PRADEEP KUMAR SINGH BAGHEL,J. - (1.) The petitioner is a lecturer in an intermediate college. He has instituted this writ petition for seeking quashment of an order dated 17.10.2014 passed by the Joint Director of Education, Faizabad Region, Faizabad, whereby he has decided the seniority viz-a-viz, the respondent no. 6 who is also a lecturer in the same institution.
(2.) The essential facts are Bachchu Lal Inter College, Purabazar, Faizabad (in short 'the college') is a recognized intermediate college by the Board of High School and Intermediate Education. It receives financial aid from the State Government. The affairs of the college, the teachers and the employees are governed under the provisions of the Uttar Pradesh Intermediate Education Act 1921.
(3.) It is stated that the U.P. Secondary Education Services Board, issued an advertisement inviting the applications for the appointment to the post of Lecturers in different subjects. The petitioner made an application pursuant to the said advertisement and was selected for the post of Lecturer, Geography. The Board vide its communication dated 23.02.2003, addressed to the District Inspectors of Schools, Faizabad sent the name of the petitioner for the appointment on the post of the Lecturer, Geography. Consequent upon, the District Inspector of Schools on 23.02.2003 forwarded the said communication to the authorized controller who was managing the affairs of the college for the appointment of the petitioner. The authorized controller issued an appointment to the petitioner. The petitioner joined on 12.03.2003. The petitioner has placed a joining report on record as Annexure No. 11 to the writ petition.;