- (1.) Heard Sri Rahul Jain, learned counsel for the petitioner, learned Standing Counsel for respondent No.1 and 3 and perused the record.
(2.) The petitioner has sought a writ of certiorari for quashing the order dated 27.12.1991, Annexure 6 to the writ petition, whereby District Inspector of Schools has revoked approval granted to the petitioner's ad hoc appointment as Assistant Teacher, (L.T.Grade), on 2.12.1991 with effect from the date of issuance of revocation order dated 27.12.1991.
(3.) The facts in brief giving rise to the present dispute are as under:;