decided on April 16,1999

DHANANJAY PANDEY Appellant
VERSUS
REGIONAL DEPUTY DIRECTOR OF EDUCATION, VARANASI Respondents

JUDGEMENT

Sudhir Narain, J. - (1.) This writ petition is directed against the order of Regional Deputy Director of Education. Varanasi, respondent No. 1, whereby he has held that respondent Nos. 5 to 7 are seniors to the petitioner.
(2.) Briefly stated the facts are that Nagar Palika Inter College, Moghalsarai, district Varanasi (hereinafter referred to as the college) is a recognised college under the provisions of U. P. Intermediate Education Act. 1921. It is run by the Nagar Palika Parishad, Moghalsarai, district Varanasi. Sri S. N. Tiwari, respondent No. 6 was appointed as lecturer in Civics on 20.11.1969. Sri Rajendra Prasad Gupta, respondent No. 7 was appointed as lecturer in Mathematics on 20.7.1970. These posts were created by the Commissioner. Subsequently, State Government issued a Government Order creating post for lecturer in Civics and other subjects on 21.8.1975 with effect from 20.11.1969. On 8.6.1976, the State Government issued another Government Order creating post of lecturer in Mathematics for respondent No. 7 with effect from 20.7.1970.
(3.) The petitioner was issued appointment letter as lecturer in Physics on 28.6.1971 on a post created by the prescribed authority (Commissioner) Varanasi Division. Varanasi for the period 1.7.1971 to 30.6.1972. The State Government vide order dated 18.5.1972 sanctioned the post of lecturer in Physics with effect from 6.1.1971.;


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