Unknown vs State Of Uttarakhand And Others
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Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 25 June, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                       2025:UHC:5371-DB
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

 THE HON'BLE JUSTICE MR. MANOJ KUMAR TIWARI

                                 AND

  THE HON'BLE JUSTICE MR. SUBHASH UPADHYAY

           Writ Petition (S/B) No. 226 of 2020
                          25th June, 2025

  Ranbir Singh Negi                                       --Petitioner
                                 Versus
  State of Uttarakhand and Others                     --Respondents
                                 With
           Writ Petition (S/B) No. 236 of 2020

  Vijay Pal Singh Bisht                                   --Petitioner
                                 Versus
  State of Uttarakhand and Others                     --Respondents
                                  With
           Writ Petition (S/B) No. 237 of 2020

  Shailesh Khanduri                                       --Petitioner
                                 Versus
  State of Uttarakhand and Others                     --Respondents
  ----------------------------------------------------------------------
  Presence:-
  None is present for the petitioners.
  Mr. K.N. Joshi, learned Deputy Advocate General and Mr. Sudhir
  Kumar Nainwal, learned Standing Counsel for the State.
  ----------------------------------------------------------------------
  JUDGMENT:

(per Manoj Kumar Tiwari, J.)

Since common questions of law and fact are involved in these three writ petitions, therefore, they are heard together and are being decided by this common judgment. However, for the sake of brevity, facts of Writ Petition (S/B) No.226 of 2020, alone are being considered and discussed.

2025:UHC:5371-DB

2. Petitioner has challenged order dated 29.07.2020 passed by Additional Director Education (Secondary), Garhwal Mandal Pauri, District Pauri Garhwal whereby his claim for appointment as Downgrade Principal was rejected on the ground that he was not eligible on the date of occurrence of vacancy on the post of Principal.

3. Perusal of the impugned order reveals that vacancy on the post of Principal in the concerned Intermediate College occurred on 30.06.2006 while petitioner was promoted as Lecturer only on 11.06.2005. As per the Regulations, only a senior most Lecturer, who has put in service as such for ten years on the date of occurrence of vacancy on the post of Principal, is eligible for appointment as Downgrade Principal.

4. Since petitioner was not having requisite qualification for such post, therefore, Additional Director Education (Secondary), Garhwal Mandal Pauri, District Pauri Garhwal is justified in rejecting the claim of the petitioner for promotion as Downgrade Principal, therefore, this Court do not find any reason to interfere with the impugned rejection order.

5. Thus, writ petitions fail and are dismissed.

(Manoj Kumar Tiwari, J.)

(Subhash Upadhyay, J.) Dated: 25.06.2025 SS