Arun Tandon, J. - (1.) Standing Counsel prays for and is granted four weeks' time to file counter affidavit. Rejoinder affidavit may be filed within one week thereafter. List in the third week of October, 2006.
(2.) A post of Lecturer Physics was requisitioned in respect of the vacancy available at Mahraj Singh Inter College, Bahraich. The petitioner has been selected against the said post by the U.P. Secondary Education Services Selection Board. Accordingly, the panel was intimated to the District Inspector of Schools, Bahraich. The District Inspector of Schools, Bahraich by means of his order dated 29th March, 2006 has stated that a teacher appointed to teach Physics in the institution has filed a writ petition before the Lucknow Bench of this Court and has obtained an interim order, therefore, petitioner cannot be offered appointment against the post for which he has been recommended. It is against this order that the present writ petition has been filed.
(3.) This Court by means of order dated 28.7.2006 required the District Inspector of Schools, Bahraich to remain present before this Court with all relevant records inasmuch as complete details were not indicated in letter dated 29.3.2006.;