BANSH RAJ Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners, learned standing counsel for the Respondent Nos. I to 4 and the learned Counsel for the Committee of Management on whose behalf an Impleadment Application has been filed.

(2.) In spite of notice, the Respondent No. 5 has not put in appearance and it is contended at the Bar that the Principal of the institution is supporting the cause of the Petitioners.

(3.) The Petitioners in this writ petition are class--IV employees of an Intermediate College namely Gautam Inter College, Pipra Guatam, Basti. The Petitioners contend that under the permission granted by the District Inspector of Schools on 15.5.2004, the Principal of the institution advertised the post where after the Petitioners were duly selected and appointed. The appointment papers were forwarded to the District Inspector of Schools, who approved the appointment on 20.12.2004. The District Inspector of Schools, who conducted the aforesaid exercise, was Sri Hirday Ram Azad.