- (1.) Heard Shri R.N. Yadav for the petitioner and Shri Alok Sharma, learned Standing Counsel for the State-respondents.
(2.) By means of this writ petition the petitioner has come to this Court challenging the order dated 5.2.2013 by which the claim of the petitioner for appointment on Class-IV post in an aided institution covered by the U.P. Intermediate Education Act, 1921 has been rejected.
(3.) The ground for rejection is that there are seven sanctioned posts in the institution, which fact is admitted to the petitioner and out of seven posts five posts are already filled up by the candidates of reserved category. The regulation which provides for filling up the posts is through prior approval of the D.I.O.S. It appears that such an approval was sought for and advertisement was issued in two newspapers one in "Tarun Mitra" and another in daily "Aaj" on 21.4.2007. In response to the aforesaid, five candidates applied out of which four candidates have been non suited for appointment by the selection committee and one petitioner has been appointed. The order indicates that the petitioner also belongs to the O.B.C. category and has filed a certificate to that effect.;