WPSB/125/2022
2022 Latest Caselaw 769 UK

           IN THE HIGH COURT OF UTTARAKHAND
                                AT NAINITAL
                         SRI JUSTICE S.K. MISHRA, A.C.J.

                                        AND

                             SRI JUSTICE R.C. KHULBE, J.

WRIT PETITION (S/B) NO. 125 OF 2022

14TH MARCH, 2022

BETWEEN:

Vinay Kumar                                                 .....Petitioner.
And

State of Uttarakhand & others                               ....Respondents.

Counsel for the Petitioner               :      Mr. Mahavir Kohli, learned
                                                counsel.

Counsel for the Respondents              :      Mr. S.S. Chaudhary, learned Brief
                                                Holder.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT :(per Sri S.K. Mishra, A.C.J.)

In this writ petition, the petitioner has prayed for

the following reliefs:-

"i. Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 28.02.2022 passed by respondent No.3, by which the petitioner was asked to handover the charge of Principal , Government Inter College, Kandoi Bhram, Chakrata, Dehradun to Mr. Praveen Kumar Jaggi (Lecturer) with immediate effect (contained as Annexure No.3 to this writ petition).

ii. To pass any other/further suitable order which this Hon'ble Court may deem fit and proper in the circumstances of the case".

2. It is apparent from the records that the petitioner

was never appointed as a Principal of the College. He was

only discharging the functions of the Principal, and therefore,

he was the Principal In-charge of the College. Hence, he

cannot claim any right on the post of Principal.

3. Therefore, we find no merit in this writ petition, and

the same is, hereby, dismissed.

4. Urgent certified copy of this order be issued to the

parties on proper application.

(S.K. MISHRA, A.C.J.)

(R.C. KHULBE, J.) Dated: 14TH March, 2022 NISHANT