RAJ NARAYAN Vs. STATE OF U P

JUDGEMENT

(1.) Learned counsel for the petitioners is permitted to add respondent no.6 in the array of the parties.

(2.) This writ petition has been filed by the petitioners seeking quashing of the order dated 7.6.2008 whereby approval to the appointment of the petitioners on the post of class-IV has been declined.

(3.) There is an Institution known as Lalmani Inter College, Reona, District Kanpur Nagar. Earlier the institution was a High School, which was upgraded to Inter College on 1.4.1991. When the institution was still High School there were two posts in Class-IV category.