BRAMHA PAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD Shri N.L. Pandey, learned Counsel for the petitioner and the learned Standing Counsel for the respondent Nos. 1, 2 and 3.

(2.) SHRI N.L. Pandey contends that the petitioner was initially appointed in a C.T. grade in the year 1981 and thereafter he was accorded L.T. grade vide order dated 22.7.1995 w.e.f. 17.11.1991. The petitioner thereafter on account of his unilateral transfer to the present institution joined herein on 1st September, 1998.

(3.) LEARNED Counsel for the petitioner contends that the petitioner is entitled to be promoted on the post of lecturer in Civics on the strength of his seniority, which has fallen vacant on 30.6.2009 and as such the claim of the respondent No. 5 against the said post cannot be considered. He further submits that as a matter of fact, the post of lecturer in History has fallen vacant on 20.10.2009 on account of the death of the lecturer of History, for which the respondent No. 5 is qualified and he can be considered against the said post.