YASHWANT VARMA,J. - (1.) Heard Sri Vivek Shandilya, learned Additional Chief Standing Counsel for the appellants and Sri J.P. Singh for the respondent No.3.
(2.) The State and the Department of Minority Welfare is in appeal questioning the correctness of a judgment rendered by the learned Single Judge dated 22 April 2015.
(3.) A writ petition was preferred by the opposite party No.1 (the original petitioner) seeking a direction commanding the third appellant to pass appropriate orders for release of his salary without being fettered in any manner by clause 5 of a Government Order dated 29 October 2013. Clause 5 of the said Government order mandated that vacancies in the Class IV cadre of the employees of Madarsas could be filled only by way of outsourcing. The original petitioner claims that he had been appointed by the second respondent as a peon on 27 March 2013. It was contended in the writ petition that since the petitioner has come to be appointed by the second respondent prior to the promulgation of the Government Order dated 29 October 2013, the approval to his appointment could not be withheld.;