M.Katju, D.R.Chaudhary, JJ. - (1.) Heard Sri Ashok Khare learned counsel for the petitioner and Sri Rahul Srlpat for respondent Nos. 2 and 3, and learned standing counsel for respondent No. 1.
(2.) By means of this writ petition, the petitioner has challenged the impugned order dated 17.3.99 and the order appointing respondent No. 3 as Principal/Director. Institute of Engineering and Rural Technology, Allahabad (hereinafter referred to as the Institute) copy of which is Annexure-CA 2 to the counter affidavit. It has also been prayed that the petitioner be appointed in place of the respondent No. 3 as the Principal Director of the Institute.
(3.) The Institute is a recognized institution governed by the provisions of the U, P. Pravidhik Shiksha Adhlniyam. 1962 (U. P. Act No. 17 of 1962) and It is recognized by the Board of Technical Education, U. P. The total funding of the Institute is by the State Government, and it Is an Instrumentality of State. Appointment of the Principal is made under Section 22E of the Act, and the procedure for appointment is given in Section 22F. These have been quoted in paragraphs 11 and 12 of the writ petition.;