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Judgment
P.C. Verma, J.—Notices have been accepted by the learned chief standing counsel for opposites parties No. 2, 3 and 4.
Issue notice to opposite party No. 1 returnable within three weeks.
List after three weeks.
In the meantime it is provided that since the total strength in lecturcuctre is 12 but of which 50% has to be filled-up by promotion and in this 50% permotion Quata the reservation provided for S.C. and S.T. has to be followed. Therefore it is provided that out of 5 existing vacancies in the college, the promotion shall be made to fill up 50% quata applying the rules relating to reservation in promotion and if the Petitioner is Senior most S.C. Teacher in L.T. grade and any vacancy out of which this 5 vacancies have to be filled-up by S.C. candidate, the case of Petitioner shall be considered within the aforesaid period. It is made clear that no promotion shall be made without filling-up the reserved category candidates belonging to scheduled caste.