SAURABH KUMAR Vs. DISTRICT INSPECTOR OF SCHOOLS BALLIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Standing Counsel for the State-respondents.

(2.) Petitioner before this Court seeks quashing of the orders dated 13th May, 1993 and dated 30th July, 1993. By means of the first order dated 13th May, 1993, earlier order passed by the District Inspector of Schools dated 31st March, 1993, has been revoked and further the petitioner has been appointed on compassionate ground as Class IV employee in Jangali Baba Intermediate College, Garwar, Ballia. By means of the second order under challenge dated 30th July, 1993, the Manager of the institution has asked the petitioner to join on Class IV post in terms of the order dated 13th May, 1993.

(3.) Facts in short leading of the present writ petition are as follows: