MUKESH SINGH CHAUHAN SRI K P S CHAUHAN RANDHIR SINGH CHAUHAN Vs. STATE OF U P DIRECTOR SECONDARY EDUCATION
LAWS(ALL)-2006-4-287
HIGH COURT OF ALLAHABAD
Decided on April 27,2006

MUKESH SINGH CHAUHAN,SRI K.P.S.CHAUHAN, RANDHIR SINGH CHAUHAN Appellant
VERSUS
STATE OF UTTAR PRADESH., DIRECTOR, SECONDARY EDUCATION Respondents

JUDGEMENT

Tarun Agarwala, J. - (1.) Heard Sri Yogesh Kumar Saxena, the learned Counsel for the petitioners , Sri Ravi Ranjan, the learned Standing Counsel appearing on behalf of respondent Nos. 1,2 and 3 and Sri Rajesh Kumar, Advocate holding the brief of Sri P.K. Prajapati, the learned Counsel appearing for the respondent No. 4.
(2.) Three teachers in L.T. Grade retired on reaching the age of superannuation on 30,6.99 in a minority institution known as Christian Inter College, Mainpuri. The vacancy arose on 1.7.1999. The Committee of Management vide letter dated 2.9.1999 sought permission from the District Inspector of Schools to advertise three posts in general subject. The District Inspector of Schools vide an order dated 25.9.19099 granted permission for advertising the posts and for the initiation of the selection process for the appointment of Assistant Teachers in L.T. Grade.
(3.) It transpires that an advertisement were issued in the Hindi Newspaper 'Amar Ujala' dated 29.9.1999 and in the English newspaper 'Statesman' on 5.10.1999. Further, a Selection Committee was duly constituted and the said committee recommended the names of the petitioners for appointment as Assistant Teachers. The committee of management issued the appointment letters dated 6.10.2000 in favour of the petitioners and simultaneously sent the papers to the District Inspector of Schools for financial approval.;


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