- (1.) The petitioner claims to be an officiating Principal in a recognised institution, Chandra Shekhar Azad Inter College, Gaura, Mirzapur. He has instituted this writ petition for a direction upon the respondents for payment of salary in the grade of Principal along with arrears.
(2.) This matter has a chequered history. The facts are these:
(3.) Chandra Shekhar Azad Inter College, Gaura, Mirzapur institution is a recognised institution. It receives aid out of the State fund. It is governed under the provisions of the Uttar Pradesh Intermediate Education Act, 1921 (Act, 1921), the Uttar Pradesh High Schools and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971 and the Uttar Pradesh Secondary Education Services Selection Board Act, 1982 (Act, 1982). The petitioner claims that he is the senior-most teacher in the institution. A vacancy occurred in the office of the Principal of the institution on 30th June, 2012 on the retirement of one Sri Rang Nath Singh. After the retirement of Sri Rang Nath Singh, there was a seniority dispute among Sri Dhanraj Singh, Sri Lullur Singh and the petitioner. Ultimately, the signatures of the petitioner were attested on 04th July, 2013.;