CHET RAM GANGWAR Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Dr. H. N. Tripathi, learned Counsel for the applicant and learned Standing Counsel representing the respondents.

(2.) THIS is an application seeking review/recall of the judgment and order dated 13. 11. 2007 by which the writ petition filed by the petitioner was dismissed.

(3.) BY the writ petition, the petitioner had prayed for quashing the order dated 18. 10. 2007, passed by the Joint Director of Education returning the proposal of the petitioner's promotion as Lecturer Hindi on the ground that the petitioner having not passed B. A. with Sanskrit was not eligible for promotion on the post of Lecturer Hindi. The petitioner is postgraduate in Hindi and has passed two years course of Sahitya Ratna from Hindi Sahitya Sammelan. After hearing the learned Counsel for the petitioner, the writ petition was dismissed taking the view that two years course of Sahitya Ratna from Hindi Sahitya Sammelan cannot be said to be equivalent to B. A. with Sanskrit.