KALPANA AND OTHERS Vs. REGIONAL INSPECTRESS OF GIRLS SCHOOL II REGION, BAREILLY AND OTHERS
LAWS(ALL)-2009-7-270
HIGH COURT OF ALLAHABAD
Decided on July 03,2009

KALPANA Appellant
VERSUS
Regional Inspectress of Girls School II Region, Bareilly Respondents

JUDGEMENT

SUDHIR AGARWAL,J. - (1.) THIS writ petition is of 1980 and has been called out in the revised list. Sri Sushil Gupt holding brief on behalf of Sri Rahul Sripat, learned counsel for the petitioner seeks adjournment. However, I am not inclined to adjourn the matter which is of 29 years old and, therefore, I proceed to hear the same.
(2.) THE writ petition is directed against the order dated 05.07.1980 whereby the selection of teachers was made by the Committee of Management, Arya Kanya Inter College, Islamnagar, District Badaun (hereinafter referred to as the "College") which was disapproved by the Regional Inspectress of Girls Schools, III Region, Bareilly (hereinafter refrerred to as the "RIGS") and the management was directed to issue fresh advertisement and proceed afresh accordingly. The petitioners' claim is that after the selection, the management issued appointment letter dated 23.12.1979, Annexure-3-A, 3-B and 3-C to the writ petition, pursuant whereto they have joined on the post. However, without giving them any opportunity of hearing the RIGS has declined approval and that too without giving any valid reasons. It is further contended that the impugned order dated 05.07.1980 only mentions that the selection proceedings are erroneous and invalid but it does not show as to how and what manner the said proceedings are erroneous and invalid and, therefore, the same is liable to be set aside.
(3.) A counter affidavit has been filed on behalf of respondent no. 1 and in paras 5 and 7 thereof it is said that no proceeding for selection was initiated and in respect to the proceedings of the meeting of Committee of Management dated 07.08.1979 some complaints were made by the Members of the Committee of Management that appointment of teachers was never in the agenda passed by management and the same has been incorporated subsequently. The Manager of the College was required to reply the said complaint. The same was replied by the Manager but the reply was not found satisfactory and thereafter the impugned order was passed.;


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