Munishwar Nath Bhandari, J. - (1.) The writ petition has been filed to challenge the order dated 23.6.2017 so as the order dated 29.6.2017 passed by the Principal of Raj Singh Intermediate College, Belhari, District Sultanpur for appointment of respondent no.8 as Lecturer (Civics). A challenge is also made to the order of appointment and joining dated 30.6.2017 with a prayer to allow the petitioner to continue to work as Lecturer (Civics). The prayer is also to regularise the service of the petitioner.
(2.) The brief facts giving rise to the petition are relevant and summarised as under. It is stated that petitioner was appointed on the post of Lecturer (Civics) on recommendation of the selection committee dated 2.3.2005. He joined the post on 5.3.2005 and for which the order for approval was issued on 19.1.2006. The appointment of the petitioner was on adhoc basis. He continued on the post and during the intervening period, preferred two writ petitions, out of which one is still pending. An interim order has been passed to continue the service till regularly selected candidate is appointed. The petitioner continued on the post of Lecturer (Civics) in pursuance to it and on 3.8.2013, he was directed to officiate the post of principal. The petitioner continued to officiate on the post of Principal but thereupon one Shiv Bhushan Mishra forcibly took over the charge of the Principal. It is after his release from jail, pursuant to the criminal cases lodged against him.
(3.) It is stated that number of criminal cases are pending against Shri Shiv Bhushan Mishra and having annoyance and enmity with the petitioner, the Principal passed the impugned order of appointment of respondent no.8 to displace the petitioner, who refused to give charge of the post of Principal. The order of appointment of respondent no.8 has been challenged on the aforesaid ground but there are other relevant facts to the case.;