VIJAY LAKSHMI, J. - (1.) Heard Sri S.B. Singh for the petitioner and the learned standing counsel for the State respondents.
(2.) The petitioner has filed this writ petition challenging the order dated 3.4.2010 passed by the District Basic Education officer, District Rampur cancelling his own order dated 28.10.2009 by means of which the appointment of the petitioner as Headmaster had been approved.
(3.) It is the case of the petitioner that Nirmal Sant Mandal Uccha Prathamik Vidyalaya is a recognised and aided Junior High School. The payment of salary of its teachers and employees is being made under the Payment of Salaries Act, 1978 and the services of its teachers are governed by U.P. Recognised Basic Schools (Junior High School) (Recruitment and Conditions of Service of Teachers) Rules 1978 (hereinafter referred to as the 'Rules' of 1978).;