Ashwani Kumar Mishra, J. - (1.) Heard Sri Nand Lal Pandey, learned counsel for the petitioner and learned standing counsel for the respondents.
(2.) This writ petition is directed against the order passed by District Inspector of Schools, Farrukhabad, dated 08.09.2016, whereby the petitioner's claim for grant of financial approval to his appointment on the post of Lecturer in the Minority Institution has been rejected. The order records that since the petitioner has been subsequently appointed by the Secondary Education Services Commission Board for the post of Assistant Teacher and he has also joined, therefore, his claim for appointment to the post of Lecturer is not liable to be considered.
(3.) The order is challenged essentially on the ground that validity of the petitioner's appointment has not been examined and since the appointment to the post of Lecturer is to a higher post, the petitioner's right to exercise his option for appointment would be taken away in case the merits of his appointment is not examined by the Inspector concerned.;