- (1.) Heard Shri N.A. Khan, learned Counsel for the appellant, learned Standing Counsel for respondents 1 and 2, Shri S.C. Dwivedi for respondent No. 3, and Shri Irshad Ali for respondent No. 4 Management.
(2.) The appellant claims to have been appointed as a Teacher in L.T. Grade on ad hoc basis in the institution, namely, Muslim Inter College, Thakurdwara, Moradabad. (hereinafter referred to as the 'institution'). His appointment was processed and the papers were forwarded to the District Inspectors of Schools, Moradabad for approval, who refused to grant approval vide order dated 03.03.1993 on the ground that since the academic session of the institution was coming to an end, therefore, the approval was being declined.
(3.) Assailing the aforesaid order, the appellant filed a writ petition, which has given rise to the present special appeal.;