RAM SWAROOP SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri S. K. Chaturvedi, the learned counsel appearing for the appellant. Sri Rajendra Rai, the learned counsel appearing for the respondent No. 4 and Sri Vinay Malviya, the learned standing counsel of the State of U. P., representing the respondent Nos. 1, 2 and 3, at length and in detail.

(2.) The appellant filed Civil Misc. Writ Petition No. 35414 of 1996. Rom Swarup Sharma v. State of U. P. and others, urging the Court to direct the respondents not to interfere with his functioning on the post of Principal of Uchattar Madhyamik Vidyalaya, Kargawan, district Jhansi. He also prayed in the writ petition that the selection and appointment of Sri Kamlesh Kumar Niranjan, the respondent No. 4, on the post of Principal of the institution be quashed.

(3.) The appellant was functioning on the post of Principal on ad hoc basis pending regular selection. Sri Kamlesh Kumar Niranjan is duly selected candidate for appointment on the post of Principal of the institution which had fallen vacant consequent upon the retirement of the permanent incumbent on June 30, 1992.