SUJEET KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the Appellant, learned Counsel for Respondent No. 6 and the learned Standing Counsel appearing for Respondents 1 to 4.

(2.) The Appellant claims that he was selected and appointed under the physically handicapped category as Assistant Clerk in the institution known as Vedic Dharam Inter College, Dumri Niwas, Sahjanwan, District Gorakhpur, which is an institution governed by the provisions of the Uttar Pradesh Intermediate Education Act, 1921 and the regulations framed there under.

(3.) Learned Counsel for the Appellant submits that the Appellant having battled thrice, ultimately succeeded in getting an order from this Court directing the District Inspector of Schools to examine the claim of the Appellant.