COMMITTEE OF MANAGEMENT SHRI MAHARSHI BALMEEK INTER COLLEGE KHANDEHA CHITRAKOOT Vs. RAJESH KUMAR SINGH

JUDGEMENT

(1.) We have heard Shri Ashok Khare, Sr. Advocate assisted by Shri Vinod Kumar Singh, learned counsel for the appellant. Shri N.L. Pandey and Shri V.P. Shukla appears for the respondents.

(2.) Shri Rajesh Kumar Singh, the respondent was selected for appointment as Principal by the U.P. Secondary Education Services Selection Board constituted under the U.P. Secondary Education and Services Selection Board Act, 1982 (the Act of 1982) and was recommended for appointment as a Principal in Maharshi Balmeek Inter College, Khandeha, Chitrakoot.

(3.) It appears that the management did not allow him to join despite repeated directions issued by the District Inspector of Schools on which a writ petition was filed by him in which directions were issued to the District Inspector of Schools to decide his representation. After protracted litigation ultimately on the threat of appointment of Authorised Controller the Committee of Management of the college-appellant allowed the respondent to join on 21.2.2011 and immediately thereafter the Management started making enquiries about the eligibility of the respondent to be selected by the Board for appointment as Principal of the college.