Sudhir Agarwal - (1.) Heard Sri V.K. Singh, Advocate, for petitioner and Sri Gulrez Khan, Advocate, for respondents.
(2.) This writ petition has been filed by sole petitioner, Prem Kishore Sharma, praying for a writ of certiorari, quashing order dated 09.08.2000 (Annexure-29 to writ petition) passed by Chairman, U.P. Secondary Education Services Selection Board, Allahabad (hereinafter referred to as "UPSESSB") holding that selection of petitioner on the post of Principal and allotment of Amar Singh Inter College, Lakhawati, District Bulandshahar (hereinafter referred to as "College") was not according to Rules, hence invalid and petitioner's appointment should have been made in some other Institution, as per Rules of UPSESSB.
(3.) Facts, in brief, giving rise to present dispute are that College is an institution recognized by Board of High School and Intermediate, U.P. (hereinafter referred to as "U.P. Board") and is governed by the provisions of U.P. Intermediate Education Act, 1921 (hereinafter referred to as "Act, 1921"). For the purposes of recruitment of Teachers, provisions of U.P. Secondary Education Service Selection Board Act, 1982 (hereinafter referred to as "Act, 1982") are applicable. With respect to payment of salary of teaching and non teaching staff of the College, it is governed by U.P. High Schools and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971 (hereinafter referred to as "Act, 1971").;