LAWS(ALL)-2020-3-111

HEMANT CHAUDHARY Vs. STATE OF U.P.

Decided On March 03, 2020
Hemant Chaudhary Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) The rejoinder affidavit filed today may be taken on record.

(2.) Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri K.M. Asthana, learned counsel for the petitioners and Sri Dashrath Prasad, learned standing counsel for respondent Nos.1 to 4.

(3.) By means of present writ petition, the petitioners have assailed the order dated 11.11.2019 passed by the District Inspector of Schools (DIOS), Mathura - respondent No.3, whereby claim of the petitioners for grant of approval to the selection has been rejected.