Yashoda Nandan, J. - (1.) By a duly appointed selection committee under the provisions of the U.P. High School & Intermediate Education Act (hereinafter referred to as the Act), the petitioner was selected for appointment as Principal of the D.A.V. Intermediate College, Agra on 16th December, 1973. On 18th December, 1973, the Report of the Selection Committee, recommending the petitioner for appointment as Principal was forwarded along with a covering letter to the Deputy Director of Education for approval. The recommendation of the Selection Committee was undisputedly received by the Deputy Director of Education on 18th December, 1973.
(2.) It is stated that on 27th December, 1973, the Deputy Director of Education wrote a letter addressed to the Chairman of the Selection Committee asking for certain further documents before according approval to the appointment of the petitioner as Principal as recommended by the Selection Committee. The letter was received by the Chairman of the Selection Committee. He was also functioning at the relevant time as Authorised Controller of the College on 3-1-1974. Through the correspondence exchanged between the Chairman of the Selection Committee (Authorised Controller) and the Deputy Director of Education, who ultimately, by means of letter dated 3-6-1974 communicated his disapproval to the appointment of the petitioner as a Principal of the College declined to accept the recommendation made by the Selection Committee. Against the order of the Deputy Director of Education, the Authorised Controller appealed but the appeal was rejected by a laconic order passed by the Director of Education dated 1-10-1974.
(3.) The petitioner has filed this writ petition challenging the order of the Deputy Director of Education dated 3-6-1974 and court of the Director of Education dated 1-10-1974.;