NEERAJ TIWARI,J. - (1.) Heard Sri H.P. Sahi, learned counsel for the petitioners and Learned Standing Counsel for respondents.
(2.) Pleadings have been exchanged between the parties. With the consent of parties, writ petition is being decided at the admission stage itself.
(3.) The petitioners are challenging the impugned order dated 23.9.2011 passed by District Inspector of Schools, Etawah by which list of selected candidate was not approved on six grounds, which are quoted below; "(i) No prior permission from the District Inspector of Schools had been taken by the management to fill up the post in question as required under Regulation 101; (ii) Despite order dated 18.8.2011, the other post of Assistant Clerk has been filled up by the committee of management by promoting Shri Shiv Dutt Mishra; (iii) The post in question ought to have been filled up by appointing a scheduled caste category candidate. (iv) Section 16-GG has got no application in the case of appointment of an Assistant Clerk: the Manager should file a Notary affidavit categorically stating therein that the person selected is related to him. (v) The news papers in which the advertisement was issued has got no circulation in District Etawah and that it was mentioned in the news paper that the post was reserved or not. The institution was aided or not; (vi) The entire selection proceedings were in teeth of the Government Orders issued from time to time.";