SANTOSH KUMAR JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE petitioner is an Assistant Teacher in a grant -in -aid school known as "Pant Nagar Inter College", which is being run within the campus of G.B. Pant Agriculture, University. The petitioner seeks promotion to the post of Lecturer which is lying vacant. Since his promotion has not been made, hence, he has filed the present writ petition.

(2.) ALL the same while hearing the arguments of the learned counsel for the petitioner it was noticed by this Court that the Management Committee is not elected by the Members of the Society, but instead all Members of the Management Committee are Officers and employees of G.B. Pant Agriculture University, who are nominated to the Management Committee.

(3.) THE learned counsel for the petitioner brought to the notice of this Court Sections 29, 30, 31 and 32 of the Act, which are reproduced as under: -