R.B.Misra, J. - (1.) With the consent of the learned counsel for the parties, writ petition is decided finally at this stage in view of the Second proviso to Rule 2 of Chapter XXII of the Allahabad High Court Rules, 1952.
(2.) In this petition prayer has been made to quash the order dated 29.3.89 whereby the illegal appointment made by the formal Dy. Inspector of Schools, Mainpury was cancelled with immediate effect.
(3.) According to the petitioner he applied for the recruitment to the class IV post and after selection, appointment order was issued to him along with seven others. The petitioner claims that he had worked for 3-4 months and had not been paid salary. According to the petitioner he was appointed on 5.1.89 as a Class IV employee in Junior High School, Pratappur, Mainpuri absolutely on temporary basis.;