RAJ KUMAR SINGH Vs. CANTONMENT BOARD

JUDGEMENT

(1.) HEARD Shri H.N. Pandey, learned counsel appearing for the petitioner and Shri Prashant Mathur, Advocate appearing for respondent Nos. 1 to 3. None has appeared on behalf of respondent No. 5, though the case has been called out in the revised list.

(2.) AGGRIEVED by the resolution dated 29.11.1997 passed by the Cantonment Board, Allahabad promoting respondent No. 5 Smt. Rajpati Yadav as Head Mistress, Cantt. Junior High School, the present writ petition has been filed for quashing the same and also for issuance of mandamus directing respondent Nos. 1 to 4 to promote petitioner on the post of Head master, Cantt. Junior High School, Allahabad.

(3.) IN the year 1986, the petitioner was selected for higher grade post of Assistant Teacher, Junior High School, competing with the candidate sponsored by the employment exchange and also departmental candidates including respondent No.5. Petitioner was selected and appointed on the said post of Assistant Teacher, Cantonment Board Junior High School in the pay scale of Rs. 1350-2070 w.e.f.5.11.1986. (Earlier pay-scale was Rs. 450-720 revised to 1350-2070 by 4th Pay Commission).