NAUSHAD ALAM Vs. STATE OF U P

JUDGEMENT

(1.) Both these matters relate each other and hence are being decided by this common judgment.

(2.) Writ Petition No. 61552 of 2008 is directed against three orders. One is dated 18th August, 2008 (Annexure 5 to the writ petition) whereby District Inspector of Schools, Azamgarh (hereinafter referred to as "DIOS") Respondent No. 3 has informed Manager, Shibli National Inter College, Azamgarh (hereinafter referred to as "College" that proposal for appointment of Naushad Alam (Petitioner) on the post of Assistant Clerk is being disapproved since matter of compassionate appointment in the aforesaid College is pending.

(3.) Second impugned order in this writ petition is dated 23rd August, 2008 whereby DIOS has invited applications for appointment on compassionate basis against existing vacancies which included the vacancy in question i.e. of Assistant Clerk occasioned due to retirement of Sri Abdul Qadeer. The third order is dated 18th August, 2008 whereby DIOS has recommended Respondent No. 6 (Atharu Ebad) for appointment on the post of Assistant Clerk in the vacancy in question in the College directing the competent authority to issue letter of appointment forthwith.