- (1.) Heard Shri Dharampal Singh, learned counsel for the petitioner, learned standing counsel for respondents no.1 to 6. No one has appeared on behalf of respondents no.7 to 9.
(2.) The writ petition challenges the citation of recovery as well as the recovery certificate issued by the Collector and District Inspector of Schools respectively for recovering an amount of Rs.2,29,344/- as the salary which the State was compelled to pay on account of the institution not having permitted the respondent no.7 to join in the institution as the duly selected Principal by the U.P. Secondary Education Service Selection Board.
(3.) The controversy in short is as to whether such recovery of the salary due to the selected candidate can be made from the Manager personally or from the institution or the parent society which has established it.;