Allahabad High Court
Aditya Kumar Dwivedi vs State Of U.P. And Others on 22 July, 2010
Author: Amreshwar Pratap Sahi
Bench: Amreshwar Pratap Sahi
Court No. - 30 Case :- WRIT - A No. - 59106 of 2007 Petitioner :- Aditya Kumar Dwivedi Respondent :- State Of U.P. And Others Petitioner Counsel :- Siddharth Khare,Ashok Khare,S.K.Pal Respondent Counsel :- C.S.C.,Anurag Shukla,K.P. Shukla,V. Shandilya Hon'ble Amreshwar Pratap Sahi,J.
The contention raised by the petitioner is that he is qualified to hold the post of officiating Principal whereas the contest on behalf of the respondent No.6 is that in view of the decision of the Division Bench in the case of Shamshul Zama Vs. DIOS, Chandauli reported in 2001 ALR 804 the aforesaid claim of the petitioner cannot be accepted as the qualification possessed by him is not found in Appendix 'A' of the U.P.Intermediate Education Act, 1921.
Prima facie the contention of the respondents appears to be correct .
Learned counsel for the petitioner prays time to further study the matter.
List in the next cause list.
Order Date :- 22.7.2010 mna