JAI PRAKASH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner has filed this writ petition under Article 226 of the Constitution of India seeking the following relief(s): -

(2.) Briefly put, facts of the case are that the petitioner was initially appointed as a Lecturer in the respondent-institution. He was promoted as Principal In-charge vide order dtd. 25/8/2021 on ad hoc basis. The respondent no.2 vide its letter dtd. 18/1/2018 had granted promotion to the petitioner as Downgrade Principal w.e.f. 18/10/2011.

(3.) The crux of the matter is that one writ petition being W.P. (PIL) No.85 of 2018 was filed by one Somendra Kumar complaining that Mid-Day Meals of April and May, 2016 were not provided to the children studying in the respondent-institution. This Court took cognizance of that matter and issued notices to the concerned parties. This Court while disposing of the aforesaid writ petition on 14/5/2019 observed that:-