ABHISHEK KUMAR YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Prabhakar Awasthi, learned counsel for the petitioner, Sri V.K. Singh, learned counsel for respondent no.6 and Sri I.S. Tomar, learned Additional Chief Standing Counsel for the State.

(2.) The petitioner by means of the present petition has prayed for quashing of the order dated 26.09.2019 passed by District Basic Education Officer, Mau, respondent no.3 whereby respondent no.3 has refused to accord approval to the appointment of petitioner as Clerk.

(3.) The brief facts of the case are that there is an institution known as D.A.V. Balika Purva Madhyamik Vidyalaya (hereinafter referred to as 'institution') duly recognized under U.P. Basic Education Act, 1972. Provisions of U.P. Junior High School (Payment of Salary to Teachers and Other Employees) Act, 1971 are applicable to the teaching and non-teaching staff of the institution.