DHARAM NARAYAN Vs. STATE OF M.P.

JUDGEMENT

(1.) IN this petition the petitioner has prayed for following reliefs: - (i) Respondents may kindly be directed to give charge of the post of Principle to the petitioner being senior most (ii) Any other relief which this Court deems fit in the facts and circumstances of the case, same may be granted to the petitioner.

(2.) A preliminary objection is raised by Shri Abhishek Parashar that the petitioner earlier visited this Court in WP No. 2812/2009 and in the light of order passed on 20.08.2009, no relief is due to the petitioner. Shri Prashant Sharma, learned counsel for the petitioner submits that although petitioner filed WP No. 2812/2009 for claiming relief of direction to handover the charge of Principal to the petitioner, the fact remains that certain observations were made by the Writ Appellate Court in WA No. 370/2009 (Annexure R/3 -2). In the light of those observations, official respondents were required to appoint permanent / regular Principal so that the temporary arrangement comes to an end. Since that arrangement was not made by the Annexure P/1, the petitioner again filed this petition and there is no flaw in the same.

(3.) I have heard learned counsel for the parties and perused the record.