RADHEY SHYAM SHARMA Vs. DIRECTOR HIGHER EDUCATION

JUDGEMENT

(1.) This writ petition has been filed against the impugned order of the Director (Higher Education) U. P. dated 1.7.2002 Annexure-6 to the writ petition and consequential order dated 5.7.2002 Annexure-7. The petitioner has also prayed for a mandamus directing the respondents not to interfere with his functioning as Officiating Principal of Saraswati Mahavidyalaya, Hathras, which is a Post-graduate Degree College affiliated to Dr. Bhim Rao Ambedkar University, Agra.

(2.) We have heard counsel for the parties. By the impugned order Annexure-6 to the petition, the Director (Higher Education) has directed that respondent No. 4 Satya Prakash Stngh Chauhan be appointed as Principal of the aforesaid college.

(3.) A vacancy on the post of Principal of the aforesaid college occurred on the superannuation of the earlier Principal Sri R. Mohan on 30.6.1998. The petitioner being the seniormost teacher in the College was appointed as officiating Principal in accordance with the relevant statutes and was working as such till the passing of the impugned order, i.e., for more than 4 years (except for a short period from 9.7.2001 to 11.8.2001 when Dr. Shree Ram Verma was the Principal).