FAHEEM HAIDER Vs. STATE OF U P

JUDGEMENT

(1.) Both these writ petitions are against the same order and, therefore, as agreed by learned Counsel for the parties the same are being heard and decided finally under the Rules of this Court at this stage.

(2.) Heard Sri Prabhakar Awasthi, learned Counsel for the Petitioner, learned Standing Counsel for Respondents No. 1 to 3, Sri J.H. Khan, Advocate for Respondent No. 5, Sri M.A. Qadir, learned Senior Advocate for Respondent No. 6 and perused the record.

(3.) In Writ Petition No. 19505 of 2008, the Petitioner is aggrieved by the order dated 11.3.2008 passed by the District Inspector of Schools, J.P. Nagar holding that the direct appointment of Petitioner on the post of Lecturer (Civics) in I.M. Inter College, Amroha, J.P. Nagar is not valid since that post ought to have been filled in by promotion of Respondent No. 5, hence it has revoked its approval dated 19.9.2005 whereby the Petitioner's appointment on the post of Lecturer (Civics) was made and has directed for promotion of Respondent No. 5 on the post of Lecturer (Civics) which shall be effective from the date of his taking over charge.