- (1.) In this bunch of petitions, the various petitioners who are teachers in different Intermediate Colleges, have challenged the validity of the selections held by the U. P. Secondary Education Services Commission under the U. P. Secondary Education Services Commission and Selection Boards Act, 1982 (hereinafter referred to as U. P. Act No. 5 of 1982) for the appointment of heads of the petitioners colleges. The petitioners have further claimed the relief of a writ of certiorari quashing the recommendation by the Commission of the candidates for appointment as Principals of the various Colleges.
(2.) As a result of the impugned selections, the Commission has recommended the names of the private respondents for appointment to the post of Principal of the concerned Intermediate Colleges.
(3.) The impugned selections have been challenged by the petitioners on a variety of grounds which will be dealt with below. Before the various submissions are considered, it will be necessary to set out the background of the various pieces of legislation in which the aforesaid Act came to be passed as well as the broad outlines of this enactment.;