- (1.) Heard Sri Sushil Kumar Singh, learned counsel appearing for petitioner, Sri J.B.S. Rathore, learned counsel appearing for respondent nos. 1 and 2 and Sri S.P. Tiwari, learned counsel appearing for respondent no.3.
(2.) Under challenge in the instant writ petition is an order dated 30.09.1992, passed by Secretary, Basic Shiksha Parishad, U.P. Allahabad whereby representation dated 23.09.1991 made by the petitioner against his termination/dismissal from service has been rejected. Further prayer has been made to quash the order terminating the services of the petitioner dated 07.06.1986 and the approval accorded thereto by the Basic Shiksha Adhikari, Sultanpur by means of order dated 30.12.1986.
(3.) Sarvodaya Laghu Madhyamic Vidyalaya, Mahmoodpur (Sarangpur), District Sultanpur is a Junior High School recognized under the relevant provisions of law. Petitioner was appointed as Clerk in the said institution by means of order dated 10.07.1976. The appointment of the petitioner was admittedly approved by the Basic Shiksha Adhikari by means of an order dated 30.09.1983. The said order approving appointment of the petitioner as Clerk in the Institution dated 30.09.1983 is part of the record produced by the learned counsel appearing for Basic Shiksha Adhikari, Sultanpur before the Court today. The said order dated 30.09.1983 clearly indicates that appointment of the petitioner on the post of Clerk was approved.;