- (1.) Heard Shri Yogesh Agarwal, learned counsel for the petitioner and Shri Pankaj Rai, learned Addl. Chief Standing Counsel for the State respondents. Inspite of issuing notices to respondent nos.5 and 6 on 24.4.2013, none has appeared on their behalf.
(2.) By means of present writ petition, the petitioner has prayed for following reliefs:- "(i) to issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 30.05.2012 passed by District Inspector of Schools, Mainpuri (Annexure 1 to the writ petition). (ii) to issue a writ, order or direction in the nature of mandamus commanding the opposite parties to pay to the petitioner all arrears of salary as Principal of the college from the date of his selection in the year 1985 as Principal of the college till his date of retirement i.e. 30.06.2011 and then to pay him the arrears of his pension payable to a Principal to the college and continue to pay the same as and when it becomes due to be paid."
(3.) It appears from the record that there is an institution namely 'Dayanand Inter College, Ghiror, Distt. Mainpujri' (in short 'the institution'), which is run by a society by the name of 'Dayanand Vidyalaya Society, Ghiror, Distt. Mainpuri'. The petitioner had initially been selected and appointed as Assistant Teacher in the institution and had been working as such. In between the petitioner was selected by the 'Secondary Education Service Commission, U.P. Allahabad' (in short 'the Commission') as Principal of the institution and an order was passed on 9.1.1985 by the Commission intimating the Committee of Management of the institution in this regard and directing it to issue appointment letter to the petitioner. Though the petitioner was selected by the Commission, he was not given appointment due to pendency of a writ petition being Writ Petition No.13988 of 1984 (Rajendra Singh v. U.P. Madhyamik Shiksha Sewa Ayog & Ors.) in which an interim order dated 9.10.1984 was operative to the effect that the selection may be held but appointment letter shall not be issued till further orders. In compliance of the order dated 9.10.1984 passed by the Court though the petitioner was selected for the post of Principal but he was not issued any appointment letter. Subsequently the writ petition was dismissed as withdrawn on 16.12.1989 and the interim order granted earlier was also come to an end.;