SHREEPAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner, Shreepal Singh has approached this Court by filing present petition under Article 226, Constitution of India seeking to challenge order dated April 24, 1995, passed by District Basic Education Officer, Band a (Annexure-7 to the Writ Petition), whereby the said Officer decided the representation partly in favour and partly against the petitioner claiming selection grade as Head Master of a Junior High School (owned and managed by 'Basic Education Board, U.P.') with effect from October 21, 1975, when he was given promotion as In-charge Headmaster.

(2.) Heard learned counsel for the parties and the learned standing counsel Shri P. K. Sharma, appearing on behalf of Respondent No. 2.

(3.) Petitioner was initially appointed on September 1, 1957 as Assistant Teacher of a Primary School. He became Headmaster of the Primary School on December 26, 1963. In due course, he was promoted as Assistant Teacher. Senior Basic High School (Junior High School) on July 5, 1969. One Ram Krishna. Headmaster of Junior High School. Pachnehi, Banda, was transferred to another Junior High School at Saimari. Petitioner was directed to join at Saimari and being senior most Assistant Teacher, he was also required to take charge of the office of the Headmaster of the said school. Petitioner, thus, became In-charge Headmaster of the Junior High School. Pachnehi. Petitioner continued to act as In-charge Headmaster until District Selection Committee made regular selection promoted on regular basis as Headmaster of the same Institution.