S.D.Agarwala, J. - (1.) The present petition has been filed under Article 226 of the Constitution of India by Rani Dhari Yadav, who was initially appoint; d as mathematics teacher on 5th July, 1973, in Dr. Bhagwan Das Uchchatar Madhyamik Vidayalaya, Hindi Bhagela, District Jaunpur. His appointment in C.T. Grade was approved by the District Inspector of Schools by letter dated 17th September, 1973. Thereafter, the post of a teacher in the L.T. Grade was upgraded by letter dated 9th October, 1973, issued by the District Inspector of Schools, Jaunpur. After the creation of the aforesaid post, the petitioner was selected by the management for appointment in the L.T. Grade. This proposal of the management was sent to the District Inspector of School. The District Inspector of Schools approved the petitioner's promotion and selection in L.T. grade and the petitioner was, accordingly, issued an appointment letter for appointment in the L.T. Grade for a period of one year on probation with effect from 1st January, 1974. The District Inspector of Schools by his letter dated 30th September, 1974, cancelled the order of approval passed on 24th May, 1974. The petitioner has challenged the order dated 30th September, 1974, by means of the present petition.
(2.) Learned counsel for the petitioner has contended that the petitioner having been appointed in the L.T. Grade and the same having been approved it cannot be cancelled, without affording a proper opportunity to the petitioner of being heard.
(3.) We have heard the learned Standing Counsel.;