- (1.) Heard Sri Ashok Khare, learned senior counsel, for the petitioner and the learned standing counsel for the respondent No. 1 to 4.
(2.) The petitioner claims to have been appointed by the then Authorized Controller/Prabandh Sanchalak of the Institution in the year 1987 in the clerical cadre of the Institution known as Vadik Inter College, Somai, District Jalaun. His services are now sought to be dispensed with after the present Management was put to a show cause notice by the District Inspector of Schools with regard to the disputed status of employment of the petitioner.
(3.) The District Inspector of Schools by the impugned order dated 17th January, 2013 has found that the appointment of the petitioner on 11th September, 1987 on the post of Assistant Clerk was made by the District Inspector of Schools for which no sanctional post was available in the institution at that point of time. It has been further clarified that there were only two sanctioned posts of assistant clerk available which were already occupied and, therefore, the appointment of the petitioner was against a non-existent post.;