IRSHAD ALI,J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel for respondent Nos.1 to 3 and Sri R.K.S. Suryavanshi, learned counsel for respondent No.4.
(2.) By means of the present writ petition, the petitioner-Committee of Management has approached to this Court for quashing of the select panel dated 27.1.2021 insofar as it relates to the respondent No.5 with the further direction that the respondents may be directed not to compel the petitioner-Committee of Management for joining of the respondent No.5 on the post of Lecturer in English in Shri Gopal Inter College Pandari, District Amethi.
(3.) Submission of learned counsel for the petitioner is that the post on which the recommendation has been made by the Board comes under 50% promotion quota, as has been fixed under Rule 10 of the 1998 Rules. He submits that by mistake, the Committee of Management has sent the requisition to the District Inspector of Schools for its transmission to the U.P. Secondary Education Service Selection Board for making regular selection on the post of Lecturer. On coming to know the mistake committed, an application was moved to the District Inspector of Schools, who upon verifying the correctness, requested to the Selection Board not to send the candidate selected against the institution of the petitioner.;