M.Katju, J. - (1.) This writ petition has been filed against the impugned order dated 20.5.1999 of the District Inspector of Schools. Etawah, copy of which is Annexure-7 to the writ petition.
(2.) I have heard Shri Ashok Khare learned counsel for the petitioner and learned standing counsel for respondent Nos. 1 and 2 and Shri V.C. Misra for respondent No. 4.
(3.) The dispute in the present case is as to who is entitled to be ad hoc Principal of Janta Inter College, Kundeshwar, Etawah. The law on this point has been laid down by the Full Bench of this Court in Radha Raizada v. Committee of Management, 1994 (3) UPLBEC 1551 (FB), which has held that ordinarily the seniormost teacher will be appointed as ad hoc Principal unless there is something adverse against him/her.;