Sangeeta Chandra, J. - (1.) This writ petition has been filed by the petitioners, challenging the order dated 14.8.2013, passed by the District Inspector of Schools, Deoria and for issuance of mandamus to the respondent to pay the petitioners the current salary on the post of Class IV employees in Bakhra Inter College, Bakhra, District Deoria as and when it false due.
(2.) It has been submitted on behalf of the petitioners by Mr. R.C.Dwivedi that in Bakhra Inter College, Bakhra, District Deoria (hereinafter referred to as the college concerned) three posts of Class IV employees fell vacant on retirement of three employees. The principal of the college concerned made an application to the District Inspector of Schools for prior permission for making selection under Regulation 101-107 of Chapter III of the Regulations appended to the Intermediate Education Act, 1921. The District Inspector of Schools, Deoria by an order dated 12.5.2008 had granted prior permission to the Principal of the aforesaid college. The petitioners were appointed after selection held on the said post and the District Inspector of Schools, Deoria also by his order dated 6.2.2010 gave approval to the appointment of the petitioners as Class IV employees. The order dated 6.2.2010 was recalled when one Sandeep Kumar Yadav filed Civil Misc. Writ Petition No. 23278 of 2010 challenging the said order.
(3.) After this, approval was recalled by the District Inspector of Schools on 17.5.2010, again an advertisement was issued by the Principal of the aforesaid college on 15.12.2010 for the aforesaid vacancies in daily newspapers 'Hindustan Ka Swaroop' and 'Voice of Lucknow' two widely circulated newspapers from the State of U.P. Twenty two candidates applied for the aforesaid post and appeared for interview held on 2.1.2011. The Selection Committee found the petitioners most suitable and the Principal of the college transmitted all papers relating to their selection to the District Inspector of Schools, Deoria on 4.1.2011. The District Inspector of Schools did not take any decision in the matter.;