SURESH CHANDRA Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) The petitioner before this Court is an Assistant Teacher (LT Grade) in a grant-in-aid private Intermediate College, known as "Kissan Intermediate College, Peerumadara, District Nainital.

(2.) The issue before this Court is regarding the interse seniority between the petitioner and respondent nos.7 & 8, and consequential issue would be as to who is to be given the charge of Principal of the College, after determination of their seniority. The petitioner has also challenged before this Court the order dated 28.02.2011, passed by the District Education Officer, Nainital by which his claim for seniority, inter alia, against respondent nos. 7 and 8 has been rejected and respondent nos. 7 and 8 have been declared senior to the petitioner. Hence, the present writ petition.

(3.) At this juncture it must be stated that there is no one to represent either respondent no. 7 or Kisaan Intermediate College i.e. respondent no. 5. This Court has been informed by the learned counsel for the respondent no.8, Mr. Alok Mahra that respondent no. 7 i.e. Sri Sher Singh has reached the age of superannuation and retired from service during the pendency of the present writ petition.