SURESH CHANDRA MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Shiwa Kant Tiwari learned counsel for the petitioner, learned Addl. Chief Standing Counsel, Sri Ajay Pratap Singh, Sri Diwakar Singh and Sri Raj Kr Singh Suryvanshi for the respondents.

(2.) By means of the present writ petition, the petitioner is challenging an order dated 05.02018 passed by the Director of Education (Secondary) U.P. at Lucknow, whereby the dispute of seniority, determined by the statutory authority, is stayed till the pendency of the writ petition and consequential order of the District Inspector of Schools dated 24.02018, whereby the respondent no. 7 has been authorized to function as officiating/ad hoc Principal of the institution.

(3.) There is society registered under the Societies Registration Act, 1860. The society runs and manages an educational institution, which has been accorded recognition under the provisions of the U.P. Intermediate Education Act, 1921. The institution is receiving aid from the State Government. Therefore, the provisions of Uttar Pradesh High School and Intermediate Colleges (Payment of Salaries of Teachers and Other Employees) Act, 1971, inasmuch as provisions of the U.P. Secondary Education Services Selection Board Act, 1982 and the rules framed thereunder, as amended up to date, are applicable to the said institution.