RANJAN PRATAP SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Ran Vijay Singh, learned Additional Chief Standing Counsel appearing for respondents.

(2.) By means of the present petition, the petitioner has prayed for quashing of the order dated 21.02.2019, a copy of which has been filed as Annexure-1 to the petition, by which the District Inspector of Schools, Pratapgarh, has rejected the claim of the petitioner for financial approval of appointment of the petitioner on the post of Clerk on various grounds including the ground that there was no prior approval to the appointment of the petitioner.

(3.) The case set forth by the petitioner is that he had been appointed by the Committee of Management i.e. respondent no.4 on a Class III post of Clerk in pursuance to an advertisement issued on 11.07.2017 and the appointment order having been issued on 07.08.2017, a copy of which has been filed as Annexure-5 to the petition. Admittedly, in pursuance to the appointment order dated 07.08.2017, the petitioner had submitted his joining on 15.08.2017 as would be apparent from the joining report of the petitioner, a copy of which has been filed as Annexure-6 to the petition.