Arvind Kumar Gupta vs State Of U.P. And 5 Ors
2014 Latest Caselaw 7988 ALL

Citation : 2014 Latest Caselaw 7988 ALL
Judgement Date : 3 November, 2014

Allahabad High Court

Arvind Kumar Gupta vs State Of U.P. And 5 Ors on 3 November, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- WRIT - A No. - 58059 of 2014
 

 
Petitioner :- Arvind Kumar Gupta
 
Respondent :- State Of U.P. And 5 Ors
 
Counsel for Petitioner :- Shobhit Pathak
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

The petitioner claims himself to be an Assistant Teacher in attached Primary School of K.G.K. Inter College, Moradabad and claims promotion in the institution in L.T.Grade pursuant to the amendment Rule of 1995 amending U.P.Secondary Education Services Selection Board Rules, 1998 whereby it is provided that 25% of posts in L.T.Grade should be filled up from amongst Assistant Teachers in the attached Primary School, who have completed 5 years of satisfactory service by promotion.

Learned counsel for the petitioner submits that the DIOS has also recommended for his promotion but the same is not being considered. It is also submitted that the condition of being a trained teachers has been done away with on 31.12.2003.

Learned counsel for the petitioner may file supplementary affidavit within a week bringing on record as to under which provision a teacher in an institution governed by the U.P.Intermediate Eduction Act and Payment of Salaries Act can be absolved from training.

List after one week.

Order Date :- 3.11.2014

SKM