JUDGEMENT
V.C.Misra, J. -
(1.) Sri K.C. Shukla, learned Counsel appearing for the petitioner, learned Standing Counsel appearing for respondent Nos. 1, 3 and 4 and Sri A.K. Yadav, learned Counsel appearing for respondent No. 2 are present. List is revised. No one has appeared on behalf of respondent No. 5.
(2.) On the joint request of learned Counsel present for the parties this writ petition is heard and decided finally in terms of the Rules of the Court, 1952. Counter and rejoinder affidavits have been exchanged in this matter.
(3.) This writ petition has been filed for issuance of a writ, order or direction in the nature of Certiorari quashing the order dated 13.1.2006 passed by respondent No. 3. District' Inspector of Schools, Shahjahanpur (Annexure 4 to the writ petition) and further for issuance of a writ, order or direction in the nature of mandamus commanding the respondent No. 3 to consider the case of the petitioner for appointment on the post of Lecturer in Hindi in L.B. J.P. Inter College, Tilhar, Shahjahanpur and issue letter of appointment to him in accordance with law and to pay salary to him for the post of Lecturer in Hindi month to month with all service benefits.;
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