KULDEEP KUMAR Vs. STATE OF U P

JUDGEMENT

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

(2.) Sri Veer Singh Inter College, Babina, District Jalaun is a recognized by the provisions of U.P. Intermediate Education Act, 1921, U.P. Act No. 5 of 1982 and U.P. Act No. 24 of 1971. The institution from Class I to XII is run in single premises by single Committee of Management.

(3.) The petitioner has challenged the order dated 15.11.1997 passed by the District Inspector of Schools, Jalaun at Orai by which the DIOS has not given approval to the appointment of the petitioner in view of ban imposed by G.O. dated 20/1/1/91-Ka-2/97, dated 3.11.1997 and has informed that only the regional selection committee has power to make ad hoc appointment and the papers of the petitioner for approval have been returned.