MAHESH CHANDRA TRIPATHI, J. - (1.) HEARD Shri Shesh Kumar, learned counsel for the petitioner and learned Additional Chief Standing Counsel for State respondents. Shri Anurag Khanna appears for Committee of Management, Krishak Bharti Inter College through its Manager -respondent nos.3 and 4.
(2.) BY means of present writ petition, the petitioner has prayed for quashing the order dated 25.1.2006 passed by respondent no.4 by which the services of the petitioner had been terminated. He has further prayed for a direction commanding the respondents to permit him to continue as Principal in Krishak Bharti Inter College, Post Bhojpur, Kheri, District Bijnor, U.P.
(3.) BRIEF facts giving rise to the present writ petition are that Krishak Bharti Inter College, Post Bhojpur, Kheri, District Bijnor, U.P (in short, the institution) is a recognized and un -aided educational institution governed by the provisions of U.P. Intermediate Education Act, 1921 (in short, the Act of 1921). The affair of the institution was managed as per provisions contained in the Scheme of Administration framed in exercise of powers vested under Section 16 -A of the Act of 1921. The Scheme of Administration of the institution has been duly approved by the Joint Director of Education, Moradabad. The petitioner was appointed on 04.8.1995 as Assistant Teacher in the said institution, which was a recognized institution till Junior High School. Later on in the year 2008 it was recognized upto High School and in the year 2002 it was recognized upto Intermediate level. On 13.4.1997 the petitioner was promoted as Principal of the aforesaid institution. The promotion was approved by the signatures duly attested by the District Inspector of Schools, Bijnor. The letter dated 13.8.1999, by which the appointment of the petitioner was approved by the District Inspector of Schools, has been brought on record as Annexure No.2 to the writ petition. It has also been averred in the writ petition that on 25.4.2005 the Manager of the institution had given character and integrity certificate to the petitioner.;