- (1.) THE petitioner in this writ petition is seeking quashing of the orders dated 07.012011, Annexure -2 to the writ petition and 31.05.2012, Annexure -5 to the writ petition whereby his salary of the post of Ad hoc Principal has been reduced below that of a regular Principal.
(2.) COUNTER affidavit and rejoinder affidavit have been filed and the supplementary counter affidavit has also been filed.
(3.) HEARD Sri Som Kartik, learned counsel for the petitioner and the learned Additional Chief Standing Counsel appearing for the respondents no.1 and 2. The contention of the petitioner is that he was appointed as Assistant Teacher in the Industrial Inter College, Gautam Budh Marg, Lucknow thereafter he was appointed as L.T. Grade Teacher on 19.02.1980 and thereafter promoted as Lecturer in 1996. The post of Principal of the said College fell vacant and thereafter the petitioner who was the senior most Assistant Teacher in the College was appointed on the post of Ad hoc Principal on 01.08.2010 in terms of the provisions of Section 18 of the U.P. Secondary Education Services Selection Board Act, 1982 (hereinafter referred to as the Act, 1982).;