SOHAN SINGH Vs. DISTRICT INSPECTOR OF SCHOOLS

JUDGEMENT

(1.) The petitioner, Sohan Singh and Yogendra Singh Rawat have filed this writ petition seeking a writ, order of direction in the nature of certiorari quashing the order dated 20-3-1993 passed by the District Inspector of Schools, Pauri Garhwal, respondent No. 1 (filed as Annexure 10 to the writ petition).

(2.) By means of the order dated 20-3-1993 the District Inspector of Schools had declined to grant approval to the appointment of the petitioners as Assistant Teachers. The petitioners were appointed as Assistant Teacher in Inter College, Pasundakhal, District Pauri Garhwal on 25-10-1991. It is claimed by the petitioners that they were appointed against permanent vacancies after the same was duly advertised.

(3.) I have heard Sri Prakash Padia, learned Counsel appearing for the petitioners and the learned Standing Counsel appearing for the respondents.