MAHANT PRASAD SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Arun Tandon, learned counsel appearing for the petitioner ; learned standing counsel for the State for respondent Nos. 1, 2 and 3 ; Sri A.P. Tiwari, learned counsel for the respondent No. 4 Committee of Management ; Sri V.K. Singh, learned counsel for respondent No. 5 Prem Narain Singh and Sri R.P. Dubey, learned counsel for respondent No. 6, U.P. Secondary Education Service Selection Board. Allahabad.

(2.) By means of this writ petition the petitioner has challenged the order dated 5.10.2002 passed by the Director of Education (Secondary), U.P., Lucknow whereby it has been directed that being the senior most teacher of the college, respondent No. 5 Prem Narain Singh be appointed as officiating Principal of the college. A further prayer has been made for a direction to the respondents not to interfere in the working of the petitioner as officiating/ad hoc Principal of the College.

(3.) The impugned order is the result of long-drawn litigation going on between the parties for the last several years. Brief facts as they emerge from the record are that admittedly one Dhanraj Singh retired from the post of Principal of Chaudhary Ramroop Singh Dhanraj Singh Intermediate College, Dhata, Fatehpur on 30.6.1998. Thus, on 1.7.1998 undisputedly a permanent vacancy occurred on the post of Principal of the college.