LAWS(ALL)-2022-7-253

UPDESH KUMAR Vs. STATE OF U.P

Decided On July 20, 2022
Updesh Kumar Appellant
V/S
STATE OF U.P Respondents

JUDGEMENT

(1.) Heard Mr. Ashok Khare, learned Senior Advocate assisted by Mr. Arvind Srivastava III, learned counsel for the petitioner, learned Standing Counsel appearing for respondent nos. 1 to 4 and Mr. R.K. Ojha, learned Senior Advocate assisted by Mr. Yogendra Kumar Srivastava, learned counsel for the respondent no. 6.

(2.) In view of the order proposed to be passed, the respondent no. 6 is not being put to notice and petition is being decided at admission stage with consent of learned counsel for parties.

(3.) This petition has been filed assailing order dtd. 25/5/2022 passed by the Joint Director of Education, Agra Region, Agra whereby respondent no. 6 has been determined to be senior to the petitioner. Order dtd. 26/5/2022 passed by the District Inspector of Schools, District Mainpuri is also under challenge, whereby respondent no. 6 has been appointed Adhoc/ Officiating Principal of the institution in question namely, Bhatiya Inter College, Bhaisarauli, District Mainpuri.