S.Harkauli, J. - (1.) Heard the learned Counsel for the petitioner and learned Standing Counsel and also perused the material on record.
(2.) The petitioner was appointed to a class-IV post in 1988 and financial approval to his appointment was also granted by the office of the District Inspector of Schools Pratapgarh. By the impugned order dated 14.11.2000, approval granted to the appointment of the petitioner has been cancelled by the Joint Director of Education.
(3.) Learned Counsel for the petitioner has contended that Joint Director was not proper authority for this purpose that this matter should have been examined by the District Inspector of Schools.;