SITA RAM Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Ashok Khare learned Senior Advocate assisted by Sri Utkarsh Birla learned counsel for the petitioners and learned Standing counsel for the respondents.

(2.) The present petition is directed against the order dated 11.11.2014 passed by the District Inspector of Schools rejecting representation of the petitioner dated 25.4.2014, denying their claim to disburse salary from the State Exchequer. The order impugned categorically records that the petitioners were appointed as Class-IV employees in the institution by making forgery in the record of selection. The approval order dated 9.11.1999 of the District Inspector of Schools Jalaun, Orai had been obtained by making manipulation in the record of the selection. It was further opined, had the then Principal of the Institution was in service, he would have been made personally responsible for making payment to the petitioners.

(3.) Learned Senior Advocate submits that the petitioners were appointed in the year 1999 on the recommendation of the Selection Committee with the requisite approval of the District Inspector of Schools. The approval order dated 9.11.1999 and the joining reports of both the petitioners have been appended to the writ petition to demonstrate that the petitioners were allowed to join the Institution in the month of December, 1999 after approval of their appointment by the competent authority.