Mahesh Chandra Tripathi, J. - (1.) In Writ A No.66455 of 2013, the petitioner has prayed for quashing the impugned order dated 24.10.2013 passed by District Inspector of Schools, Azamgarh and the consequential order dated 9.11.2013 issued by the Manager of Committee of Management of the institution.
(2.) In Writ A no.20304 of 2014, the petitioner has prayed for quashing the impugned order dated 15.2.2014 passed by the District Inspector of Schools, Azamgarh. He has further prayed for direction to the respondents not to interfere in his functioning as officiating Principal of 'Yadunath Inter College, Bahadurpur District Azamgarh' and to pay regular monthly salary and arrears of salary from March, 2013 to him. By the amendment application allowed on 16.4.2014, the petitioner has prayed for quashing the impugned suspension orders dated 19.11.2013 and 17.2.2014 passed by the Manager of the institution and has further prayed for direction to the respondents not to interfere in his working as officiating Principal with all consequential benefits.
(3.) Record in question reflects that the petitioner was initially appointed on the post of Assistant Teacher in C.T. Grade on 8.7.1972 in Yadunath Inter College, Bahadurpur, District Azamgarh (in short, the institution). The institution is governed under the provisions as contained in U.P. Intermediate Education Act, 1921 (in short, 1921 Act) and the provisions of U.P. High Schools & Intermediate Colleges (Payment of Salary to Teachers and other Employees) Act, 1971 (in short, 1971 Act) and U.P. Secondary Education Services Selection Board Act, 1972 and Rules framed thereunder as amended upto date are applicable to the said institution. He was granted promotion on the post of Assistant Teacher in L.T. Grade. Thereafter he was accorded promotion on the post of Lecturer in History and the approval was accorded to his promotion by the District Inspector of Schools on 4.10.1997. One Damodar Upadhyay, regular Principal retired on 30.6.2011 on attaining the age of superannuation causing substantive vacancy on the post of Principal in the institution.;