MADHURI TRIPATHI SMT Vs. DISTRICT INSPECTOR OF SCHOOLS

JUDGEMENT

(1.) The dispute in both these writ petitions relates to the appointment of ad hoc principal in Balika Inter College, a recognised intermediate college. As such both these cases are being disposed of by a common order. The regular Principal of the institution Smt. Shanti Mishra superannuated on 30.6.2001 and on the vacancy so arising, Madhuri Tripathi the petitioner in writ petition No. 433 of 2002 on the one hand and the petitioner in writ petition No. 42359 of 2001, Km. Gopa Banerji, on the other hand, have staked their claim for appointment as ad hoc Principal until a regularly selected candidate from the U.P. Secondary Education Service Selection Board joins.

(2.) The order impugned in writ petition No. 433 of 2002 is dated 30.10.2001 and was passed by the District Inspector of Schools, Jaunpur. By this order, the District Inspector of Schools has recognised Km. Gopa Banerji as the Karyavahik Principal. Smt. Madhuri Tripathi has prayed for a direction that her signature as ad hoc Principal be attested and further prayer made in the writ petition is that the Joint Director of Education be directed to decide the dispute between the petitioner Madhuri Tripathi and Gopa Banerji.

(3.) The prayer in writ petition No. 42359 of 2001 is for quashing the order dated 21.11.2001 of the Joint Director of Education, Varanasi Region directing the District Inspector of Schools, Jaunpur not to give effect to the attestation of the signatures of Km. Gopa Banerji as ad hoc Principal of the institution until a final decision is taken by the Joint Director of Education.