Amreshwar Pratap Sahi, J. - (1.) THESE two writ petitions have been heard simultaneously with the consent of the parties and, therefore, are being disposed of finally at this stage itself.
(2.) WRIT Petition No. 76599 of 2011 has been filed by Sudhakar Pandey praying for quashing of the order dated 19th December, 2011 whereby the District Inspector of Schools has held that the petitioner's promotion as Assistant Clerk in the institution was obtained without disclosing correct facts and, therefore, his approval on the post of Assistant Clerk by way of promotion is being recalled. By the same order the claim of the respondent No. 5. Amiruddin Siddiqui has also been rejected on the ground that he had filed Writ Petition No. 67045 of 2005, which was disposed of on 4.4.2006 for deciding his claim. The District Inspector of Schools, on the basis of record found that the claim was untenable as the post has to be filled up by way of applying reservation. This order dated 15.6.2006 has been noted by the District Inspector of Schools in the impugned order.
(3.) IT is, therefore, clear that the claim of the petitioner and the respondent No. 5, both were rejected.;