- (1.) The petitioner who belongs to the Scheduled Caste (Mazbi) category was initially appointed as S.S. Master on 12.01.1982 on adhoc basis. His services were regularized w.e.f. 01.04.1985. On 08.12.1993, the petitioner was promoted as Lecturer (History). Learned counsel would refer to order dated 11.05.2012 (Annexure P-8) to submit that number of officials junior to the petitioner in the lecturer cadre have been promoted to the post of Principal. In this regard, counsel would submit that the name of the petitioner figures in the seniority list of Lecturer at serial no.1271, whereas the names of the officials, which find a mention in annexure P-8 and who have since been promoted to the post of Principal are all junior to the petitioner. Counsel further submits that even a legal notice dated 14.09.2012 (Annexure P-10) already stands served upon the respondent-authorities.
(2.) In view of the facts noticed hereinabove, I deem it appropriate to dispose of the present writ petition with a direction to the respondent-authorities to consider the claim of the petitioner and decide the legal notice dated 14.09.2012 (annexure P-10) strictly in accordance with law and by passing a speaking order within a period of four months from the date of receipt of a certified copy of this order. Disposed of.;