SHEO NATH DUBEY Vs. THE DISTRICT INSPECTOR OF SCHOOLS AND ORS.
LAWS(ALL)-1985-9-75
HIGH COURT OF ALLAHABAD
Decided on September 28,1985

Sheo Nath Dubey Appellant
VERSUS
The District Inspector Of Schools And Ors. Respondents

JUDGEMENT

K.C. Agrawal, J. - (1.) The dispute between the Petitioner on the one hand and Respondent No. 3, Chhotey Lai Sharma on the other, both of whom are employed as teachers in the Azad Hind Intermediate College, Karnal, district Mainpuri, is relating to seniority.
(2.) The relevant facts briefly stated are these. Azad Hind Intermediate College, Karnal was run by a Society known as Karnal Education Society, Karnal. It established an institution in 1947 for imparting education up to Junior High School (YI Il class). In 1954, this institution was recognized as High School by the U.P. Board of High School and Intermediate Education. As a result of this recognition, it became High School. On 29th June, 1958, recognition was granted by the Board for opening Inter Commerce. History was one of the optional subjects for the Inter Commerce students.
(3.) In pursuance of the recognition letter - dated 29th June. 1958, the Committee of Management on 6th July, 1958 decided to start Intermediate classes in Commerce and for that purpose through a resolution passed on that date, Respondent No. 3 was appointed as a lecturer on probation for one year. Sri Nathu Ram Bhataley was also appointed as Principal of the College. An appointment letter was issued to Respondent No. 3 directing him to join as lecturer on 8th July, 1958.;


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