Om Prakash, J. - (1.) PETITIONER seeks quashing of the notification dated 21 -1 -1988 (Annexure "15" to the writ petition) to the extent it relates to panel for the post of Principal of Digamber Jain Girls Inter College, Kairana, District Muzaffarnagar, being made by the Commission, Respondent No. 1, and a writ of mandamus directing the respondents not to interfere in the petitioner's working as principal of the said College. The facts as, briefly, stated are that the petitioner and respondent No. 2 both were lecturer in the aforesaid College. Km. Prem Sakhi Nigam, who was Principal of the College, retired on 30th June, 1986, and then she with a view to causing harm to the petitioner a senior most lecturer in the College, handed over charge to the respondent No. 2. Thereupon, the petitioner made a representation to the District Inspector of Schools/Authorised Controller, who by the order dated 5th July, 1986, directed the respondent No. 2 to hand over charge to the petitioner. This is how the petitioner became an ad hoc Principal of the College on 5th July, 1986.
(2.) IT is averred that outgoing Principal favoured the respondent No. 2 and she bore grudge against the petitioner and, therefore, she had made character roll entries in favour of the respondent No. 2 and gave mala fide adverse entries to the petitioner. In paragraph 12 of the petition, it is averred that none of the adverse entries were communicated to the petitioner, but they had been sent to the Commission while the name of the petitioner and the respondent No. 2 were forwarded for being considered for the post of Principal. When the matter came up before this Court, then the Commission was directed to make the record available for perusal of the parties and then the petitioner discovered that adverse entries relating to the years 1969 -70 to 1977 -78 and 1979 -80 to 1984 -85, except the entry for the year 1981 -82, which was later expunged, were not communicated to the petitioner; and that representation, which was made against the adverse entry of the year 1978 -79 by the petitioner, was rejected.
(3.) THEN the petitioner filed a supplementary affidavit III making these averments.;