TEJVEER SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The writ petition is directed against the order dated 12.7.2006 (Annexure 11 to the writ petition) whereby the Joint Director of Education (First), Meerut has declared the Respondents No. 5 to 8 senior to the Petitioner on the post of Lecturer.

(2.) Sri R.K. Ojha, learned Counsel appearing for the Petitioner at the outset stated that since Respondents 5 to 7 have already retired, he is pressing the writ petition only against the Respondent No. 8 and, therefore, this Court is confining the issue of seniority only between the Petitioner and Respondents No. 8.

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