JASWANT SINGH Vs. STATE OF U P

JUDGEMENT

(1.) There is an Institution known as Kishori Raman Inter College District Mathura, which is duly recognized under the U.P. Intermediate Education Act. The salary of the teachers and other employees are being paid under the U.P. High Schools and Intermediate Colleges (Payment of Salaries of Teachers and Other Employees) Act, 1971.

(2.) The petitioner, who happens to be Assistant Teacher in the aforesaid Institution appointed on 24.12.1995, appears to be aggrieved by order dated 17.1.2007 passed by the District Inspector of Schools granting approval to the petitioner's appointment with effect from 3rd April, 2006 i.e. the date of the judgment rendered in Writ Petition No. 56102 of 2005 Jaswant Singh v. State of U.P. and others.

(3.) The facts giving rise to this case are that few short term vacancies arose in the Institution in the year 1995, and in pursuant thereof, an appointment letter was issued to the petitioner alongwith others who were duly considered by the Committee for the appointment against short term vacancies. The papers regarding to the appointment of the petitioner alongwith other candidates were sent to the office of District Inspector of Schools by the Committee of Management but no decision was taken. Aggrieved by that, the petitioner alongwith other similarly situated persons has filed Writ Petition No. 17692 of 1996. The said writ petition was disposed of on 23.9.1998 with the direction to the District Inspector of Schools to consider the question of approval of the petitioner's appointment in the said writ petition. Pursuant thereto, the District Inspector of Schools has considered the case of the petitioners in that very writ petition, and vide order dated 22.1.1999 he refused to grant approval of the petitioner's appointment.