ASHIKA PRASAD SHUKLA Vs. DIOS ALLAHABAD

JUDGEMENT

(1.) Heard Sri R.K. Ojha, learned Senior Advocate, assisted by Sri Shivendu Ojha, Advocate, for petitioner, learned Standing Counsel for respondents-1 and 3 and Sri S.C. Tripathi, Advocate, for Committee of Management, respondent-2.

(2.) Petitioner is seeking a writ of certiorari quashing order dated 08.01.2001 passed by District Inspector of Schools, Allahabad (hereinafter referred to as "DIOS") rejecting petitioner's representation in respect to his appointment on the post of Assistant Teacher (L.T. Grade).

(3.) Krishak Inter College, Kashauta, Allahabad (hereinafter referred to as "College") is a Secondary Educational Institution recognized by U.P. Board of High School and Intermediate Education (hereinafter referred to as "Board") under the provisions of U.P. Intermediate Education Act, 1921 (hereinafter referred to as "Act, 1921"). Recruitment to the post of Teachers is governed by U.P. Secondary Education Services Selection Board Act, 1982 (hereinafter referred to as "1982 Act"). With respect to payment of salary of teaching and non teaching staff of the College, it is governed by U.P. U.P. High Schools and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971 (hereinafter referred to as "Act, 1971").