NARENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Alok Dwivedi learned Counsel for the Petitioner, learned standing counsel for the Respondents No. 1, 2 and 3, Sri Arun Kumar Tiwari for the Respondent No. 4, Sri R.K. Ojha for the newly impleaded Respondent No. 5 and Sri Agnihotri holding brief of Sri Neeraj Kumar Pandey for the newly impleaded Respondent No. 6 Virendra Kumar.

(2.) This writ petition questions the selections on the solitary sanctioned post of clerk in Jan Shikshan Intermediate College Prempur, Badagaon, district Kanpur Nagar.

(3.) The Petitioner claims promotion on the said post being a class IV employee under the provisions of Chapter II, Regulation 2 of the Regulations framed under the U.P. Intermediate Education Act, 1921. The committee of management has proceeded to select the Respondent No. 5 by direct recruitment under the impugned advertisement dated 24.10.2007/27.10.2007.