REGENT COMPUTRONICS PVT. LTD.

JAGDISH YADAV Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

BAHADUR SINGH VS. MUNI SUBRAT DASS [REFERRED TO]
UNION COMMERIAL BANK LIMITED VS. THEIR WORKMEN [REFERRED TO]
KIRAN SINGH VS. CHAMAN PASWAN [REFERRED TO]
SRIMATHI KAUSHALYA DEVI VS. K L BANSAL [REFERRED TO]
FI LR071 LAL JAIN VS. MAN MAL [REFERRED TO]
A R ANTULAY VS. R S NAYAK [REFERRED TO]
SUSHIL KUMAR MEHTA VS. GOBIND RAM BOHRA DEAD [REFERRED TO]
CHIRANJILAL SHRILAL GOENKA VS. JASJIT SINGH [REFERRED TO]
KARNAL IMPROVEMENT TRUST KARNAL VS. PARKASH WANTI DEAD [REFERRED TO]
U P RAJKIYA NIRMAN NIGAM LIMITED VS. INDURE PRIVATE LIMITED [REFERRED TO]
S SETHURAMAN VS. R VENKATARAMAN [REFERRED TO]
BENARSI SILK PALACE VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
SARDAR HASAN SIDDIQUI VS. S T A TRIBUNAL [REFERRED TO]
UNION OF INDIA VS. AJIT MEHTA AND ASSOCIATES [REFERRED TO]
KALI DAS WADHWANI AND ANR. VS. JAGJIWAN DAS AND ANR. [REFERRED TO]

JUDGEMENT

(1.) Heard Sri G.C.Verma, learned Counsel for the petitioner and Sri Gyanendra Srivastava, learned Standing Counsel for the State-respondents.

(2.) By means of the present writ petition, the petitioner has challenged the order dated 21.05.2010 passed by the respondent no. 1, whereby the claim of the petitioner for creation of post was rejected.

(3.) Learned Counsel for the petitioner stated that impugned order dated 21.05.2010 passed by the respondent no. 1- Secretary, Department of Secondary Education, Civil Secretariat, Lucknow, is without jurisdiction as has been passed by the authority not provided under the statute and in support of the thereof, he placed reliance upon Section 9 of the Uttar Pradesh High Schools and Intermediate Colleges (Payment of Salaries of Teachers and Other employees) Act, 1971, which reads as under:-

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JAGDISH YADAV Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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