Sudhir Agarwal, J. - (1.) Heard Sri Bhanu Pratap Singh, learned counsel for the petitioners, learned Standing Counsel for respondents and perused the record.
(2.) This writ petition under Article 226 of Constitution of India has been filed by three petitioners namely Rajesh, Dr. Ram Shanker Sharma and Shiv Ram being aggrieved by order dated 25.01.2001 passed by District Inspector of Schools, Agra (hereinafter referred to as "DIOS") holding appointment of petitioners illegal and thereby denying approval to said appointment.
(3.) The facts in brief giving rise to present writ petition are as under :;