Mahesh Chandra Tripathi, J. - (1.) Heard Shri Sanjeev Singh, learned counsel for the petitioner; learned Additional Chief Standing Counsel for the State respondent nos.1 and 2 and Shri Deo Dayal, learned counsel for the second respondent i.e. District Basic Education Officer, Chandauli.
(2.) Notice need not be issued to the private respondent no.4 in view of the order proposed to be passed.
(3.) The petitioner is before this Court assailing the order dated 10.7.2017 passed by the District Basic Education Officer, Chandauli and for direction to the third respondent to appoint him on the post of Assistant Teacher or any other suitable post on compassionate ground on the place of his father.;