Ashok Kumar vs State Of U.P. And 3 Others
2017 Latest Caselaw 3292 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 36439 of 2017
 

 
Petitioner :- Ashok Kumar
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Ramesh Chandra Dwivedi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mrs. Sangeeta Chandra,J.

It is the case of the petitioner that in the institution in question i.e. Intermediate College Jaura Bazar, District Kushinagar, the petitioner is seeking promotion within 50% of the quota for promotion and his matter has been recommended by the District Inspector of Schools by a letter dated 9.06.2017 which is being filed as annexure 5 to the writ petition. The Regional Selection Committee which is seized of the matter may make consideration and decide his case in accordance with law.

Accordingly, this writ petition is being disposed of without entering into the merits of the case, with a direction to respondent no.2 to consider and decide the matter regarding the promotion of the petitioner in accordance with law, by a reasoned and speaking order within six weeks from the date of production of certified copy of this order.

Order Date :- 16.8.2017

Neeraj