DHARAM NARAIN MISHRA Vs. STATE OF U P

JUDGEMENT

(1.) The contention or the petitioner is that he was appointed on adhoc basis CT. Grade in Lala Manmohan Das Inter College, Jhusi, Allahabad, on 8.1.86, which appointment was also approved by the District Inspector of Schools, Allahabad. He is working continuously since then. He is entitled for being proceed in L.T. Grade under the relevant Government Order issued by the State Government in this behalf and the provisions of Section 33-D of U.P. Secondary Education Service Selection Board Act 1982. The Joint Director of Education, IV Region, Allahabad, has written to the District Inspector of Schools, Allahabad, to consider the matter and pass appropriate orders. However, nothing has been done so far by the District Inspector of Schools. Vide order dated 4.4.2000 this Court had directed the learned Standing Counsel to file counter- affidavit within one month. About eight months have passed out no counter- affidavit has been filed so far.

(2.) Taking into consideration the entire facts and circumstances of the case, in the interest of justice, it would be just appropriate that a direction be issued to the District Inspector of Schools. Allahabad, to take final decision in the matter within the time bound period. Accordingly the District Inspector of Schools, Allahabad, is directed to pass appropriate orders in accordance with law on the question of promoting the petitioner in L.T. Grade providing preferably within a period of six weeks from the date a certified copy of this order is filed before him.

(3.) With the aforesaid observations, the writ petition is disposed of finally.