PUSHPA BUDHANI Vs. SURESH CHANDRA & OTHERS

JUDGEMENT

(1.) These two appeals being connected, they are being disposed of by this common judgment.

(2.) Special Appeal No. 237 of 2015 is filed by respondent No. 8 in the writ petition; whereas, Special Appeal No. 408 of 2015 is filed by respondent No. 5 in the writ petition. The appeals are lodged against the judgment rendered in Writ Petition (S/S) No. 1142 of 2012. The prayers sought in the writ petition were as follows:

(3.) The learned Single Judge allowed the writ petition and the impugned order dated 28.02.2011 was quashed. The writ petitioner was declared senior to the appellant in Special Appeal No. 237 of 2015 and the other respondent, who, it appears, had retired on superannuation and who has not pursued the matter further. It was made clear that the writ petitioner being declared senior, the Management was to handover the charge of the Principal of the College to the senior-most teacher, if he is otherwise eligible.