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Judgment
7 paragraphs · 227 wordsVipin Sanghi, CJ
The petitioner has preferred the present writ petition to assail the order dated 05.01.2022 issued by the Additional Secretary, Uttarakhand and the order dated 07.01.2022 issued by the Director, Education.
These orders, in effect, state that if the post of Principal in a School is vacant, and the senior-most teacher in the School cannot be promoted as a Downgraded Principal to the post of Principal due to reasons such as pendency of vigilance cases, then the next senior-most teacher may be promoted to the post of Downgraded Principal.
The case of the petitioner is that in such a situation, the post has, necessarily, to be filled by direct recruitment under the Regulations, and cannot be filled by the second senior-most teacher on promotion as a Downgraded Principal.
The petitioner is an elected Manager of a grant-in-aid Institution, namely, Public Inter College, Takolikhal. The petitioner is not one such teacher, who is being by-passed despite being the senior-most teacher and is not being appointed as a Downgraded Principal on the occurrence of vacancy on the basis of the impugned orders.
In our view, the petitioner has no locus standi to prefer this petition. The issue raised by the petitioner is, therefore, left open to be considered at the instance of an affected party
The writ petition is, accordingly, dismissed.