Devendra Kumar Upadhyaya, J. - (1.) Heard Sri H.G.S. Parihar, learned Senior Advocate, assisted by Sri Diwakar Singh Kaushik and Ms. Meenakshi Singh, Advocates for the petitioner and learned Standing Counsel representing the State-respondents. Sri Harendra Kumar Srivastava, learned counsel representing the respondent No.4 has also been heard.
(2.) This petition seeks to challenge the order dated 20.10.2016, passed by the District Inspector of Schools, Hardoi whereby he has disapproved the selection/appointment of the petitioner made by the Committee of Management of the institution, namely, Sudarshan Shiksha Sadan Inter College, Majhiya, District Hardoi against Class-III post in the said institution citing two reasons.
(3.) The first reason indicated in the impugned order is that in view of the ban imposed by the State Government on recruitment/appointment by means of Government Orders dated 15.03.2012 and 18.04.2012, the Committee of Management of the Institution could not have proceeded with the appointment of the petitioner and secondly, in absence of prior permission for initiating the process of selection to be given by the competent authority (Director of Secondary Education, U.P.), the appointment of the petitioner could not be approved.;