BANSRAJ PANDEY Vs. DISTRICT INSPECTOR OF SCHOOLS JAUNPUR

JUDGEMENT

(1.) The order dated 21.2.2011, having been recalled by order of date passed on recall application, I proceed to hear the matter finally at this stage under the Rules of the Court. It is not in dispute that institution in question is a recognized Intermediate College and is governed by U. P. Intermediate Education Act. 1921 (in brief "Act 1921"). U. P. High Schools and Intermediate Colleges (Payment of Salaries of Teachers and Other Employees) Act. 1971 (hereinafter referred to as "Act 1971") and U. P. Secondary Education Services Selection Board Act. 1982 (hereinafter referred to as "Act 1982").

(2.) The post of Assistant Teacher. C.T. grade claimed to have been created in the institution in question namely Kaushalya Devi Jaiswal Uchhtar Madhyamik Vidhyalaya, Maharajganj, district Jaunpur (hereinafter referred to as "College"). The vacancy being substantive, the post is claimed- to have been advertised by respondent No. 2 pursuant whereto the petitioner applied and selected. Respondent No. 2 by appointment letter dated 16.11.1986 appointed the petitioner.

(3.) The aforesaid appointment, however, was not approved by District Inspector of Schools, Jaunpur (hereinafter referred to as "D.I.O.S.") where after respondent No. 2 by means of impugned order dated 2.7.1990 terminated petitioner hence this writ petition.