Siddharth, J. - (1.) Heard Shri Rahul Jain, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
(2.) The petitioner has approached this Court challenging the order dated 17.11.1999 passed by the District Inspector of Schools annexed as Annexure No.6 to the writ petition, whereby he has refused to grant approval to the selection of the petitioner on the post of Assistant Clerk on the ground that it was made without prior approval granted by him. The respondent No.3 was appointed on the disputed post held by the petitioner after the impugned order passed by the D.I.O.S. The petitioner has brought on record the order dated 24.02.2000, whereby the respondent No.3 was subsequently adjusted in another college namely Adarsh Inter College, Siyawan, District Ghazipur and his claim has come to an end.
(3.) The only objection in the impugned order is that without prior permission of the District Inspector of Schools, the selection of the petitioner was made. The respondent No.4, who was claiming promotion on the post of Assistant Clerk, has died and the petitioner has brought on record the death certificate of the respondent No.4, namely, Chunni Singh Yadav.;