BHRIGU NATH RAVAT Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri M.S. Chauhan, learned counsel for the petitioner and Sri Sanjay Kumar Singh, learned Additional Chief Standing Counsel for the respondents.

(2.) It appears from the record that after retirement of Sri Raghunath Ram on 31.12.1999, the post of Sweeper was lying vacant in Adarsh Inter College, Narahi, Ballia, which is a recognized and aided Intermediate College and receiving grant-in-aid as per provisions of U.P. Intermediate Education Act, 1921. Once the vacancy had occurred then the Principal of the institution inducted the petitioner on the said post in the year 2000 after obtaining due permission from the competent authority and he is working in the institution till date without any break. Thereafter the Manager of the institution sent an application to the District Inspector of Schools, Ballia seeking permission for fresh appointment on Class-IV post and the approval for fresh appointment was granted by the D.I.O.S., Ballia on 30.12.2005. An advertisement was published in local newspaper on 19.7.2007 inviting application for fresh appointment. The petitioner applied for and was appointed on the said post on 19.8.2007. The relevant papers have also been brought on record as Annexure Nos.5 and 6 to the writ petition. The Principal of the institution sent the relevant papers? to the D.I.O.S., Ballia on 15.9.2007 but the financial approval has not been granted by the authority concerned till date.

(3.) Learned counsel for the petitioner submits that so far as the grievance of the petitioner is concerned, he has already filed a representation dated 3.2.2020 before the respondent nos.2 and 3 for redressal of his grievance, which is still pending. He has confined his prayer only to the relief that his representation dated 3.2.2020 may be considered by the appropriate authority.