M.Katju, J. - (1.) This Special Appeal has been filed against the impugned Judgment of the learned single Judge dated 10.9.1999. We have carefully perused the said judgment and find no infirmity in the same.
(2.) The respondent No. 3 in this appeal was a Daftary (peon) in the Rastriya Inter College, Bali Nichlaul. district Mahrajganj and he was dismissed by the Principal by order dated 8.7.1999 but the said order was disapproved by the District Inspector of Schools by his order dated 23/28.8.1999. Against that order of the District Inspector of Schools, the appellant filed a writ petition in this Court which was dismissed by the impugned judgment of the learned single Judge.
(3.) The short question in this case is whether prior approval/ permission from the District Inspector of Schools is necessary before dismissing a Class IV employee.;