COMMITTEE OF MANAGEMENT OF RAJA MAHENDRA PRATAP PREM VIDYALAYA INTER COLLEGE GURUKUL NARSEN HARIDWAR Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Appellant is the fifth respondent in the writ petition.

(2.) Briefly put, the case of the writ petitioner was that the petitioner, who is M.A. B.Ed., is appointed as an Assistant Teacher in L.T. Grade in the Institution on 22.07.1985. The ad hoc services of the petitioner were regularized vide order dated 13.10.1993 (Annexure-1). He came to be promoted to the post of lecturer and the papers were sent for approval to the Regional Joint Director of Education, Garhwal Mandal, who, by order dated 12.12.2001, gave his approval. Petitioner joined the post on 01.01.2002 and since then, he is working in the Institution. Annexure-3 is produced to show that the petitioner was shown at Serial No. 1 in the grade of lecturers in the seniority list. Annexure-4 is Government Order dated 12.07.2002, as per which, the Government has ordered that the lecturers, who have rendered 10 years' continuous satisfactory service in ordinary grade of lecturer, would be entitled for selection grade. Writ petitioner, accordingly, made Annexure-5 representation seeking selection grade as, according to him, he had fulfilled the requirement. Petitioner having represented the matter and not got the desired response, filed a writ petition.

(3.) The stand of respondent no. 5 (appellant herein) was that he did not have the satisfactory service. This argument was repelled by the learned Single Judge and the writ petition was allowed and it is, accordingly, that the Appeal was lodged.