Veer Pal Singh vs State Of U.P. And Another
2018 Latest Caselaw 1516 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 14616 of 2018
 

 
Petitioner :- Veer Pal Singh
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Chandra Bhan Dubey,Anil Kumar Dubey
 
Counsel for Respondent :- C.S.C.,Ashok Kumar Yadav
 

 
Hon'ble Surya Prakash Kesarwani,J.

Heard learned counsel for the petitioner and the learned standing counsel for the State-respondent and Sri A.K. Yadav, learned counsel for respondent no.2.

This writ petition has been filed praying to quash the advertisement No.3 of 2013 dated 14.1.2014 inviting applications for recruitment on the post of Principal in Dev Inter College, Daulacha, District Baghpat, which fell vacant due to retirement of one Sri Yash Pal Singh on 31.1.2016.

According to the petitioner, he was the senior most teacher in the said institution, therefore, he was given the charge of officiating Principal and his signature was attested by the District Inspector of Schools, Baghpat. The petitioner has stated that since, his work is satisfactory and he is discharging the duty as Principal and also getting pay-scale of Principal, therefore, the action of the Board to proceed with the impugned advertisement is absolutely arbitrary, illegal and violative of Articles 14 and 16 of the Constitution of India.

Sri A.K. Yadav, learned counsel for respondent no.2 submits that the petitioner has no locus-standi to challenge the impugned advertisement, inasmuch as he cannot obstruct the selection process. He further submits that much after the advertisement, the petitioner took the charge of officiating Principal.

I have carefully considered the submissions of the learned counsel for the parties.

From the facts, as afore-noted, it is evident that the impugned advertisement was issued in January 2014, while the petitioner became officiating Principal in March,2016. He had not even applied pursuant to the impugned advertisement. Under the circumstances, I do not find any good reason to interfere with the impugned advertisement on the facts of the present case.

In view of the aforesaid, the writ petition is dismissed.

Order Date :- 13.7.2018

Ak/