RAM PRATAP YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Sharad Pathak, learned counsel for the petitioner, learned Standing Counsel for respondent nos. 1 and 3, Sri Ashwani Kumar, learned counsel for respondent no.2 and Sri Ishan Baghel, learned counsel who has put in appearance on behalf of respondent no.7.

(2.) These proceedings under Article 226 of the Constitution of India have been instituted by the petitioner assailing the validity of the action on the part of respondents whereby the petitioner has been dismissed from service as Principal of Kisan Higher Secondary School, Bankata, Post Gayaspur, District Faizabad, an institution recognized under the relevant provisions of U.P. Intermediate Education Act, 1921 (hereinafter referred to as 'Act, 1921'), burden of payment of salary of the teaching and non-teaching staff whereof is borne by the State Exchequer under the Uttar Pradesh High Schools and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971.

(3.) The service conditions including the discipline and appeal relating to teaching staff of the institution are governed by the U.P. Secondary Education Services Selection Board Act, 1982 (hereinafter referred to as 'Boards Act,1982') and the Provisions contained in Act, 1921 and the Rules and Regulations made thereunder.