SAURABH LAVANIA,J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel Sri Gyanendra Srivastava, Sri Shobhit Mohan Shukla for respondent nos.2 and 3, Sri Vikas Singh for respondent no.4.
(2.) In the present writ petition, the following main reliefs have been sought:- "(A) A writ, order or direction in the nature of Mandamus commanding the opposite parties to treat the petitioner having been approved by the District Basic Shiksha Adhikari, Sitapur and to allow him all benefits arising out of appointment on the post of Clerk including payment of salary etc. (B) A writ, order or direction in the nature of Mandamus commanding the Accounts Officer of District Basic Shiksha Adhikari, Sitapur to pass salary bill in respect of the petitioner without any objection treating the petitioner to have been duly approved by the District Basic Shiksha Adhikari, Sitapur. (B)(i) Issue a writ, order or direction in the nature of Certiorari quashing the order dated 21.11.1998 passed by the opposite party no.2, B.S.A., Sitapur which is annexed as CA-1 with the counter affidavit."
(3.) After filing of the counter affidavit by the opposite party no.2, the order dated 21.11.1998 has been challenged by amending the writ petition.;