GIRIRAJ SHARMA Vs. STATE OF UTTAR PRADESH AND OTHERS
LAWS(ALL)-1984-10-44
HIGH COURT OF ALLAHABAD
Decided on October 15,1984

Giriraj Sharma Appellant
VERSUS
State of Uttar Pradesh and others Respondents

JUDGEMENT

B.N.Sapru, J. - (1.) Adarsh Janta Vidyalaya Higher Secondary School, Farid Nagar, Ghaziabad, used to be a Junior High School. In the year 1957, the petitioner, Giriraj Sharma was appointed as its Head Master. In 1966, the Junior High School became a High School and in 1-7-1966 the Petitioner was appointed as an officiating Principal of the High School. The question of appointing a permanent Principal arose on 18-5-1967 when the Deputy Director of Education wrote to the Manager of the Institution that the petitioner was qualified to be appointed as a Head Master and he could appear before the Selection Committee. On 17-8-1969 the Selection Committee recommended the name of Giriraj Sharma. The managing committee having agreed with the recommendations of the Selection Committee sent the papers of the Deputy Director of Education for approval and on 30-9-1969 the Deputy Director of Education approved the appointment of the petitioner as a permanent Principal of the High School and the petitioner consequently was appointed as a permanent Principal of the High School.
(2.) In the year 1972, certain members of the Vikash Samiti, Farid Nagar including Sri Ram Nath and Sri Mahavir made a complaint against the petitioner that he had produced a forged certificate at the time of his appointment as Principal that he had passed M. A. in Mathematics. On the receipt of the aforesaid complaint, the Deputy Director of Education on 16-2-1972 directed the District Inspector of Schools to enquire into the matter and specifically look into the complaint as to whether the petitioner had falsely claimed that he had passed M. A. in Mathematics. The District Inspector of Schools made some enquiries and being satisfied that the petitioner had falsely mentioned that he was an M. A. in Mathematics, lodged a first information report on 5-3-1972 with P. S. Lal Kurti, Meerut Cantt. a copy of which is Annexure 2 to the counter affidavit filed by Ram Swarup Pal who has been arrayed as respondent No. 5 in the writ petition.
(3.) On 15-3-1972 the petitioner submitted his resignation to the Manager of the Committee of Management of the Institution a copy of the letter of resignation has been filed as Annexure 6 to the writ petition which runs as under; ...[VERNACULAR TEXT OMITTED]...;


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