- (1.) Heard learned counsel for the petitioner, Sri Pankaj Rai, learned Additional Chief Standing Counsel for the respondent No. 1 and 2 and Sri Kamlesh Shukla, for respondent No. 5.
(2.) By means of the present writ petition, the petitioner has prayed for following reliefs:- "i) Issue a suitable writ, order or direction in the nature of certiorari quashing the order dated 17.05.2007 passed by the District Inspector of Schools Kanpur Dehat (A-2) to the writ petition. ii. Issue a writ, order or direction in the nature of mandamus commanding the respondent not to give effect to the impugned order referred to above. iii. Issue a writ, order or direction in the nature of mandamus commanding the respondent to permit the petitioner to function as assistant clerk in Sri Ram Ratan Inter College, Kanchausi Bajar District Kanpour Dehat and pay his salary regularly month to the month if and when same fell due. iv. Issue any other writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case. v. Award the cost of the writ petition."
(3.) Brief facts giving rise to the present writ petition are as follows:- The present matter relates to the Sri Ram Ratan Inter College, Kanchausi Bazar (herein after referred as 'College') which is recognized under the Intermediate Education Act, 1921 and covered under the provisions of Payment of Salary Act. The teaching and non teaching staff of the college are being paid from the State Government. The petitioner who belongs to OBC category was appointed as Class-IV in the college on 01.12.1982. There were total 4 posts of Clerk including the Head Clerk in the college.;