REGENT COMPUTRONICS PVT. LTD.

Duleshwari Devi Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

SWARN SINGH CHAND VS. PUNJAB STATE ELECTRICITY BOARD AND OTHERS [REFERRED TO]
S R VENKATARAMAN VS. UNION OF INDIA [REFERRED TO]
MANAGER GOVERNMENT BRANCH PRESS VS. D B BELLIAPPA [REFERRED TO]
PUNJAB STATE ELECTRICITY BOARD LTD VS. ZORA SINGH [REFERRED TO]
K K BHALLA VS. STATE OF M P [REFERRED TO]
H M T LTD VS. MUDAPPA [REFERRED TO]
P MOHANAN PILLAI VS. STATE OF KERALA [REFERRED TO]
SOMESH TIWARI VS. UNION OF INDIA [REFERRED TO]
M P STATE CO OP DAIRY FEDN LTD VS. RAJNESH KUMAR JAMINDAR [REFERRED TO]
MUKESH KUMAR AGRAWAL VS. STATE OF U P [REFERRED TO]
YERNENI RAJA RAMCHANDER ALIAS RAJABABU VS. STATE OF A P [REFERRED TO]
DHANESH KUMAR SHARMA VS. STATE OF U P [REFERRED TO]
VIJAY RANI VS. REGIONAL INSPECTRESS OF GIRLS SCHOOLS REGION I MEERUT [REFERRED TO]
ASHOK KUMAR JAIN VS. STATE OF U P [REFERRED TO]
ARCHANA SINGH VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) As agreed and requested by learned counsel for the parties I proceed to hear and decide the matter finally at this stage under the Rules of the Court.

(2.) The writ petition is directed against the order dated 31.10.2011 (Annexure 5 to the writ petition) whereby District Inspector of Schools, Ballia (hereinafter referred to as "DIOS") has approved and promoted Smt. Shashi Singh, respondent No.4, Lecturer in Civics in Government Girls Intermediate College, Ballia (hereinafter referred to as "College") to function as Principal of the College being the senior most lecturer till regular arrangement on the said post of Principal is made.

(3.) The facts in brief giving rise to the present dispute reads as under.

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DULESHWARI DEVI Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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