HARI SHANKER SHARMA Vs. RAM SHIROMANI SHUKLA

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) This special appeal is directed challenging the validity and correctness of the order dated 22.01.2007 passed by learned single Judge in Civil Misc. Writ Petition No.9499 of 2006 Ram Shiromani Shukla vs. State of U.P. and others.

(3.) Learned counsel for the appellant has submitted that on 30.6.2000 Sri Sita Ram Saxena, Hindi lecturer in L.B.J.P.Inter College, Tilhar, Shahjahanpur retired from service and the District Inspector of Schools, Shahjahanpur sent the requisite papers to Joint Director of Education, Bareilly Region, Bareilly for considering promotion of the appellant on the said post under 50% promotional quota. The committee headed by the Joint Director of Education promoted the appellant on the post of lecturer Hindi on 11.01.2001. On 8.3.2001 the appellant joined on the said post and started getting salary etc. but thereafter by order dated 30.6.2005 the U.P.Secondary Education Service Selection Board passed an order for absorption of one Brij Pal on other post of Hindi lecturer by direct recruitment.