- (1.) eard counsel for the parties and perused the record. By means of this writ petition the petitioner has challenged the impugned order dated 9/10.1.1996 contained in Annexure 4 to the writ petition passed by the District Inspector of Schools, Gorakhpur and the notice dated 12.7.1996 contained in Annexure 6 to the writ petition issued by respondent no. 4. The petitioners have also sought a writ of mandamus commanding the respondents to accord financial sanction/approval to their selection and pay their salary along with arrears.
(2.) From the record it appears that out of 21 posts of Class IV category of employees in the Murari Intermediate College, Sahjanwa, Gorakhpur at least 16 posts are required to be filled up according to the standard given in the Intermediate Education Act. Prior to 3.1.1995 four posts of Class IV employees fell vacant either on account of promotion or on account of death. In January 1995 only 13 approved Class IV employees were working. The Principal of the College advertised the posts fell vacant either on account of retirement or promotion or death.
(3.) It appears that the petitioners applied for the posts and the selection committee recommended the names of the petitioners for being appointed on Class IV posts and the Principal of the College accepted the recommendation of the Selection Committee and sent all the relevant papers to the District Inspector of Schools, Gorakhpur for according financial sanction and approval to the selection of the petitioners on the posts of Class IV. However, the District Inspector of Schools vide impugned order dated 10.1.1996 refused to accord financial sanction and approval to the selection of the petitioners on the post of Class IV, hence this writ petition.;