VISHWANATH KATIYAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Petitioner before this Court is working as ad hoc Principal in Jan Kalyan Inter College, Ursan, Kanpur Dehat, which is a recognized and aided Intermediate College. He seeks quashing of the select panel dated 16.3.2010 notified by the U.P. Secondary Education Services Selection Board qua the post of Principal of the institution.

(3.) The select list dated 16.3.2010 is being challenged on three grounds (a) name of the petitioner was not forwarded by the institution as amongst two senior most teachers for participation in the process of selection under Rule 11(b) of the U.P. Secondary Education Services Selection Board Rules, 1998 (hereinafter referred to as '1998 Rules'), (b) the respondent No. 5 had not opted for the post of Principal of the institution concerned and therefore he cannot be selected, and (c) He was not interviewed by the Selection Board constituted for the post of Principal of the College under Rule 12.