Saumitra Dayal Singh, J.

1. Heard learned counsel for the parties.

2. Petitioner claims to be a regularly appointed Class-IV employee at R.P. Inter College, Kamalganj, District Farrukhabad. He claims entitlement to be considered for promotion on the post of Assistant Clerk at that institution. At present, petitioner is aggrieved by the fact that the respondent institution has not taken that exercise.

3. In view of the above, without entering the merits of the case and without making any observation as to that the present petition is disposed of with a direction, in case, the petitioner files a fresh representation before the respondent no.2/District Inspector of Schools, District Farrukhabad, along with a copy of this order within a period of two weeks, the necessary enquiry would be made to ascertain the true facts with respect to the petitioner's entitlement to be considered for promotion wherein the said respondent shall ascertain if the petitioner was regularly appointed and if any vacancy by way of promotion is become available at the institution, on which the petitioner may be considered.

4. Such enquiry may be completed within a period of one month from the date of compliance being shown by the petitioner.

5. In the event the petitioner to be entitled for promotion, necessary direction may be issued by the said respondent to the Committee of Management, as expeditiously as possible, preferably within a period of one month since the communication made by DIOS.