Arun Tandon, J. - (1.) Heard counsel for the parties.
(2.) Saimaj Kalyan Parishad, Modi Nagar, Ghaziabad is a society duly registered under the Societies Registration Act. The said society has established four junior high schools in various places at district Ghaziabad in the name and style of Dayawati Modi Kanya Junior High School. All the aforesaid institutions are recognised under the provisions of the U.P. Basic Education Act, 1972 and are also covered within the provisions of U.P. Junior High School (Payment of Salary to Teachers & Other Employees) Act, 1978.
(3.) It is alleged that four vacancies on the post of Headmistress became available due to retirement of Smt. Pushpa Manchanda, Smt. Kamla Verma, Smt. Sashi Prabha Sarin and Smt. Beena Srivastava between 1998 to 2002 in the aforesaid four institutions. Accordingly, the Secretary/Manager of the society published advertisements in the newspapers dated 06.07.2003, dated 07.07.2003 and dated 10.07.2003 whereby applications were invited for appointment against the aforesaid vacancies. The petitioners applied in pursuance thereof. They were invited to participate in the process of selection. Interview for the purpose took place on 03.08.2003. The Selection Committee comprised of Assistant Basic Shiksha Adhikari, Ghaziabad as one of the nominee of the Basic Shiksha Adhikari, Ghaziabad. The Selection Committee found the petitioners to be the most suitable and accordingly papers were forwarded to the Basic Shiksha Adhikari for grant of approval to the selections on 08.08.2003. The Basic Shiksha Adhikari under his order dated 11.08.2003 accorded approval to the appointment of the petitioners. The petitioners took charge of their respective posts with reference to the appointment letters dated 12.08.2003 and dated 29.08.2003. Petitioners claim to have discharged their duties to the satisfaction of the authorities concerned since then.;