- (1.) Heard learned Counsel for the Petitioner and the learned standing counsel.
(2.) The dispute relates to the appointment on the post of peon (class IV employee) in Sarvajanik Inter College Shiv Mangal Nagar Manethu Belawal, Allahabad governed by the provisions of the U. P. Intermediate Education Act, 1921 and the Regulations framed thereunder. It is undisputed that the provisions of U. P. Act No. 4 of 1994 in relation to reservation applies to such posts.
(3.) Sri R.K. Ojha learned Counsel for the Petitioner contends that the impugned order dated 18.11.2002 has been passed without giving any notice or opportunity to the Petitioner and even otherwise proceeds on erroneous assumptions of law and fact. He submits that the appointment of the Petitioner and his approval on 12.11.2002 does not suffer from any infirmity.;