- (1.) By means of this writ petition, the petitioner is challenging the order dated 10.5.2006 passed by the Manager of the Institution in question by which the services of the petitioner on the post of Adhoc Principal have been terminated. Briefly stated the facts of the case are that there is an Institution by the name of Captain Badri Prasad Inter College, Milathu, Banda (hereinafter referred to as the Institution), which is duly recognised under the U.P. Intermediate Education Act, 1921 as well as for the purposes of payment of salary under the Act of 1971.
(2.) The petitioner was initially appointed on the post of Lecturer Civics in the Institution on 8.7.1969. The post of Principal of the Institution fell vacant when the incumbent Nathan Singh was transferred to another Institution. The petitioner being the senior most lecturer was appointed as officiating Principal by a resolution of the Committee of Management dated 25.7.2005. The petitioner continued to hold the post of officiating Principal and also drew salary as such and finally he attained the age of superannuation on 30.6.2009. On 10.5.2006, the impugned order was passed by which the services of the petitioner on the post of officiating Principal were terminated on the ground of financial irregularities. Hence the present writ petition.
(3.) I have heard Shri Prakash Padia, learned counsel for the petitioner and the learned standing counsel for the respondent Nos. 3 and 4. List has been revised. No one appears on behalf of the respondent Nos. 1 and 2.;