RAJEEV SHUKLA Vs. STATE OF U P

JUDGEMENT

(1.) Since the controversy involved in both these writ petitions are identical, the claims are identical and the impugned order is identical, therefore, for the purpose of convenience, the same are being decided by a common judgment and order with the consent of the counsel for the petitioners.

(2.) This writ petition has been filed by the petitioners challenging the order dated 15.05.2006 whereby the single post in the promotee quota has been directed to be filled up by way of direct recruitment from a reserved category candidate.

(3.) The facts of the case in brief are that there is an institution known as G.N.K. Inter College (the College) Civil Lines, Kanpur Nagar. The said Institution is recognized and also receives grant-in-aid and is governed by the provisions of the U.P. Intermediate Education Act, 1921 and the Regulations framed thereunder as well the U.P. Secondary Education Services Selection Board Act, 1982.