KALEY SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri B.P. Yadav, learned counsel for the petitioner and Sri Kushwaha for the Respondent No.6.

(2.) It is not necessary to issue notice to the Respondent No.5 at this stage keeping in view the nature of the order as proposed to be passed with the consent of all the parties represented before the Court including the learned Standing Counsel for the Respondent No.1,2 and 3 and Sri Dwivedi for the Board-respondent No.4. Learned counsel for the Respondent No.6 states that he does not propose to file any counter affidavit at this stage.

(3.) The petitioner contends that the post of Lecturer in Hindi fell vacant on 30th June, 2011. There are four posts in the entire cadre of the Lecturer in the Institution. These are undisputed facts. Two posts fall within the promotion quota. There is no dispute about the availability of the post under the said quota for promotion.