ANURAJ KANT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner has invoked the extraordinary writ jurisdiction of this Court under Article 226 of the Constitution of India seeking following reliefs, among others:

(2.) Brief facts, as narrated in the writ petition, are that the petitioner was initially appointed as Lecturer (Chemistry) in the Institution namely Janta Inter College, Devraj Khal, Pauri Garhwal on 22.08.2006 by the orders of respondent no. 5. It is averred in the writ petition that the petitioner is continuously serving and performing the duties in the capacity of Lecturer (Chemistry) in the institution. On 30.06.2015, one senior most Lecturer named Raghunath Singh Rawat, who was discharging the duties of In-charge Principal of the institution got retired. The Management of the Institution vide resolution no. 13 passed a resolution on 16.06.2015 to the effect that the petitioner shall be handed over the charge of the post of Principal. The petitioner was handed over the charge of post of Principal on 01.07.2015 and since then he is continuously discharging his duty on the post of Principal along with the duties of Lecturer (Chemistry).

(3.) It is stated that respondent no. 5 Committee of Management of the Institution issued an advertisement on 14.02.2016, inviting applications from the eligible candidates for filling up the vacancy of the post of Principal. The minimum age prescribed for the said post was 30 years. The requisite qualification was (A) Post Graduation degree from any recognized University established by law, the qualification of B.Ed. or the L.T. Diploma from the recognized Institution. The administrative and teaching experience should be amongst the following: