RAM PYARE MISHRA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Y.K. Saxena for the petitioner as well as Sri Anil Kumar for respondent No. 2 and learned Standing Counsel for respondent Nos. 1, 3 and 4.

(2.) By means of this writ petition, a prayer has been made for quashing the order dated 19.2.2003 passed by the District Inspector of Schools, Gorakhpur.

(3.) The facts in brief are that in pursuance to the Advertisement No. 1 of 2002 dated 3.3.2002 for appointment of Principal in Bhumidhar Inter College Slkriganj, Gorakhpur, the respondent No. 6 Kaushal Kishore Singh had admittedly been selected as Principal of the said college by the U. P. Secondary Education Service Selection Board, Allahabad vide its order dated 25.11.2002. Thereafter on 26.12.2002 the District Inspector of Schools, Gorakhpur directed that the selected candidate may be given the charge of Principal of the college but despite repeated requests, the charge of Principal has not been handed over to the selected candidate by the petitioner and hence, the impugned order dated 19.2.2003 has been passed.