SOHAN LAL RAJAK Vs. STATE OF UP

JUDGEMENT

(1.) Heard Sri M. D. Mishra, learned Counsel for the petitioner, Sri Indra Raj Singh, learned Counsel for respondent No. 6 and learned standing counsel for the State-respondents.

(2.) Petitioner is in a habit of filing writ petition after writ petitions. The history which is being quoted herein below qua successive writ petitions so filed will authenticate the statement so recorded.

(3.) Petitioner claims appointment on ad-basis as head-master of Purshottam Narain High School, Lalitpur (at the relevant time) with the retirement of the then headmaster of the institution, namely, Sri Ram Verma on 3rd October, 1989. Name of the petitioner was forwarded to the U.P. Secondary Education Services Selection Board as one of the senior most teachers for being considered for the post of head-master. The Selection Board refused to issue any interview letter to the petitioner.