RAJ KARAN NISHAD Vs. STATE OF U.P.AND OTHERS
LAWS(ALL)-2010-5-313
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on May 13,2010

RAJ KARAN NISHAD Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

S.S.CHAUHAN,J. - (1.) THE present petition has been filed challenging the approval of opposite party no.8 on the post of of Head Master of Annapurna Adarsh Vidyalaya Dhaurua District Ambedkar Nagar. A further prayer has been made for quashing of the appointment of opposite party no.8 and if any selection has been made, the same may not be given effect to.
(2.) SINCE counter and rejoinder affidavits have been exchanged, therefore, with the consent of parties counsel, I dispose of the writ petition finally. The facts giving rise to the present petition are that Annapurna Adarsh Vidyalaya Dhaurua District Ambedkar Nagar (for short 'School') is a recognized unaided School under the U.P. Intermediate Education Act (for short 'the Act'). Initially the School was started as a Junior High School and after getting the permanent recognition, the Junior High School was taken on grant-in-aid list in the year 1984. Subsequently in the year 1998, the Junior High School was upgraded as unaided High School and in the year 2000 the School was upgraded as unaided Intermediate College. It is alleged that at present the institution is having status of unaided intermediate College. The salary is being paid up to the level of Junior High School through the Basic Shiksha Adhikari. The power of BSA is limited only up to the disbursement of salary and rest of the powers are vested with the District Inspector of Schools.
(3.) THE petitioner being appointed as Assistant Teacher of the School is working as ad hoc Principal and his signatures were duly attested by the BSA.;


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