- (1.) Heard Ms. Rashmi Tripathi, learned Counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) The petitioner has come up for quashing of the order dated 28.9.1994 passed by Regional Deputy Director of Education-respondent No. 1, whereby a direction was issued to the District Inspector of Schools to cancel the appointment of the petitioner as a class-TV employee in Government High Secondary School, Jasrana, District Firozabad.
(3.) The facts shorn of details are that Principal of the institution, which is a Government institution, intimated the vacancy to the District Inspector of Schools. The institution was under the control of the District Inspector of Schools and accordingly, the District Inspector of Schools vide order dated 26.9.1994 appointed the petitioner in the institution as class-IV employee. The said order is Annexure-2 to the writ petition. A copy of the same was also sent to the respondent No. 1, who in turn, intimated the District Inspector of Schools that the appointing authority is not the District Inspector of Schools and, therefore, the order should be cancelled. It was further narrated in the impugned order that the appointing authority is the Regional Deputy Director of Education i.e., the respondent No. 1.;