DHARMENDRA KUMAR Vs. DISTRICT INSPECTOR OF SCHOOLS MIRZAPUR

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) A permanent post of Class IV employee came into existence in the institution Adarsh Inter College, Visunderpur district Mirzapur due to retirement of one Sri Hari Shankar on 28.2.1999.

(3.) It is alleged by the learned counsel for the petitioner that the management of the institution decided to fill up the post which was caused by retirement of Sri Hari Shankar by holding selection. Permission to fill up the post of Class IV employee by selection is said to have been granted to the institution by the District Inspector of Schools, Mirzapur by means of communication dated 9.4.1999 to the Principal. The post was thereafter advertised by the Principal in newspaper Sunmarg dated 13.4.1999 appended as Annexure 2 to the writ petition inviting applications from candidates for the post.