AMAR NATH CHAUBEY Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The petitioner is claiming payment of salary as Adhoc Principal in the Principal's Grade from 01.07.2010 to 30.06.2011.

(3.) The vacancy of Principal in the institution had come into existence and had been duly notified to the U.P. Secondary Education Service Selection Board. The Board selected one Dr. Chandresh Tiwari and placed him in the institution, but before Sri Chandresh Tiwari could join in the institution, he died. The petitioner was functioning as adhoc principal of the institution. There is no dispute about this fact and the attestation of his signatures on 05.08.2010.