Arun Tandon, J. - (1.) Heard Sri Vivek Kumar Birla, learned counsel for the petitioner, Sri Ravi Pratap, learned counsel for the respondent No. 4, Sri Anil Kumar Misra, learned counsel for the respondent No. 5, (who does not propose to file any counter affidavit), and learned Standing Counsel for the respondent Nos. 1 to 3.
(2.) Bhavani Prasad Ram Deo Prasad Intermediate College, Harriaya, District Basti (hereinafter referred to as the 'college') is an institution recognized under the provisions of U.P. Intermediate Education Act. The provisions of U.P. High School and Irtermediate College (Payment of Salaries of Teachers and Other Employees) Act, 1971 and U.P. Secondary Education Services Selection Board, 1982 are fully applicable to the teachers and other employees of the college.
(3.) There was a dispute between the petitioner, Sri Shyam Sunder Shukla and respondent No. 4, Sri Veer Bahadur Singh with regard to the inter se seniority in the Lecturer Grade. The said dispute was subject matter of Original Suit No. 325 of 1981. The Munsif, Basti by means of the judgment and order dated 31 March, 1983 held the petitioner to be senior to Sri Veer Bahadur Singh and dismissed the suit as filed by Veer Bahadur Singh accordingly.;