GANGA RAM Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Rajesh Prasad Yadav, learned Counsel for the appellant.

(2.) The order of the learned Single Judge impugned allows the writ petition partially holding that the provisions of the Reservation act will not apply in view of the law laid down in Heera Lal v. State of U.P. and Ors. Civil Misc. Writ Petition No. 51617 of 2009 decided on 09.07.2010. The learned Single Judge further directed that the Committee of Management shall now in the strict compliance of the provisions of Regulation-2(2) of Chapter-III of U.P. Act No. 2 of 1921 proceed to reassess the candidature of those who are eligible for being considered for promotion.

(3.) Sri Yadav contented that the judgment in the case of Heera Lal v. State of U.P. and Ors. (supra)would not apply, as the decision had been given earlier by the Joint Director of Education, i.e. prior to the judgment of the full bench.