RAM DHANI CHCHABHAIYA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Arvind Srivastava, learned Counsel for the appellant and Sri C.B. Yadav, learned Chief Standing Counsel.

(2.) This appeal has been filed against the judgment dated 19.1.2005 passed by a learned Single Judge, dismissing the writ petition filed by the appellant.

(3.) Brief facts necessary for deciding the appeal are; Janta Inter College, Indrapur, District Gorakhpur is a recognised Institution under the U.P. Intermediate Education Act, 1921. The petitioner-appellant's case in the writ petition was that for appointment against Class-IV post, he made an application and was selected on 28.6.2000. The Principal of the Institution forwarded necessary documents to the District Inspector of Schools for grant ol approval of appointment of the writ petitioner-appellant. Since no approval was granted by the District Inspector of Schools, the i-'rincipal issued the appointment order on 16.5.2001 appointing the petitioner as Class-IV employee. The Principal again wrote to the District Inspector of Schools for approval and payment of salary. The District Inspector of School made an inspection and put an endorsement on the attendance register on 31.5.2002 that the petitioner was appointed without seeking approval and directed the Principal to strike out the name of the petitioner. Accordingly, the petitioner has been informed that his name has been struck out. The writ petition has been filed challenging the order dated 31.5.2002 ssed by the District Inspector of Schools. The learned Single Judge by the impugned judgment has dismissed the writ petition.