SATYA PRAKASH SAXENA Vs. REGIONAL HIGHER EDUCATION OFFICER

JUDGEMENT

(1.) learned counsel for the petitioner, Shri Kshitij Shilendra, learned counsel for the respondent no.3 and learned Standing Counsel for respondent no.1.

(2.) The present writ petition has been filed seeking relief of certiorari for quashing the order dated 12.6.1998 passed by the Regional Higher Education Officer, Regional Office, Agra, Region Agra, whereby approval was granted for the selection of respondent no.3 to the post of Office Superintendent Grade-II against pay scale of Rs.1400-2300.

(3.) Brief facts of the case as stated by the learned counsel for the petitioner are that the petitioner was appointed on 5th October, 1974 as a Routine Grade Clerk on temporary basis in the college ,namely, Chitragupta Post Graduate College, Mainpuri (hereinafter referred to as the ''Institution') which is affiliated to Agra University. His services was confirmed later on and he is holding the post of Routine Grade Clerk at the time of filing of the writ petition.