Ajit Kumar, J. - (1.) Heard learned counsels for the parties.
(2.) By means of this writ petition under Article 226 of the Constitution of India, the petitioner has questioned the correctness of the order passed by District Basic Education Officer, Maharajganj (hereinafter to be referred as 'DBEO') rejecting approval to the petitioner on the ground that subject in which the petitioner had graduated and discipline was not examined at the time of selection of the candidate.
(3.) The argument advanced on behalf of the petitioner is that there is no such rule and provision contained in the Uttar Pradesh Recognised Basic Schools (Junior High Schools) (Recruitment and Conditions of Service of Teachers) Rules, 1978 (hereinafter to be referred as 'Rules, 1978') provides that subjectwise selection of teachers in Junior High Schools.;