LAWS(ALL)-1999-12-34

COMMITTEE OF MANAGEMENT JAGDISH SARAN RAJVANSHI KANYA INTER COLLEGE MEERUT Vs. JOINT DIRECTOR OF EDUCATION

Decided On December 23, 1999
COMMITTEE OF MANAGEMENT, JAGDISH SARAN RAJVANSHI KANYA INTER COLLEGE MEERUT Appellant
V/S
JOINT DIRECTOR OF EDUCATION Respondents

JUDGEMENT

(1.) As in both the aforesaid special appeals, the controversy involved is similar, they can be disposed of by a common order against which learned counsel for the parties have no objection. Special Appeal No. 619 of 1999 shall be the leading case.

(2.) The facts, in short, giving rise to Special Appeal No. 619 of 1999 are that the post of Principal of Jagdish Saran Rajvanshi Kanya Inter College, Meerut (hereinafter referred to as the College) fell vacant on account of retirement of Smt. Sarla Bansal. This vacancy was communicated to the U. P. Secondary Education Service Commission under the provisions of U. P. Secondary Education Services and Selection Boards Act. 1982 (hereinafter referred to as the Act) and the rules framed thereunder. The Commission in its turn advertised the post inviting applications vide advertisement No. 1, 1995-96. Large number of persons applied in pursuance of the aforesaid advertisement. The Commission having interviewed two senior most teachers of the institution and also the candidates who had directly applied and after completion of the selection proceedings notified the panel of selected candidates on 15.4.1997. The panel recommended by the Commission was as under : 1. Maya Rani Goel (respondent No. 3 in appeal), 2. Smt. Shashi Sharma (respondent No. 4 in appeal), and

(3.) Smt. Harishwati Yadav. 3. The office of principal of S.S.D. Balika Inter College. Lal Kurti, Meerut. also fell vacant on account of retirement of Smt. Shall Singhal on 30.6.1991. This vacancy was also intimated to the Commission as per rules and was also advertised by advertisement No. 1. 1995-96 and after selection proceedings a panel was recommended on 15.4.1997 of following three names : 1. Smt. Santosh Khurana, 2. Smt. Saroj Yadav appellant in Special Appeal No. 539 of 1999), and 3. Smt. Shashi Sharma (respondent No. 4 in Special Appeal No. 619 of 1999).