- (1.) While entertaining the writ petition, following interim protection has been granted by this Court on 9th December, 2015:- "The petitioner is a Committee of Management of a Junior High School. It is aggrieved by the order of the Basic Shiksha Adhikari whereby he has declined to give the permission to the Committee of Management to appoint Assistant Teachers in the institution. It is stated that the total post of Assistant Teachers is 13 out of which 6 posts are lying vacant. The detail of the vacancy which has occurred due to retirement, resignation etc., has been averred by the petitioner in paragraph 13 of the writ petition.
(2.) Learned counsel for petitioner has drawn attention of the Court to a table in the impugned order wherein the Basic Shiksha Adhikari has admitted that there is no subsequent order by which the number of post has been reduced.
(3.) Learned counsel for the petitioner has drawn the attention of the Court to an order passed in Writ - A No. 63396 of 2015 (C/M Kisan Adarsh Inter College Vs. State of U.P. and others), wherein following order has been passed: "It is contended on behalf of the petitioner that in the institution 08 posts of the Assistant Teacher and 01 post of the Headmaster were sanctioned in the year 1986. He has drawn attention of the Court to a chart appended with the Circular of Director of Education dated 31.3.2015 to demonstrate the said sanctioned strength of the institution. ;