Vipin Sanghi, CJ
1. 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.
2. 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.
3. 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.
4. 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.
5. 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
6. The writ petition is, accordingly, dismissed.
