AHISAN ALI KHAN Vs. STATE OF UTTAR PRADESH AND ORS
LAWS(ALL)-2011-12-472
HIGH COURT OF ALLAHABAD
Decided on December 13,2011

Ahisan Ali Khan Appellant
VERSUS
State of Uttar Pradesh And Ors Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) This writ petition is directed against the order dated 16.09.2003 passed by District Inspector of Schools, Bulandshahar, whereby he has refused to grant approval to the appointment of the petitioner on the post of Lecturer in Geography.
(3.) Admittedly, the institution in question is a minority institution and appointment of the Head of the institution or a teacher is regulated by the provisions of Section 16 (FF) of the U.P. Intermediate Education Act and the regulations framed thereunder. The post was advertised in two Hindi daily news papers, namely, Dainik Jagran dated 04.07.2003 and Varan Doot dated 03.07.2003 and in one Urdu news paper dated 05.07.2003. In pursuance to the said advertisement, the selection proceedings were undertaken and the petitioner was also one of the applicant. Duly constituted selection committee conducted the selection and recommended the name of the petitioner. Committee of Management passed a resolution dated 21.07.2003 resolving to appoint the petitioner and thereafter all the papers were forwarded to the office of District Inspector of Schools for according approval on 30.07.2003, which was received in his office on 04.08.2003. When no order was communicated from the office of the District Inspector of Schools either approving or disapproving, the Committee of Management issued an appointment letter dated 10.09.2003 and in pursuance whereof the petitioner joined the post on 13.09.2003. Thereafter, vide order dated 16.09.2003 impugned in this petition, the District Inspector of Schools has refused to grant approval to the appointment.;


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