Sudhir Agarwal, J. - (1.) Heard Sri Anil Kumar Bajpai, learned counsel for petitioners, learned Standing Counsel for respondents and perused the record.
(2.) Petitioners-Sita Ram and Sri Niwas were appointed on Class-IV post initially on officiating basis vide orders dated 01.10.1991 and 13.01.1991, respectively, passed by District Development Officer, Maharajganj (hereinafter referred to as "D.D.O."). Thereafter, regular selection was held and after recommendation made by Selection Committee, regular appointment was made by D.D.O. vide order dated 13.01.1992.
(3.) District Magistrate, Maharajganj (hereinafter referred to as "D.M.") vide order dated 16.01.1992 observed that all the appointments made by D.D.O. in the preceding six months are being cancelled and this is the order under challenge on the ground that petitioners were already appointed on regular basis and D.M. has no authority to cancel all the selections without assigning any reason and impugned order is patently erroneous.;