GURU NARAIN SINGH Vs. STATE OF U P
LAWS(ALL)-2010-11-94
HIGH COURT OF ALLAHABAD
Decided on
November 22,2010
GURU NARAIN SINGH
Appellant
VERSUS
STATE OF UTTAR PRADESH
Respondents
Referred Judgements :-
SIR BARNES PEACOCK IN LINDSAY PETROLEUM COMPANY V. PROSPER ARMSTRONG HURDE ETC. [REFERRED TO]ORIOL INDUSTRIES LIMITED VS. BOMBAY MERCANTILE BANK LIMITED [REFERRED TO]
DURGA PRASHAD VS. CHIEF CONTROLLER OF IMPORTS AND EXPORTS [REFERRED TO]
CHAMPALAL BINANI VS. COMMISSIONER OF INCOME TAX WEST BENGAL [REFERRED TO]
MUNICIPAL CORPORATION FOR GREATER BOMBAY VS. ADVANCE BUILDERS INDIA PRIVATE LIMITED [REFERRED TO]
STATE OF ORISSA VS. ARUN KUMAR PATNATK [REFERRED TO]
STATE OF ORISSA VS. PYARIMOHAN SAMANTARAY [REFERRED TO]
MUNICIPAL BOARD PRATABGARH VS. MAHENDRA SINGH CHAWLA [REFERRED TO]
LIPTON INDIA LIMITED VS. UNION OF INDIA [REFERRED TO]
M R GUPTA VS. UNION OF INDIA [REFERRED TO]
RAMNIKLAL N BHUTTA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. RAJA MAHENDRA PAL [REFERRED TO]
DIRECTOR OF SETTLEMENTS A P VS. M R APPARAO [REFERRED TO]
SHIV DASS VS. UNION OF INDIA [REFERRED TO]
SHIV DASS VS. UNION OF INDIA [REFERRED TO]
NEW DELHI MUNICIPAL COUNCIL VS. PAN SINGH [REFERRED TO]
VIRENDER CHAUDHARY VS. BHARAT PETROLEUM CORPORATION [REFERRED TO]
S S BALU VS. STATE OF KERALA [REFERRED TO]
YUNUS BABOOBHAI A HAMID PADVEKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
CHUNVAD PANDEY VS. STATE OF U P [REFERRED TO]
JUDGEMENT
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(1.)Heard Sri Vinod Kumar Singh for the Petitioner, learned Standing Counsel for the Respondents and Sri Bhola Nath Yadav holding brief of Sri Ram Krishna Yadav for Respondent No. 6 and perused the record.
(2.)The order dated 17th April, 2006 passed by the Joint Director of Education, Azamgarh (Annexure No. 7 to the writ petition) is impugned in this writ petition.
(3.)The Petitioner has sought a writ of certiorari quashing the aforesaid order on the ground that the post of Lecturer in Janta Shiksha Niketan Inter College, Dubari, District Mau (hereinafter referred to as "College") was liable to be filled in by promotion being within promotion quota, but instead of making promotion, the same has been filled in by direct recruitment hence the impugned order is liable to be set aside.
(2.)The order dated 17th April, 2006 passed by the Joint Director of Education, Azamgarh (Annexure No. 7 to the writ petition) is impugned in this writ petition.
(3.)The Petitioner has sought a writ of certiorari quashing the aforesaid order on the ground that the post of Lecturer in Janta Shiksha Niketan Inter College, Dubari, District Mau (hereinafter referred to as "College") was liable to be filled in by promotion being within promotion quota, but instead of making promotion, the same has been filled in by direct recruitment hence the impugned order is liable to be set aside.
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