SUNIL KUMAR DUBEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashok Khare learned Senior Advocate assisted by Sri Mukesh Kumar Singh learned Advocate for the petitioner, Sri Pranesh Dutt Tripathi learned Advocate for the respondent no. 4. Sri Arvind Prabodh Dubey learned Advocate has put in appearance on behalf of the respondent no. 5 and Sri Anup Dhar Dubey and Sri Yogendra Kumar Srivastava learned Advocates appear on behalf of respondent nos. 8 to 11.

(2.) The present writ petition has been filed by 47 persons working on the post of Assistant Teacher, Senior Basic School/Headmaster, Junior Basic School (both carrying the same pay scale), seeking for quashing of the promotion orders dated 31.7.2015 for granting promotion to the post of Headmaster, Senior Basic School to a total number of 437 persons. Further, prayer is to direct the respondents to redetermine the seniority position of the petitioners herein from the date of their substantive appointment and not from the date of joining on the post of Assistant Teacher, Junior Basic School.

(3.) The private respondent nos. 5 to 14 are impleaded in representative capacity to represent the promotees, who were granted promotion on the post of Headmaster, Senior Basic School on 31.7.2015.