Ashok Kumar vs State Of U.P. And 5 Others
2016 Latest Caselaw 75 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 10277 of 2016
 

 
Petitioner :- Ashok Kumar
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Hinchh Lal Pandey
 
Counsel for Respondent :- C.S.C.,Deepak Kumar Srivastava,Rajeev Kumar Srivastava
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

The petitioner was an Assistant Teacher in the institution, A.S. Inter College, Fatehpur.

The Regional Level committee has promoted him on the post of Lecturer in English vide order dated 20.08.2010. Copy of the order of the Regional Level committee is on record as Annexure-2 to the writ petition.

The grievance of the petitioner is that the Committee of Management vide its order dated 08.02.2016 has reverted him from the post of Lecturer to the Assistant Teacher in pursuance of its resolution dated 31.01.2016.

It is contended on behalf of the petitioner that the petitioner's promotion has been made by the Regional Level Committee and the Committee of Management has no authority to pass the reversion order without giving any opportunity.

Matter needs consideration.

Learned Standing Counsel has accepted notice on behalf of respondent nos. 1 to 4 while Sri Rajeev Kumar Srivastava has put in appearance on behalf of respondent no. 5.

Issue notice to respondent no.6 returnable at an early date. Notice will indicate that a counter affidavit may be filed by the next date fixed. Steps may be taken within ten days.

List this case in the week commencing 23.05.2016.

Till the next date of listing, the effect and operation of the impugned order dated 08.02.2016 (Annexure-8 to the writ petition) passed by respondent no.5 shall remain stayed.

Order Date :- 8.3.2016

AU