NAGAR PALIKA INTER COLLEGE Vs. HAWALDAR SINGH

JUDGEMENT

(1.) This appeal is directed against the order dated 3rd February, 1993 passed by a learned Single Judge on the application for interim relief filed by Respondent No. 1. Dr. Hawaldar Singh in his writ petition No. 19956 of 1989

(2.) If. the aforesaid writ petition, primary relief claimed is to issue a writ order or direction in the nature of Mandamus directing opposite parties 2, 3 and 4 to appoint the Petitioner (Respondent No. 1 herein) to the post of Principal of Nagar Palika Inter College, Jaunpur. (Appellant herein) and to permit him to join on the said post. Alternative prayer made is for issuance of a writ order or direction in the nature of Mandamus commanding oppose petty No. 2 (Deputy Director of Education) to exercise power under Section 17 of the U.P. Secondary Education Services Commission and selection Boards Act, 1982 and issue suitable order directing the management of Nagar Palika Inter College, Jaunpur to appoint Petitioner and pay his salary from the date to be specified its the order.

(3.) From the aforesaid reliefs claimed in the petition, it would be seen that Respondent No. 1. seeks appointment to the post of Principal of Nagar Palika Inter College, Jaunpur. In the order under appeal, the learned Single Judge says: