AMRESHWAR PRATAP SAHI,J. - (1.) HEARD Shri Kripa Shanker Singh, learned counsel for the petitioner and the learned standing counsel.
(2.) THIS petition has been preferred questioning the correctness of the impugned orders dated 29.8.2009 and 15.9.2009 on the ground that the respondent No. 4 was not qualified for being appointed as an Assistant Clerk in the institution as he did not hold the requisite qualifications when he had applied. The submission advanced by Shri Kripa Shanker Singh, learned counsel for the petitioner is that the appointment of the respondent No. 4 on Compassionate basis is in violation of Rule 8 of the U. P. Recognized Basic Schools (Junior High Schools) (Recruitment and Conditions of Service of Teachers) Rules, 1978.
(3.) THROUGH an amendment application the petitioner also questions the validity of the Government order dated 31.1.1997 and 4.9.2000 to contend that the 1978 Rules have been amended on several occasions without incorporating the said provisions.;