- (1.) Leave granted. These appeals are directed against orders of the Allahabad High Court whereby the writ petitions filed by the Appellants were dismissed and the termination of their services from the posts of Principals was upheld.
(2.) In response to advertisement dated 13.8.1998 issued by the Uttar Pradesh Higher Education Service Commission (for short, 'the Commission') for recruitment of Principals for Post Graduate Degree Colleges and Degree Colleges (Aided and Unaided), the Appellants submitted their respective applications for the posts for which they were qualified. They were selected by the Commission and their names were included in the select list published on 16/18.4.2001.
(3.) The Director, Higher Education, U.P. (for short, 'the Director') issued orders for placement of the Appellants in the position of Principals of various Colleges. In some cases, the Management of the concerned Colleges did not issue orders appointing the Appellants. In other cases, the Appellants either voluntarily sought change of the placement or the Director suo motu changed the placement. After joining their respective positions, most of the Appellants were confirmed by the Management of the concerned Colleges.;