ISLAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Anand Kumar Srivastava for the respondent Nagar Palika Parishad, Basti.

(2.) The petitioner is aggrieved by the rejection of his representation which he had moved for getting promoted as Safai Nayak under the Government Order dated 15th of November, 1975. The representation has been rejected on two grounds that there is no evidence available with regard to the literacy of the petitioner on his personal file and the second ground is that at present there is no post available. The promotion of Khuda Bux has been upheld having been made in accordance with the rules.

(3.) The petitioner contends that the respondent no. 3 Khuda Bux is junior to the petitioner, inasmuch as, he was appointed in 1985 whereas the petitioner was appointed in the year 1982. The claim of the petitioner having been denied, the petitioner approached this Court in the year 2012 in writ petition no. 24329 of 2012 which was disposed of on 17th May, 2012 directing the Nagar Palika Parishad to dispose of the representation of the petitioner.