A. K. Yog, J. - (1.) Heard Ms. Manju Chauhan, learned counsel for the petitioner. Shri V. N. Agrawal, learned standing counsel on behalf of respondent No. 1 and learned counsel representing respondent Nos. 2 and 3.
(2.) Prem Shanker Awasthi-petitioner was appointed as Class-IV employee by one Shri Jagdish Prasad Tripathi, Principal of a recognised educational institution namely - Shri Pathik Shiksha Parishad Inter College. Sadh, district Kanpur Dehat (called 'the College') after its upgradation to Intermediate level on 4th August, 1977. From the averments in the writ petition, it is apparent that Shri Jagdish Prasad Tripathi, aforesaid Principal was brought into the college by transfer from another institution against the wishes of the then Manager. In-flght between the two rival groups over right to manage the institution and anxiety of the respective group to have 'yes-man' in the office of the Principal of the college, eclipsed the posting of Jagdish Prasad Tripathi as Principal. On the other hand, appointment of petitioner was also opposed by the opposite group and thereby the appointment of petitioner was also brought into dispute. Detailed facts. In respect of the above, i.e., a spate of litigation between the rival groups of the management and the dispute regarding holding office of the head of institution is concerned. In the writ petition have not been effectively denied by any of the respondents, reference be made to Writ Para 1 to 23.
(3.) Petitioner asserts that he has been making representations to the management to the then District Inspector of Schools but the said authorities paid no heed. It is claimed that District Inspector of Schools, for the first time vide letter dated 21st July, 1986 (Annexure-5 to the writ petition) informed the petitioner that his services were terminated and he had a right of appeal under U. P. Intermediate Education Act.;