DINESH RAI Vs. DISTRICT INSPECTOR OF SCHOOLS

JUDGEMENT

(1.) Heard Sri Ranjeet Saxena, learned counsel for the petitioner and Sri. H.R. Misra appearing for the State.

(2.) By means of the present petition, the petitioner has prayed for issue of a writ of mandamus directing the respondents to comply with the G.O. dated September 23, 1981 (Annexure 1) and to give suitable job to him to the post for which he is found suitable.

(3.) Admittedly, the father of the petitioner was an employee of Town Inter College, Mohamadabad Gohna, District Mau. Unfortunately, he died on January 30, 1987. After his death, the petitioner made an application on August 22, 1987 to District Inspector of Schools, Azamgarh for appointment as a class three employee. He possessed the minimum qualification to be appointed as such. However, the application referred to above remained pending. Nothing has been done by the respondents.