R.H.Zaidi, J. - (1.) BY means of the present petition the petitioner prays for issuance of a writ, order of direction in the nature of Mandamus commanding the respondents not to interfere in the working of the petitioner as Lecturer in Geography in Shuaib Muhammadia A.O. College, Agra. It has been stated that the petitioner was selected for appointment on the post of Lecturer, Geography and thereafter papers were submitted to the District Inspector of Schools, Agra for his approval. But till date, no orders have been passed. The petitioner had therefore, no option but to file the present petition.
(2.) IT was also urged that the appointment of the petitioner, in view of sub -clause (a) of Regulation 17 framed under Section 16FF of the Intermediate Education Act, 1921 would be deemed to have been approved on expiry of one month. Learned counsel for the petitioner also submitted that in view of the facts and circumstances of the present case, the respondents are liable to pay the salary to the petitioner as he has been functioning in the college and discharging his duties in accordance with law. It is stated that the petitioner before filing this petition has filed representations before the authorities concerned for ventilation of his grievance. The first representation was filed on 1.9.2000 and the second one on 11.9.2000. The said representations are pending before the respondent No. 1. Therefore, this petition is disposed of finally directing the District Inspector of Schools, Agra to take a decision on the papers submitted for approval of appointment of the petitioner as well as on the representations filed by the petitioner in accordance with law within a period of two months from the date a certified copy of this order is communicated to him.;