RAJPAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) These five writ petitions pertain to the same post of Principal of a recognized Intermediate College and therefore have been clubbed together and are being decided by means of this common judgment.

(2.) Lakhauri Inter College, Lakhauri, Moradabad is an added and recognized Intermediate College. The provisions of the Intermediate Education Act, 1921 (hereinafter referred to as 'Act, 1921') and those of U.P. Secondary Education Services Selection Board Act, 1982 (hereinafter referred to as 'Act, 1982') are fully applicable to the teachers of the said institution. The institution was granted recognition for Intermediate classes in 8 subjects. However, four post of Lecturers were only created in the year 1985 without specifying the subjects. In accordance with Regulation-3 of Chapter-ll of the Regulation framed under the Intermediate Education Act, two posts were required to be filled by way of promotion and other two by way of direct recruitment.

(3.) Mahabir Singh and Dal Chandra Singh were granted promotion on substantive basis against the two newly created post. Mahabir Singh imparted education in the subject of Hindi and Sri Dal Chandra Singh imparted education in Sanskrit. Against the vacancies, which were to be filled by way of direct recruitment, one Sri Nawab Hasan and one Sri Abdul Nafis were granted ad hoc promotion. Nawab Hasan taught the subject of English, while Abdul Nafis taught the subject of Sociology. Up to that stage there is no dispute.