- (1.) Heard learned counsel for the parties.
(2.) Petitioner before this Court seeks quashing of the order of the District Inspector of Schools, Jaunpur dated 05.09.1999 whereunder he has refused to accord approval to the appointment of the petitioner as Class IV employee in B.N.B. Inter College, Mariahu, District Jaunpur which is a recognized and aided Intermediate College.
(3.) Earlier when no orders for payment of salary were issued by the District Inspector of Schools despite repeated representations. Petitioner approached this Court by means of Civil Misc. Writ Petition No. 357 of 1989. The writ petition was disposed of vide order dated 06.04.1989 permitting the petitioner to ventilate his grievance before the District Inspector of Schools who in turn was required to pass a reasoned order.;