IDRISH AKHTAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Abhishek Bhushan; Sri Gopal Ji Rai; Sri Anand Kumar Pandey; Sri Ashok Kumar Pandey; Sri J.P.N. Singh; and Sri Dhirendra Singh, Advocates for petitioners and Sri Kartikey Saran, learned Additional Advocate General; Sri J.N. Maurya, learned Chief Standing Counsel; and, Sri Saurabh, learned Standing Counsel for State- Respondents.

(2.) The issue involve in present bunch of writ petitions is appointment of petitioners and others on Class-III and IV posts on various aided Intermediate Colleges, mainly, in District Ballia but there are similar cases of other districts also, namely, Mau and Firozabad.

(3.) Petitioners were appointed on Class-III and IV posts, as the case may be, between 2008 to 2012 and after intervention of this Court their financial approval were also granted.