- (1.) Three petitioners, who are working as Assistant Teachers, have joined this writ petition seeking issuance of writ of certiorari quashing the orders dated 14.6.2010 and 3.12.2010 respectively, whereby the District Inspector of Schools1 had stopped the salary of the petitioners and later on found that their appointment was illegal.
(2.) Essential facts are that the National Inter College, Harraiya, District Basti2 is a recognized and aided institution. The said institution is imparting education upto the level of Intermediate classes. It receives financial aid from the State funds. The institution is governed by the provisions the U.P. Act No. II of 19213 as well as U.P. Act No. 5 of 19824
(3.) It is averred in the writ petition that six posts of the LT Grade Assistant Teacher fell vacant. The Committee of Management sent requisition to the U.P. Secondary Education Services Selection Board5 through DIOS on 5.6.1989, 2.5.1990 and 27.4.1991 to fill up the said vacancies. When no select list was sent by the Board, the Committee of Management initiated the recruitment process for the appointment on adhoc basis in terms of the provisions of the Commission Act, 1982.;