PRADEEP KANT,RITU RAJ AWASTHI.J - (1.) WITH the consent of the parties counsel, the petition is being disposed of finally.
(2.) AS regards non-appointment of the Principal in the Institution in question, which is being run for providing technical education to SC and ST students, the counsel for the State Sri D.K. Upadhyay says that because under the eligibility criteria only a person who has been working as Head of Department in the Institution can be appointed as a Principal and at present no Head of Department in any of the Departments is working, therefore, a direction has been issued that first the appointment be made on the post of Head of Department, and thereafter on the post of Principal. He further says that the exercise for making appointment of Head of Department and Principal is already under process. Sri Adnan Ahmad appearing for the petitioner, however, says that before 1993, persons were taken on deputation from the Technical Education Department, U.P. and were posted as Principal, who were fully qualified and possessed the Degree of Engineering but since after 1993, no such Principal has been appointed.
(3.) SINCE the factual position is admitted to the respondent State, we do not find it appropriate to keep the matter pending but we do express our concern about the manner in which the Government is dealing with such Institutions which are providing technical education to SC and ST students. The instant Institution is imparting technical education leading to the award of Diploma in various Engineering branches.;