KANCHAN SANGWAN Vs. STATE OF U.P.THROUGH SECRETARY, DEPARTMENT OF SECONDARY ED­UCATION, GOVERNMENT OF U.P., LUCKNOW AND OTHERS

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the learned Standing Counsel. The petitioner was admittedly appointed as L.T. grade teacher in the institution on 12.8.1998. The date of occurrence of the vacancy on the post of Lecturer is 30.6.2003.

(2.) The petitioner who was appointed substantively in L.T. grade claims promotion on the post of Lecturer. The eligibility that has to be taken into consideration is the first day of the year of the recruitment which in the present case is first of July, 2003.

(3.) Admittedly on the said date the petitioner had not completed five years of regular continues service as contemplated under the Rules as a substantive appointee in the L.T. grade.