RATNESH KUMAR SAGAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned standing counsel for the State-respondents.

(2.) This writ petition has been filed praying to quash the impugned order dated 14.01.2019 passed by the District Basic Education Officer, Mau, respondent no.3.

(3.) Briefly stated facts of the present case are that to fill up the vacancy of clerk in the respondent no.4 institution, prior approval was granted by the respondent no.3 vide letter No.5300/2012-13 dated 21.01.2013. Pursuant to the aforesaid prior approval, the respondent no.4 published an advertisement inviting application for recruitment on the post of clerk. The process of recruitment was completed on 7.1.2013 and the relevant papers were forwarded by the respondent no.4 to the respondent no.3 for approval of appointment of the petitioner. By letter No.6043/2012-13 dated 8/02/2013, the respondent no.3 granted approval of appointment of the petitioner with the condition that the joining shall be given to the petitioner after the general ban on appointments made by the State Government is lifted. The ban was lifted by the State Government by Government Order No.917/79-6-2014 dated 15.09.2014.