- (1.) By means of present writ petition under Article 226 of the Constitution of India, petitioner Ravindra Singh has prayed for the following reliefs : "(a) to issue a writ, order or direction in the nature of mandamus commanding the respondent No. 1 to pass appropriate orders in the matter pertaining to appointment and continuance of the petitioner as Principal of Amrit Inter College, Rohana Mills, Muzaffarnagar, taking into consideration the letter dated 2.3.2001 sent by Bheem Rao Ambedkar Bihar University, Muzaffarpur. (b) to issue any other writ, order or direction as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case. (c) to award the cost of the writ petition to the petitioner."
(2.) The facts leading to the filing of present writ petition are broadly, as pursuance of the number of writ petitions filed in the month of October, 1998, the direction was issued by this Court on a writ petition filed by Dharmpal Singh, who was working as ad hoc Principal of the institution in question, whereby the qualifications of the candidates, who were appearing before the respondents-Selection Board for the post of Principal of different colleges, were sought to be verified and the petitioner Ravindra Singh was directed to produce his certificates in original. It is further alleged that in compliance of the aforesaid order passed by this Court, the petitioner submitted his original certificates which, according to the petitioner, were found to be genuine by the District Inspector of Schools, Muzaffarnagar, therefore, the District Inspector of Schools issued a direction to the institution in question to permit the petitioner to join the post of Principal in question pursuance to his selection and recommendation for the post of Principal in the institution in question. Dharmpal Singh, the ad hoc Principal filed another writ petition before this Court, which was finally disposed of by this Court by issuing a direction to the Deputy Director of Education concerned to decide the question regarding the qualification of the petitioner. Similar writ petition was also filed by two other persons questioning the qualifications of the petitioner with the request that if the person, namely, the petitioner is not duly qualified, he should not be allowed to join, as he has obtained this selection by producing forged certificates. This writ petition was also disposed of by this Court on 22nd July, 1999, with the direction to the Deputy Director of Education to decide the question as to whether the certificates produced by the petitioner Ravindra Singh are genuine or not. The certificate in question was the certificate of B.Ed. obtained by the petitioner from Bihar University, Muzaffarpur, which was said to have been fabricated and was issued in the year 1978. According to the petitioner, the Deputy Director of Education has decided the controversy that the certificate of the petitioner is genuine, vide his order dated 15th November, 1999, after hearing the complainant and the petitioner. Inspite of the aforesaid decision, as alleged by the petitioner, on 15th November, 1999, the respondents did not allow the petitioner to join on the post of Principal in the institution in question.
(3.) It is noteworthy that the fact remains that the petitioner has not joined on the post of Principal. Therefore, being aggrieved by the action/inaction on the part of the respondents in not permitting the petitioner to join on the post of Principal, petitioner filed another writ petition on 25th January, 2000, wherein this Court has passed an interim order on 2nd March, 2000, pursuance whereof the petitioner has joined his duty as Principal on 29th May, 2000. Pursuant to the petitioner's joining on the post of Principal as per direction issued on 2nd March, 2000, the management forwarded the signatures of the petitioner to be attested as is required under the provisions of law. The writ petition in which the interim order dated 2nd March, 2000, was passed, ultimately came up for hearing and was ultimately dismissed by this Court vide its order dated 21st August, 2000, copy whereof has been annexed as Annexure-9 to the writ petition.;