(1.) The petitioner seeks a Writ in the nature of Mandamus or any other Writ, Order or direction, directing the respondent to continue him as Principal of B.H.H. Degree College for Women in Guntur declaring the resolution dated 26-9-1993 as illegal etc.
(2.) The Petitioner states that he was appointed as Principal of the B.H.H. Degree College for Women and that he had taken charge on 27-2-1991 and that he had been working as such from the inception of the College. He states that the Secretary of the College took from him a letter of resignation dated 14-9-1993 stating that it would come into force with effect from 1-11-1993 and that on 20-9-1993 the Secretary again obtained another letter from him that the resignation was to come into force from 1-10-1993 onwards. He further states that on 24-9-1993 he wrote a letter to the secretary withdrawing his letters of resignation dated 14-9-1993and 20-9-1993 obtained fromhim,and informed the Secretary that he would continue to work in the College as Principal. He states that the college was closed for Dasara vacation from 28-9-1993 onwards and that he was not given any letter communicating to him the acceptance of his resignation or any copy of the Committee resolution alleged to have been passed on 26-9-1993 accepting his resignation. According to him only on 9-10- 1993 a messenger delivered a photostat copy of the resolution without anybody's signatures. The petitioner filed a photostat copy of the proceedings of the Committee of the B.H.H.Degree and Junior Colleges for Women held on 26-9-1993 in the college premises, along with the Writ Petition. It shows that 8 persons attended the said meeting. Item No. 3 in the Agenda is: " To consider the letter of the resignation sent by the Principal". It also shows that under Resolution No. 3 the Committee inter alia resolved:
(3.) The Writ Petition was admitted on 14-10-1993 and in W.P.M.P.No. 19759 of 1993 this Court directed by order dated 14-10-1993 that state quo as on that day should be maintained.