DEVENDRA KUMAR UPADHYAYA, J. - (1.) Heard Dr. L.P. Misra, learned counsel for the petitioner, learned Standing Counsel for the State -respondents and Shri Ramesh Pandey, learned counsel representing the respondent no.11, who is on caveat.
(2.) The dispute engaging attention of this Court in the instant case relates to appointment on the post of Principal in Lucknow Montessori Inter College, Purana Qila, Lucknow -respondent no.10 (herein after referred to as 'LMIC'). The claim of respondent no.11 for appointment as Principal in the said institution on the basis of transfer is being resisted by the petitioner, who, at present, is officiating as Principal in the said institution.
(3.) LMIC is an Institution recognized by the Board of High School and Intermediate Education, Uttar Pradesh, Allahabad under the relevant provisions of Uttar Pradesh Intermediate Education Act, 1921 (herein after referred as 'the Act 1921 '). Similarly, Lala Ram Kumar Inter College, Patranga, Faizabad (hereinafter referred to as 'LRK Inter College') is also an Intermediate Institution recognized under the Act, 1921.;