SATISH NARAIN TREIVEDI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anurag Srivastava, learned counsel for the petitioner and Sri Gyanendra Srivastava, learned State Counsel.

(2.) By means of the present writ petition, a challenge has been made to the order dated 07.09.1999 (Annexure No. 9 to the writ petition), whereby the financial approval to the appointment of the petitioner on the post of Peon, in the Class-IV category, in the College known as Janta Girls Inter College, Alambagh, Lucknow (in short "College") has been rejected by the DIOS (District Inspector of School-II, Lucknow)/respondent No. 2.

(3.) It is stated that the petitioner was appointed by the competent authority i.e. Principal of the College/respondent No. 5 vide order dated 10.08.1997 and the required documents were sent to the DIOS for approval of appointment of the petitioner on the post of Peon, but no heed was paid by the DIOS thereupon.