SAJJAN SINGH YADAV Vs. DISTRICT INSPECTOR OF SCHOOLS

JUDGEMENT

(1.) Petitioner, Sajjan Singh Yadav, holding office of Principal, J.V. Inter College, Ali Nagar, Kenjara, District Firozabad has preferred this writ petition under Article 226 of the Constitution of India seeking mandamus commanding Respondents No. 1 and 2 to pay salary on the post of Principal along with entire arrears of salary from the date of his appointment to stop payment of salary to Respondent No. 5 Lalta Prasad Goswami; and also, to recover money paid to him after 23.12.2005. By subsequent amendment, the Petitioner has also sought a writ of certiorari for quashing order dated 30.12.2009 (Annexure 16 to the writ petition) issued by U.P. Secondary Education Service Selection Board, Allahabad (hereinafter referred to as UPESSB) recommending Respondent No. 6 for appointment to the post of Principal.

(2.) Learned Counsel for the Petitioner stated that presently he is confining his prayer/relief in so far as it relates to Respondent No. 6 since Respondent No. 5 has already retired in the meanwhile.

(3.) Heard Sri Arvind Srivastava, learned Counsel for the Petitioner; learned Standing Counsel for Respondents No. 1, 2, 3, 7 and 8; and Sri Anil Bhushan learned Counsel appearing for Respondent No. 6. None has put in appearance on behalf of Respondents No. 4 and 5 though names of Sri Arvind Agarwal and Sri R. Tripathi are shown in the cause list as counsel for Respondents besides as mentioned above.