RATAN PAL YADAV Vs. STATE OF U P AND 6 OTHERS
LAWS(ALL)-2017-8-119
HIGH COURT OF ALLAHABAD
Decided on August 19,2017

RATAN PAL YADAV Appellant
VERSUS
State Of U P And 6 Others Respondents

JUDGEMENT

Pradeep Kumar Singh Baghel, J. - (1.) The petitioner has instituted this writ proceeding for issuance of a writ of certiorari to quash the order dated 28.11.2016 whereby the sixth respondent- Finance and Account Officer in the office of Basic Education Officer, Azamgarh has returned the papers relating to appointment of petitioner no. 3 on the post of clerk.
(2.) Brief reference to the factual aspect would suffice.
(3.) Purva Madhyamik yalay, Kakrahi Dular Kharagpur, Bilariyaganj,Azamgarh is a recognized Junior High School and receives financial aid from the State Govt. The provisions of U.P. Basic Education Act, 1972, the U.P. Junior High School (Payment of Salaries of Teachers and other Employees) Act, 1978 and U.P. Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Service of Ministerial Staff and Group "D" Employees) Rules, 1984 govern the affairs of the institution. The seventh respondent conducts and manages the institution.;


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