DHARMESH KUMAR SHARMA Vs. DIRECTOR OF EDUCATION
LAWS(ALL)-2013-2-95
HIGH COURT OF ALLAHABAD
Decided on February 05,2013

Dharmesh Kumar Sharma Appellant
VERSUS
DIRECTOR OF EDUCATION Respondents

JUDGEMENT

- (1.) This petition has been preferred by the petitioner for the issuance of a writ of Certiorari to quash the order dated 21.9.1995 passed by the District Inspector of Schools, Agra whereby, he has revoked the approval order.
(2.) Brief facts of the present matter are enumerated below; A.P. Inter College, Shamshabad, Agra, is a recognized institution. It receives financial aid out of State fund. The provisions of Intermediate Education Act 1921, the regulations framed thereunder, the U.P. High School and Intermediate College (payment of salaries of the teachers and other employees) Act, 1971 and the U.P. Secondary Education Service Selection Board Act, 1982 are applicable to the affairs of the institution. The respondent no. 5, the Committee of Management administers the college having regard to the statutory provisions of the above mentioned Acts.
(3.) One Sri Hari Mohan Agarwal was a permanent lecturer in the College and Sri Bangali Mal was an assistant teacher in L.T.Grade. The Office of the Principal fell vacant on account of retirement of the regular Principal. The Committee of Management resolved to grant an ad-hoc promotion of Sri Hari Mohan Agarwal as officiating Principal and the same was approved by the District Inspector of Schools on 17.6.1995. On account of ad hoc promotion of Sri Hari Mohan Agarwal, a short term vacancy arose against the post of lecturer.;


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