S.K.GUPTA, J. - (1.) THIS writ petition had been filed inter- alia for the following reliefs: (i) Issue a suitable writ, order or direction, in the nature of CERTIORARI quashing the order dated 18-10-1993 (ii) To issue a suitable writ, order or direction in the nature of mandamus directing the respondents to make payment of salary to the petitioner regularly along-with all arrears on that account"
(2.) THE brief facts enumerated in the present writ petition are as follows: Panchsheel Inter College Fatehganj, Jaunpur, (hereinafter referred to as "institution") is a duly recognized institution and is governed by the provision of U.P. Secondary Education Services Commission and Selection Board Act, 1982 and the Rules framed thereunder. The post of Principal fell vacant in the institution on 30-6-1993 on account of retirement of one Sri Raj Bahadur Singh.
(3.) THE committee of management (in short "management") had already notified the vacancy of the post of Principal to the Commission and it therefore promoted one Sri Raj Bahadur Singh, senior most lecturer as Principal on adhoc basis. On account of adhoc promotion of Sri Raj Bahadur Singh to the post of Principal, the post earlier occupied by him i.e. the post of lecturer in History fell vacant. The Committee of management proceeded to fill up the post of lecturer on adhoc basis under the provisions laid down under U.P. Secondary Education Service Selection Board (IInd Removal of Difficulties Order) 1981 ( hereinafter referred to as Second Removal of Difficulties Order).;