BRAMHANAND SHUKLA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri G.C. Verma, learned counsel for the petitioner and the learned State Counsel appearing on behalf of the opposite parties 1 to 5. No-one has put in appearance on behalf of opposite party no.6, although a counter affidavit has been filed and is being considered.

(2.) The dispute in question is whether the petitioner who was appointed by the Committee of Management as Officiating Principal vide order dated 25.08.2004 upon superannuation of the regular Principal can be paid salary of the post of Principal on which he had officiated in the Smt.Bhagirathi Trust Aadarsh Sanskrit Mahavidyalaya, which is affiliated to the Sampurnanand Sanskrit University?

(3.) Statute 12.22 of the First Statutes of the Sampurnanand Sanskrit University provide for officiation on the post of Principal by the senior most Lecturer although it provides a bar for payment of salary of the post of Principal to such Lecturer.