SAUKAR SINGH RAWAT Vs. DIRECTOR, SECONDARY EDUCATION

JUDGEMENT

(1.) As both the Special Appeals involve similar question of facts and law hence, the same are being decided by the common Judgment.

(2.) These intra court appeals filed by the appellants assail the order dtd. 4/11/2025, passed by learned Single Judge in Writ Petition No. 442 (S/S) of 2025, Saukar Singh Rawat vs. State of Uttarakhand and others and Writ Petition No. 786(S/S) of 2025, Rajesh Dangwal vs. State of Uttarakhand and others. The appellant in Writ Petition No. 442 (S/S) of 2025 challenged the seniority list of Lecturers dtd. 15/1/2025, in which, the appellant was shown junior to the respondent no. 5-Rajesh Dangwal. The appellant further prayed that the post of Principal be filled up by promotion as the appellant is senior-most candidate and being qualified is liable to be promoted as a Principal. By an interim order dtd. 4/11/2025 passed in Writ Petition No. 442 (S/S) of 2025 the learned Single Judge issued the following directions:

(3.) In pursuance to the aforesaid directions, the Chief Education Officer, Pauri Garhwal passed an order dtd. 16/4/2025 directing the Committee of Management to handover the charge of Officiating Principal to the appellant. The respondent no. 5 was a party in Writ Petition No. 442(S/S) of 2025. He however challenged the said order dtd. 16/4/2025 in Writ Petition No. 786(S/S) of 2025. Both the Writ Petitions were clubbed together and were decided vide order dtd. 4/11/2025, against which, the present Special Appeals have been filed.