Vijay Prakash Maurya And 4 Others vs State Of U.P. Thru. Chief Secy. Govt. Of ...
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Allahabad High Court

Vijay Prakash Maurya And 4 Others vs State Of U.P. Thru. Chief Secy. Govt. Of ... on 26 March, 2025

Author: Karunesh Singh Pawar

Bench: Karunesh Singh Pawar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:17284
 
Court No. - 18
 

 
Case :- WRIT - A No. - 8300 of 2024
 

 
Petitioner :- Vijay Prakash Maurya And 4 Others
 
Respondent :- State Of U.P. Thru. Chief Secy. Govt. Of U.P. Lko And 7 Others
 
Counsel for Petitioner :- Meenakshi Singh Parihar,Divyarth Singh Chauhan
 
Counsel for Respondent :- C.S.C.,Birendra Pratap Singh,Onkar Singh,Raj Kumar Upadhyaya (R.K.Upadhyaya)
 

 
Hon'ble Karunesh Singh Pawar,J.
 

Heard learned counsel for the petitioners, learned Chief Standing Counsel for the respondent State as well as Shri Birendra Pratap Singh, Advocate and Shri Onkar Singh, Advocate as an intervenor.

The petition seeks following main reliefs:-

"(i) Issue a writ, order or direction in the nature of mandamus commanding the opposite parties to conduct DPC (Departmental Promotion Committee) and promote the petitioners to the post of Principal, Government Inter College and equivalent posts according to existing Uttar Pradesh Educational (General Education Cadre) Service Rules, 1992 at the earliest in a time bound manner as deem fit by this Hon'ble Court before the Uttar Pradesh Educational (General Education Cadre) Service Rules, 1992 are amended by the opposite parties.

(ii) Issue a writ, order or direction in the nature of mandamus commanding the opposite parties to consider the promotion and the seniority of the petitioners against selection years 2023-24 i.e. before 30.06.2024 in order to protect their seniority

(iii).......

(iv)......."

There is a consensus at bar with the controversy involved in this case is squarely covered by the judgment and order dated 23.1.2024 passed by the Division Bench of this Court in Writ A No.31192 of 2017, Alka Tiwari and others vs. State of U.P. and others along with connected matters.

In view of the above and considering the fact that it is not disputed that the issue involved in this case is squarely covered by judgment of Division Bench in Alka Tiwari (supra), the present petition is disposed of in terms of judgment passed by this Court dated 23.1.2024. The authorities are directed to comply with the directions issued vide order dated 23.1.2024 expeditiously say within this recruitment year, which ends on 30.6.2025.

Order Date :- 26.3.2025

Madhu D.R/P.S