Tarun Agarwala, J. - (1.) Two posts of Assistant Teachers fell vacant in Christian Girls High School, Shahjahanpur which is a minority institution. The Management, sought permission from the District Inspector of Schools, Shahjahanpur to fill up the posts, which was granted by the inspector by an order dated 10.7.2003. In pursuance thereof, an advertisement was issued in two newspapers, namely, ' Amar Ujala and the 'Times of India'. The Selection Committee recommended the petitioners' name for being appointed as Assistant Teachers on 29.5.2004.
(2.) The Committee of Management by a letter dated 14.6.2004 forwarded the papers to the District Inspector of Schools for necessary approval. Since no order was passed by the District Inspector of Schools, the Committee of Management, after waiting for more than four months, issued the appointment letters dated 8.11.2004 in favour of the petitioners and, informed the Inspector by its letter dated 17.11.2004. The District Inspector of Schools sat over the matter, and eventually, by the impugned order dated 7.9.2005, refused to grant approval to the appointment of the petitioners on the post of Assistant Teacher.
(3.) Heard Shri V.K. Singh, the learned Counsel for the petitioners and the learned Standing Counsel for the respondents.;