VEER SINGH YADAV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner is serving as Assistant Teacher in a Government Primary School in District Udham Singh Nagar. By means of this writ petition, he has sought the following reliefs:-

(3.) The impugned order has been passed by District Education Officer (Elementary), Udham Singh Nagar. The same is on record as Annexure-5 to the writ petition. By the said order, petitioner's claim for promotion to the post of Headmaster in Government Primary School has been rejected on following grounds:-