Ramesh Chand vs State Of U.P. And 4 Ors
2014 Latest Caselaw 6755 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - A No. - 50707 of 2014
 

 
Petitioner :- Ramesh Chand
 
Respondent :- State Of U.P. And 4 Ors
 
Counsel for Petitioner :- Ramesh Prajapati
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

The petitioner seeks a direction upon respondent no. 2 to consider his promotion on the post of Class III in the light of G.Os. dated 03.09.1995 and 28.5.1985.

For redressal of his grievance, the petitioner has made a representation to the appropriate authority. It is stated that such last representation has been moved on 24.6.2014.

Taking into facts and circumstances of the case, in my view the ends of justice requires that a direction be issued upon the Regional Higher Education Officer, Madhavpuram, Meerut (Respondent no. 3) to consider the promotion of the petitioner in accordance with the first statute and the Government Orders, if any expeditiously after hearing the Principal and the petitioner. It is directed that this exercise may be completed expeditiously within four weeks from the date of communication of this order before him.

In view of the above, the writ petition is disposed of.

Order Date :- 19.9.2014

SKS