DAVESH VATS Vs. STATE OF U.P.

JUDGEMENT

(1.) This petition raises a challenge to the impugned order dated 24.1.2013 involving a dispute of seniority interse between teachers of an institution and their claim to officiate as the Head of the Institution. The differences triggered off when? the vacancy occurred on the retirement of one Mr. Satyaveer Singh who superannuated on 30th of June, 2012.

(2.) The petitioner claims himself to be the senior most teacher of the institution and accordingly he was appointed on ad-hoc basis to take charge of the vacant post of Principal in Mahatma Gandhi Inter College Madhyamik Vidyalaya, Gesupur, District Bulandshahar.

(3.) The dispute between the petitioner and the respondents 5 to 7 arose on account of claim of seniority being made by the said respondents over and above the petitioner. Consequently, they also claimed that they were entitled to take charge of the office of Principal as they were senior to the petitioner. In order to resolve the said dispute the respondents 5 to 7 herein appear to have approached the High Court in writ petition no. 40349 of 2012 that was disposed of on 13th of September, 2012 directing the Joint Director of Education, Meerut Region, Meerut to resolve the dispute of seniority in accordance with law after providing an opportunity to the contesting parties within a period of two months.