(1.) This writ petition has been filed for quashing the order dated 12.5.2001 and 4,3,2002, by which the petitioner and the respondent No. 5 have been given the placement after being duly selected as Principals in Girls Colleges.
(2.) Facts and circumstances giving rise to this case are that petitioner had been working since 1.8.1968 as a Lecturer in Sanskrit in Manila Maha Vidyalaya, Basti, and as the Principal of the said college retired on 30th June, 1997, being senior-most teacher petitioner had been officiating as Principal w.e.f. 1.7.1997 therein. The vacancy on the post of Principal in the said college was advertised along with vacancies in other institutions by the U. P. Higher Secondary Service Commission (hereinafter called the Commission). Petitioner applied for the post giving only one option, i.e., in the same college. However, the respondent No. 5 also applied giving five options as asked by the Commission putting the same college as her No. 1 option. After completing selection process for all the vacancies, a merit list was prepared. Respondent No. 5 stood at Serial No. 3 in merit list while the petitioner stood at Serial No. 6. While making the placement/allotment of the institution, respondent No. 5 had been given the same college Mahila Maha Vidyalaya, Basti and the petitioner had been given the posting at another college. Petitioner filed this writ petition contending that as she had been officiating as a Principal in the institution, she was entitled to be adjusted therein.
(3.) Shri G.K. Singh, learned counsel for the petitioner has submitted that petitioner had been working as officiating Principal in the said institution from 1.7.1997. She has a right to be appointed/adjusted as a Principal in the same institution, and therefore, the respondent No. 5 had wrongly been posted there.