COMMITTEE OF MANAGEMENT MATHUR VAISH SHIKSHA PRACHARINI SABHA Vs. STATE OF U P
LAWS(ALL)-2011-1-62
HIGH COURT OF ALLAHABAD
Decided on January 21,2011

Committee Of Management Mathur Vaish Shiksha Pracharini Sabha Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) Heard learned Counsel for the parties and perused the record.
(2.) The appointment of Respondents No. 7 and 8 on Class IV post in S.G.M. Inter College, Firozabad (hereinafter referred to as "the College") has been challenged by the Committee of Management of the said College on the ground that Respondent No. 8 was the son of real sister of the then Principal Sri S.K. Sharma and Respondent No. 7 belongs to the village in Rajasthan of which Respondent No. 9 the then Secretary, Education, Braj Mohan Mina belong. The averment to this effect is made in para 12 of the writ petition.
(3.) Sri S.K. Sharma, the then Principal himself has filed counter-affidavit and in para 10, he has denied any relationship with Respondent No. 8 and with respect to Respondent No. 7, he has shown his residence at Agra and also his registration in District Employment Office, Firozabad. In reply to para 10 of the counter affidavit of Respondent No. 5, which has been sworn by Sri S.K. Sharma the then Principal of the College himself, the Petitioner in para 13 of the rejoinder affidavit have said as under: That the allegations made in the paragraph No. 10 of the counter-affidavit are not correct hence denied. It is submitted that the Respondent No. 7 is the son of the real sister of the Principal Sri S.K. Sharma. Two sisters of Sri S.K. Sharma are married in the same village which is at Biltigarh district Firozabad with Satish Pachauri and Om Prakash Sharma. The sons of both the sisters of the Principal, namely Romil Pachauri and Vimal Kant have applied for appointment and since there were two posts, one was to be filled up obliging the Secretary of the Secondary Education and since one post was vacant against one of the son of the sister of the Principal was appointed. In reply the contents of paragraph No. 12 of the writ petition are being reiterated.;


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