- (1.) Heard Sri V.K.Singh and Sri G.K.Singh, learned counsel for the petitioner, Sri R.C.Dwivedi and learned Standing Counsel for the respondents.
(2.) The petitioner is a Committee of Management Shri Mathura Inter College, Naharpur, District Azamgarh (hereinafter referred to as the "College") and has come to this Court by means of present writ petition under Article 226 of the Constitution of India aggrieved by order dated 06.6.2008 of U.P. Secondary Education Services Selection Board (hereinafter referred to as "Board") whereby respondent No.4, it is said, has been allocated for appointment as Lecturer (English) in the petitioner-College and consequential orders dated 2.9.2008 and 10.9.2009 passed by District Inspector of Schools, Azamgarh (hereinafter referred to as "DIOS") for such appointment of respondent No.4.
(3.) The case of petitioner is that one Ram Bali Yadav was working as Lecturer (English) in the College and retired on attaining the age of superannuation and completing the session on 30th June, 2006. The vacancy occurred on 1st July, 2006. The Committee of Management anticipating the said vacancy sent requisition to respondent No.2 through DIOS- respondent No.3 in January, 2006.;