MAYA SAXENA Vs. COMMITTEE OF MANAGEMENT AND OTHERS

JUDGEMENT

(1.) These four writ petitions are in respect of appointment of Principal in Arya Kanya Intermediate College, Tanda, district Faizabad. Different reliefs have been claimed in these writ petitions and that is why all these petitions have been heard together and counsel of these petitions have been heard.

(2.) Writ Petition No. 4210 of 1987 has been filed by Smt. Maya Saxena praying for a writ of mandamus commanding the opposite parties to promote her on the post of Principal of the institution against the vacancy occurring on the retirement of Smt. Gunwati Grover with effect from 1-7-87 on ad hoc basis till a candidate duly selected by the U.P. Secondary Education Service Commission joins the post and for quashing the resolution of the opposite party No. 1 regarding promotion of Km. Veena Verma to the post of Principal of the institution. She has also prayed to direct opposite party No. 1 to promote her to the post of the principal on ad hoc basis according to the provisions of paragraph 2 to 4 of the U.P. Secondary Education Service Commission (Removal of Difficulties) Order, 1981 and not to authorise payment of salary and allowances etc. to any person junior to the petitioner who may be appointed to the post of Principal. On 30-6-87 the court passed an interim order that meanwhile if any order for promotion of any person other than the petitioner is made, the same shall be subject to further orders of this court.

(3.) Writ Petition No. 7416 of 1987 has been filed by Km. Veena Verma who was appointed as Principal of the said college on ad hoc basis after retirement of Smt. Gunwati Grover. She has prayed for quashing of the order dated 20-7-87 passed by Regional Inspects of Girls Schools and not to interfere with the functioning of the petitioner as officiating Principal of the said college.