LAWS(ALL)-2011-2-108

COMMITTEE OF MANAGEMENT SARVODAYA INTER COLLEGE DINARI MORADABAD Vs. DISTRICT INSPECTOR OF SCHOOL MORADABAD

Decided On February 14, 2011
COMMITTEE OF MANAGEMENT, SARVODAYA INTER COLLEGE DINARI MORADABAD Appellant
V/S
DISTRICT INSPECTOR OF SCHOOL MORADABAD Respondents

JUDGEMENT

(1.) SRI Sunil Tiwari holding brief of SRI P. Padia for the petitioner, learned Standing Counsel for respondent Nos. 1 and 2 and SRI Manoj Kumar for respondent No. 3 have been heard. As requested by learned counsel for the parties, the writ petition is being decided finally at this stage under the Rules of the Court.

(2.) THE order dated 15th June, 2005 passed by the District Inspector of Schools, Moradabad (hereinafter referred to as 'DIOS') (Annexure No. 10 to the writ petition) is impugned in this writ petition aggrieved where against petitioner has sought a writ of certiorari for quashing the same. DIOS has held that post of Lecturer (Geography) is to be filled in by promotion for which respondent No. 3 was eligible. He has directed the Committee of Management of Sarvodaya Inter College, Dinari, District Moradabad (hereinafter referred to as "College") to send proposal for promotion of respondent No. 3.

(3.) THERE are six sanctioned post of lecturers in the College i.e. Lecturer in Hindi, Sanskrit, Economics, Civics, English and Geography. On 30th June, 2002, one Chet Ram, working as Lecturer (Hindi), retired on attaining the age of superannuation. The position of teachers working on various posts of Lecturer as on 1 st July, 2002 (i.e. after retirement of Chet Ram) was as under: