Jayant Banerji, J. - (1.) This Special Appeal has been filed against the judgement and order dated 11 January 2018 passed in Writ A No- 66640 of 2012, by means of which challenge to the impugned order dated 8 October 2012 of the Joint Director of Education, by which the claim of the petitioner for grant of selection grade on the post of Principal has been rejected on the ground that the petitioner was working as adhoc or at the most as officiating Principal of the institution, was rejected and the writ petition was dismissed.
(2.) Heard learned counsel for the petitioner-appellant and learned Standing Counsel appearing for respondent nos. 1, 2, 3, and 4.
(3.) The contention of the learned counsel for the appellant is that the petitioner-appellant being the senior most Assistant Teacher in the institution, namely, Keshav Lal Mathur Higher Secondary School, Narainpur, District Mainpuri, was promoted as Principal/Head Master on 1 July 1998. The District Inspector of Schools had also accorded approval and attested the signatures of the appellant. It is stated that though the appellant was functioning on adhoc basis, his salary was fixed as that of the Principal and till the age of appellant's superannuation on 30 June 2011, he was being regularly paid the salary of the Principal for more than 10 years.;