RAMENDRA PAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the order dated 30.12.2005 passed by the respondent no.2, the District Inspector of Schools, Hathras, by which the order dated 10.3.2005 promoting the petitioner from class IV to class III, post of clerk, has been declared to be non-effective thus resulting in the cancellation of promotion of the petitioner.

(2.) The facts of the case, in brief, are that the petitioner was appointed as a class IV employee in the institution namely Adarsh Inter College, Mau, District Hathras which is an aided and recognized educational institution, and governed by the provisions of U.P. Intermediate Education Act, 1921 and regulations framed thereunder. The appointment of the petitioner was approved by the District Inspector of Schools w.e.f. 1.2.1992 and since then the petitioner was working on the post of Daftari till the date of his promotion in the class III post.

(3.) The case of the petitioner further is that three posts of clerk including the post of Head Clerk was sanctioned in the institution. According to him, this post was required to be filled by promotion in terms of Chapter III Regulation 2 Clause 2 of the Regulations framed under the Intermediate Education Act, 1951.