- (1.) Heard shri A.N.Singh, learned counsel appearing for the petitioner and Shri Anil Tiwari, learned counsel representing the Vice-Chancellor of the Sampurnanad Sanskrit Vishwavidyalaya, Varanasi.
(2.) Indisputably, the Petitioner is a senior most teacher of Shri Kuber Nath Sanskrit Mahavidyalaya, Kuber Nath Deoria, and in that capacity he is officiating and acting as principal of the college as provided in the Statute No. 12.22 of the First Statute of the Sampurnanad Sanskrit Vishwavidyalaya, Varanasi which is applicable in the case of the petitioner.
(3.) The Statute 12.22 provides that in "case of office of the principal of an affiliated college falls vacant the senior most teacher of the college shall act as principal until a duly selected assumes office provided that such teacher shall draw the pay he is entitled to get on the post of the teacher and will not get the pay of the post of principal during such period.";