DINESH KUMAR YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Amrendra Nath Tripathi, learned counsel for the petitioners and the learned Standing Counsel for the respondents.

(2.) By means of this writ petition, the petitioners have assailed the order dated 30.06.2020 passed by the District Inspector of Schools, Lucknow, respondent No.3, (in short D.I.O.S.), by means of which the earlier order of approval of selection/ appointment of the petitioners dated 18.04.2013 has been cancelled.

(3.) The brief facts of the issue are that two substantiative vacancies occurred in the attached primary section of Sohan Lal Intermediate College, Rajendra Nagar, Lucknow (in short College/ Institution) and therefore, the Manger of the Committee of Management of the College by his letter dated 27.02.2013 sought permission of the D.I.O.S. for filling up the aforesaid two vacancies. The D.I.O.S. vide his order dated 03.03.2013 granted permission for making selection and appointment on the post of Assistant Teacher in attached primary section of the College for making one appointment from amongst the general category candidates and one appointment from amongst the scheduled caste category candidates.