RAM PAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Rajesh Kumar, Advocate, for petitioner-appellant (hereinafter referred to as "appellant") and Sri R.K. Singh, Advocate, for respondents. This Intra Court Appeal under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 has arisen from judgment dated 28.10.2010 of learned Single Judge dismissing appellant's Writ Petition No. 36726 of 2010.

(2.) The dispute relates to seniority and in the context of eligibility for promotion, meaning and effect of the words "continuous regular service" contained in Rule 14 of U.P. Secondary Education (Services Selection) Board Rules, 1998 (hereinafter referred to as the "Rules, 1998 "). It is also argued that learned Single Judge ought not to have answered himself this question when in other matters, there is already a reference made to Larger Bench.

(3.) Facts giving rise to the present dispute revolve in narrow compass and it would be useful to have a retrospection thereof for better understanding.