MISBHAUDDIN Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Gautam Baghel, learned counsel for the petitioner, Sri H.N. Singh, learned counsel for respondent nos. 5 and 6, Sri Prabhakar Awashthi, learned counsel for respondent no. 4 and learned Standing Counsel for the State-respondents.

(2.) This writ petition is directed against the order of the District Inspector of Schools, Agra dated 23rd July, 2011 whereby the District Inspector of Schools has approved the appointment of respondent nos. 5 and 6 as L.T. Grade teacher.

(3.) The present writ petition can be decided on one short ground, namely, the advertisement, which has been published by the minority institution,namely, Anwari Nelofari Kanya Intermediate College, Agra for the purposes of making appointment on the post of L.T. Grade teachers in the institution, discloses no relevant facts and therefore, is bad, as a result whereof selections held would fall automatically.