MAN SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The challenge in the present appeal is to an order passed by the Division Bench of the High Court of judicature at Allahabad dtd. 5/10/2009 whereby an intra Court Appeal was dismissed.

(2.) The Single Judge in its order dtd. 11/5/2000 maintained the order dtd. 24/12/1998 of cancellation of appointment of the appellant as Principal on account of violation of Chapter 3 Rule 4 of U.P. Educational Manual prescribes that a close relation mentioned in said Rule cannot be appointed as Principal.

(3.) The appellant was appointed as a principal in the year 1974-75 when junior High School was upgraded as High School and was recognized by the State Government. Thus, the appellant has worked for almost 24 years before the services came to be cancelled for the reason that he is relative of the member of the Selection Committee.