JUDGEMENT
Siddharth, J. -
(1.) Heard Sri V.K. Singh, learned Counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) The petitioner has filed the above noted writ petition, praying for quashing of the order dated 03.05.1997, passed by respondent no.1, District Inspector of Schools, Saharanpur, whereby his representation dated 17.04.1997, praying for direction to the Principal of the Institution to permit him to make his signatures on the attendance register was turned down.
(3.) The petitioner has further prayed that the respondents may be directed not to interfere in his working as L.T. Grade teacher in the Institution, respondent no.3.;
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