- (1.) I have heard learned counsel for the petitioner, learned standing counsel for the State respondents and Sri Chandra Bhan Gupta for respondent No.4 - Principal, Mahavir Inter College, Sami, Jalaun.
(2.) This petition lays challenge to orders dated 25.04.2003/25.09.2003 made by the respondent No.4 terminating the services of the Petitioners. Further challenge has been laid to the order dated 02.04.2009, passed by the District Inspector of Schools, approving the action of the respondent No.4.
(3.) Brief facts relevant for resolution of the present writ petition are as under:- It is asserted in the writ petition that two posts in the Class IV category fell vacant in the institution in question in the year 2000 and pursuant to the same, the respondent No.4 commenced the process of recruitment. The petitioners assert that consequent to the said exercise undertaken by the respondent No. 4, they applied for appointment and after facing a selection committee, were appointed after completion of all formalities as mandated by Regulation 101 of Chapter III under the U.P. Intermediate Education Act 1921. Pursuant to the above, they have said to have joined their services in the institution on 24.05.2001. The petitioners further aver that their appointments were approved by the District Inspector of Schools on 15.06.2001.;