KRISHNA PAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Vinod Sinha, the learned Counsel for the petitioner and Sri Ashok Khare, the learned Senior Counsel appearing for the respondent No. 5. As agreed between the parties, the writ petition is disposed of at the admission stage itself without calling for a counter affidavit.

(2.) The Committee of Management by a resolution dated 30.6.2006 resolved to appoint the petitioner as the adhoc Principal in the institution. The papers were forwarded to the District Inspector of Schools for attestation of the signatures of the petitioner as the adhoc Principal of the institution. The District Inspector of Schools by an order dated 6.7.2006 refused to attest the signatures of the petitioner on the ground that the respondent No. 5 was senior to the petitioner. The District Inspector of Schools held that the petitioner was wrongly shown as senior to respondent No. 5 in the seniority list and that the seniority of the petitioner had wrongly been calculated.

(3.) In the opinion of the Court, the District Inspector of Schools, Saharanpur had no jurisdiction to pass the impugned order or decide the question of seniority interse between the petitioner and the respondent No. 5.