JUDGEMENT
SHRI NARAYAN SHUKLA, J. -
(1.) HEARD Mr. Sharad Kumar Srivastava, learned Counsel for the petitioner and learned Standing Counsel for opposite party No. 1
(2.) LIST has been revised. Case is called out. None appears for opposite parties 2 and 3.
The petitioner has assailed the order dated 2.7.1990 passed by the District Inspector of Schools, Sitapur, whereby the approval of the petitioner's appointment on the post of Assistant Teacher (Urdu) in L.T. Grade has been cancelled and he has further prayed for issuing a writ of mandamus commanding the opposite parties to allow the petitioner as Teacher (Urdu) in L.T. Grade with all consequential benefits on the ground mat the petitioner was duly appointed as Assistant Teacher (Urdu) in L.T. Grade in Municipal Board Inter College, Sitapur opposite party No. 2, and once the approval is accorded by the District Inspector of Schools, he has no power to cancel the same and also to review its earlier order and the order impugned has been passed without providing opportunity of hearing to the petitioner.
(3.) BRIEFLY , relevant facts of the case are that in the college in question, a post of Assistant Teacher (Urdu) in L.T. Grade had fallen vacant. The vacancy occurred due to promotion of earlier incumbent as Lecturer. The said post was advertised and in pursuance thereof, the petitioner submitted his application. The selection proceedings took place on 26.3.1990, in which the petitioner was selected for the post of Assistant Teacher (Urdu) in L.T. Grade. The recommendation of the selection was forwarded to the District Inspector of Schools, Sitapur I.e. opposite party No. 1 for approval of appointment of the petitioner, who approved the same vide order dated 1.6.1990, copy of which is on record as Annexure No. 2 to the Writ Petition. In pursuance thereof, the petitioner submitted his joining on 2.7.1990, who was allowed by the Manager of the college in question on 3.7.1990. After joining the petitioner started working and he continued till the date of cancellation of approval.;
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