Mahesh Chandra Tripathi, J. - (1.) Heard Shri Ashok Khare, Senior Advocate assisted by Shri Shantanu Khare, learned counsel for the petitioner; learned Additional Chief Standing Counsel for the State respondents and Shri Deo Dayal, Advocate appearing for fourth and fifth respondent.
(2.) With the consent of parties, without issuing notice to the sixth respondent, the present Writ Petition is being finally heard and decided.
(3.) Rohit Patel is before this Court assailing the validity of order dated 14.08.2017 passed by Basic Education Officer, Chandauli whereby his claim for approval on the post of Clerk has been rejected. Further prayer has been made to command the respondents not to interfere in working of petitioner as clerk in Krishak Junior High Schook, Mudhua Uttari, Rampur Kalan, District Chandauli and to pay petitioner his regular monthly salary w.e.f. 05.11.2016 till date.;