RAJESH KUMAR DWIVEDI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri G.C. Verma, learned counsel for the petitioner, learned Standing Counsel for respondent - State and Sri Raj Deepak Chaudhary, learned counsel for respondent No.5.

(2.) By means of present writ petition, the petitioner is challenging the orders dtd. 25/6/2007 and 5/7/2007 passed by respondent No.2 and 3 contained as annexure Nos.1&2 respectively as well as decision dtd. 23/6/2007 as mentioned in impugned order dtd. 25/6/2007 with a further prayer to issue a writ, order or direction in the nature of mandamus commanding the respondents to grant approval for promotion of the petitioner w.e.f. 19/12/2006 and to pay salary for the post of Lecturer regularly along with arrears w.e.f. 19/12/2006.

(3.) Factual matrix of the case is that a post of Hindi Lecturer fallen vacant due to retirement of one Mr. K.K. Misra under under 50% promotion quota. In the institution, there are six sanctioned posts of Lecturers out of which, three posts of Lecturers are to be filled up by way of direct recruitment and three posts are to be filled up by way of promotion. Out of six posts, one post of Lecturer was already filled up from Scheduled Caste Category and one Mr. Parmeshwar Deen Chaudhary was working on the said post.