JUDGEMENT
RAKESH SRIVASTAVA, J. -
(1.) This writ petition has been filed praying inter alia for the following reliefs: -
i) a writ, order or direction in the nature of mandamus directing the respondent no.1 to accord approval to the appointment of the petitioner forthwith.
ii) a writ, order or direction in the nature of mandamus directing the respondent no.1 to sanction the salary to the petitioner for the post of Physical Training Instructor from the date of appointment and further continue to pay salary from month to month till regularly selected candidate is placed in the institution by the Secondary Education Selection Board.
(2.) Sukhpura Inter College, Sukhpura, Ballia (for brevity 'the College') is recognized and aided college and is governed by the provisions of Intermediate Education Act, 1921 (hereinafter referred to as '1921 Act') and the Regulations framed thereunder. In the College one post of Physical Traning Instructor fell vacant on substantive basis on 27.9.2014 due to transfer of one Satish Kumar Singh, who was working on the said post. A requisiton for selection is alleged to have been sent to the Secondary Education Services Selection Board on 28.10.2014. On 21.2.2015, the Committee of Management of the College issued an advertisement in daily newspaper 'Aaj' and Amar Ujala' inviting applications for appointment on the post of Physical Traning Instructor in the College.
(3.) According to the petitioner, he applied for appointment on the said post along with other candidates and after interview he was selected and in pursuance of the recommendation of the Selection Comittee, the Committee of Management of the College in its meeting held on 26.4.2015 approved the appointment of the petitioner on the post in question. Thereafter, on 11.5.2015, the necessary papers pertaining to the selection of the petitioner were forwarded to the District Inspector of Schools, Ballia (for short 'DIOS'). As nothing was heard off from the DIOS in this regard, the petitioner has preferred this writ petition.;
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