RAMDHEERAJ SINGH Vs. U P BASIC SHIKSHA PARISHAD ALLD & OTHERS
LAWS(ALL)-2012-11-236
HIGH COURT OF ALLAHABAD
Decided on November 02,2012

Ramdheeraj Singh Appellant
VERSUS
U P Basic Shiksha Parishad Alld And Others Respondents

JUDGEMENT

- (1.) The petitioner claims that he has been appointed as the Head Master in the R.B.S. Purva Madhyamik Vidhyalaya, Lacchmanpur, Saraya, Basti.
(2.) By means of the present petition, the petitioner is seeking a writ of mandamus directing respondent nos. 2 to 4 to reinstate the him with continuity of service, with full arrears of salary followed by consequential benefits of the same.
(3.) It appears that in the year 1996, the post of Head Master of the institution fell vacant. The Committee of Management, R.B.S. Purva Madhyamik Vidhyalaya, Lacchmanpur, Saraya, Basti published an advertisement on 2nd July, 1996, inviting the applications for the appointment on the post of Head Master. In pursuance thereof, the petitioner applied for the post, disclosing his academic qualifications, including having experience of three years of teaching as a Up Pradhan Adhyapak in an institution. He was called for interview on 30th July, 1996. On 30th July, 1996, the Selection Committee interviewed various applicants, including the petitioner. The petitioner was placed at the first place in the merit list and one Ram Dhani Verma secured second position. The report of the Selection Committee was placed before the Committee of Management. The Committee of Management on 30th July, 1996, recommended name of the petitioner for appointment on the post of Head Master and sent all the papers to the respondent no.2 for approval. On 8th August, 1996, the respondent no.2 granted approval for appointment of the petitioner and he was appointed on 10th August, 1996 on probation for one year.;


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