MANISH MATHUR,J. - (1.) Heard Sri G.C.Verma, learned counsel appearing on behalf of the petitioner and the learned Standing Counsel appearing on behalf of opposite parties 1 to 3. Opposite party no.4, the Committee of Management is unrepresented.
(2.) The present petition has been filed seeking a writ of certiorari quashing the order dated 17.10.2008 passed by the District Inspector of Schools, Gonda whereby the petitioner's appointment on the post of Junior Clerk has been disapproved on account of the fact that prior approval for the same as contemplated under Regulation 101 framed under the Intermediate Education Act, 1921 has not been taken. He has further prayed for a direction to the opposite parties to make payment of salary to the petitioner on Class-III post regularly including arrears of salary with effect from 15.10.2009.
(3.) I have heard learned counsel for the parties and perused the record.;