Sunil Ambwani, J. - (1.) By this writ petition, petitioner Dr. Km. Archana Gupta, Lecturer (Civics) and officiating as Principal of Arya Kanya Inter College, Shahjahanpur, has prayed for quashing the order dated 31.1.2000 passed by Joint Director of Education, Bareilly Region, Bareilly; and to command respondents not to interfere in her functioning as officiating Principal. The substance of, challenge to the impugned order is that petitioner is senior to Smt. Bina Rastogi, Lecturer (Hindi), respondent No. 5 and Smt. Sushma Saksena, Lecturer (English) in the said college.
(2.) I have heard Sri Manish Kumar Nigam, learned counsel for petitioner, Sri Subodh Kumar learned counsel for respondent Nos. 4 and 5 and learned standing counsel.
(3.) Petitioner was appointed as Assistant Teacher in L.T. Grade on 1.7.1966. Smt. Vimla Mehrotra, a Lecturer in College absented herself from 9.7.1982. Petitioner was given ad hoc promotion on her vacancy, on 9.7.1982, which was approved by the competent authority. District Inspector of Schools, Shahjahanpur sanctioned Lecturer's pay-scale to her w.e.f. 9.7.1982, and selection grade from 9.7.1992, on completing ten years of service. The Committee of Management by its resolution dated 4.8.1994 resolved to terminate services of Smt. Vimla Mehrotra, and appointed an inquiry officer. A charge-sheet was issued to her on 21.4.1992 to which she gave a reply and after giving her an opportunity of hearing, inquiry officer submitted his report to Committee of Management on 4.6.1992. A second show-cause notice was issued on 14.7.1992 and that in meeting dated 31.8.1992, the Committee of Management resolved to terminate her services and forwarded it for approval. Smt. Vimla Mehrotra completed age of superannuation in January, 1994 and she would have retired in ordinary course on 31.6.1994, Disciplinary Committee of U. P. Secondary Education Services Selection Board, recommended to accept the resolution of the Committee of Management to terminate her services w.e.f. 31.8.1992 by its recommendation dated 30.1.1995 which was accepted by the Board in its meeting dated 25.5.1995.;