Surya Prakash Kesarwani, J. - (1.) Heard learned counsel for the petitioner and the learned standing counsel for the State-respondent and Sri A.K. Yadav, learned counsel for respondent no.2.
(2.) This writ petition has been filed praying to quash the advertisement No.3 of 2013 dated 14.1.2014 inviting applications for recruitment on the post of Principal in Dev Inter College, Daulacha, District Baghpat, which fell vacant due to retirement of one Sri Yash Pal Singh on 31.1.2016.
(3.) According to the petitioner, he was the senior most teacher in the said institution, therefore, he was given the charge of officiating Principal and his signature was attested by the District Inspector of Schools, Baghpat. The petitioner has stated that since, his work is satisfactory and he is discharging the duty as Principal and also getting pay-scale of Principal, therefore, the action of the Board to proceed with the impugned advertisement is absolutely arbitrary, illegal and violative of Articles 14 and 16 of the Constitution of India.;