PRADEEP KUMAR SINGH BAGHEL,J. - (1.) Committee of Management of an Intermediate College has laid challenge to an order of the Uttar Pradesh Secondary Education Services Selection Board, Allahabad, the second respondent, dated 20th July, 2017, whereby it has returned the papers relating to dismissal of the Principal of the college in question, the fourth respondent, on the ground that the decision has not been taken by the Committee of Management of the institution but by the Society.
(2.) The essential facts are that the petitioner, a Committee of Management, runs and conducts the affairs of an Intermediate College, namely, Mohan Vidya Mandir Inter College, Govind Nagar, Kanpur Nagar, which receives financial aid from the State Government. The college is regulated under the provisions of the Intermediate Education Act, 19213, the Uttar Pradesh High Schools and Intermediate Colleges (Payment of Salaries of Teachers and Other Employees) Act, 19714, the Uttar Pradesh Secondary Education Services Selection Board Act, 19825 and the Rules framed thereunder.
(3.) The fourth respondent was selected by the Board as a Principal of the college and he joined as such in May, 2013. The dispute arose in May, 2016 when the District Inspector of Schools forwarded to the petitioner a complaint received by him from the office of the Hon'ble the Chief Minister against the fourth respondent. The said complaint was said to be made by the President of a public spirited society. From the record it appears that the basic complaint against the fourth respondent was that he is instrumental in collecting illegal money from the students.;