REGENT COMPUTRONICS PVT. LTD.

Vibha Srivastava Appellant

V/S

Cantonment Board, Varanasi and others Respondents

Referred Judgements :-

OM PRAKASH AND OTHERS VS. RADHACHARAN AND OTHERS [REFERRED TO]
FOOD CORPORATION OF INDIA AND ORS. V. ASHIS KUMAR GANGULY AND ORS. [REFERRED TO]
STATE OF HARYANA VS. S M SHARMA [REFERRED TO]
GOPAL CHANDRA GHOSH VS. RENU BALA MAJUMDAR [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SURINDER KUMAR MOHINDRA [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. SAJAL KUMAR ROY [REFERRED TO]
PUNJAB STATE WAREHOUSING CORPN CHANDIGARH VS. MANMOHAN SINGH [REFERRED TO]
RAJASTHAN PUBLIC SERVICE COMMISSION VS. KAILA KUMAR PALIWAL [REFERRED TO]
STATE OF M P VS. SANJAY KUMAR PATHAK [REFERRED TO]
SUBHA B NAIR VS. STATE OF KERALA [REFERRED TO]
STATE OF WEST BENGAL VS. BANIBRATA GHOSH [REFERRED TO]
D M PREMKUMARI VS. DIVISIONAL COMMISSIONER [REFERRED TO]
ANNAMALAI UNIVERSITY REP VS. SECY TO GOVT INFN [REFERRED TO]
STATE OF BIHAR VS. UPENDRA NARAYAN SINGH [REFERRED TO]
STATE OF UTTARANCHAL VS. ALOK SHARMA [REFERRED TO]
JAGDISH SINGH VS. PUNJAB ENGINEERING COLLEGE [REFERRED TO]
SHESH MANI SHUKLA VS. D I O S DEORIA [REFERRED TO]

JUDGEMENT

(1.) Both these matters are connected involving common question of law and fact and, therefore, have been heard together and are being decided by this common judgment.

(2.) The facts in brief giving rise to the present dispute are as under.

(3.) That the Cantonment Board is managing educational institutions at the Primary and Junior High School level. The recruitment and conditions of service in the above institutions are governed by the Cantonment Fund Servants Rules, 1937 (hereinafter referred to as "1937 Rules"). There are two types of educational institutions, (1) Boys Primary Schools and Girls Primary Schools and (2) Junior High School. The hierarchy of the teachers appointed in the above two institutions is that direct recruitment is resorted to for appointing Assistant Teachers in Primary Schools whether that of boys or of girls. The said Assistant Teachers are liable to be considered for promotion to the post of Head Master in the Primary School, who constitute feeder cadre for appointment to the post of Assistant Teacher in a Junior High School and the Assistant Teachers of Junior High Schools are liable to be considered for appointment/promotion to the post of Principal of a Junior High School.

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VIBHA SRIVASTAVA Vs. CANTONMENT BOARD, VARANASI AND OTHERS

Referred Judgements :-

JUDGEMENT

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