- (1.) Heard Shri Vikrant Rana and Shri Jitendra Rana, learned counsels for the petitioners and Shri Pankaj Rai, learned Addl. Chief Standing Counsel for the respondents.
(2.) Nagendra Singh and two others are before this Court for quashing the impugned order dated 27.11.2010 passed by respondent no.3; for direction to the respondent nos.3 and 4 to grant the financial approval for the payment of salary to the petitioners and for further direction to the respondents for payment of salary to the petitioners from 1st August, 2009 to till date.
(3.) As per the record that there is an institution namely "H.H.K.M. Inter College, Madhopura, Ghaziabad" (in short "the institution"), which is recognised institution upto Intermediate level and comes under the grand-in-aid. Four posts of Class-IV were lying vacant in the institution and the details of which has been intimated to the District Inspector of Schools, Ghaziabad (in short "DIOS Ghaziabad") for grant of approval for appointment of Class-IV post in the institution. The permission was granted by the DIOS Ghaziabad on 30.05.2009 to fill up three posts of Class-IV posts in the institution along with the financial approval by the Finance and Account Officer, Ghaziabad. Pursuant thereto the vacancies were advertised on 4.6.2009 in daily newspapers 'Dainik Jagaran' and 'Amar Ujala'. It is also averred that a letter in this regard was also sent to the employment office. A selection committee was constituted and the same was approved by DIOS Ghaziabad on 20.6.2009. After completing all the formalities, a select list was prepared by the Selection Committee on 21.6.2009 selecting the petitioners and it has been sent to DIOS Ghaziabad on the same day for approval.;