BHARATI SAPRU,J. - (1.) HEARD learned Counselor the petitioner and learned Sanding Counsel for the Stale and Sri V.K. Singh for the newly impleaded respondent No. 6.
(2.) IT is the case of the petitioner that he was appointed ease a Daftari in the Institution in question on 26.10.1980, his appointment was 'approved, by tin: District inspector of Schools by his order dated 27.7.1982. Since, the date of approval the petitioner was functioning; as a Daftari without any problem. The new incumbent to the office of the District Inspector of Schools, has passed the impugned order dated 27.4.1984 by. which he has withdrawn the approval granted earlier.
(3.) LEARNED Counsel for the petitioner has argued that the District Inspector of Schools does not have the power to review his own order.;