Rakesh Tiwari, J. - (1.) SRI Awadh Narain Rai, learned Counsel for the pe titioner is permitted to implead SRI Dina Nath Singh as respondent No. 4 to the writ petition.
(2.) HEARD Sri Awadh Narain Rai, learned Counsel for the petitioner, the learned Standing Counsel for respondent Nos. 1 to 3 and Sri A.K. Malviya, learned Counsel for Dina Nath Singh, the newly impleaded respondent No. 4 in the writ petition. From the impugned order dated 12.1.2009 it appears that there is a dispute between the petitioner and newly impleaded respondent No. 4 regard ing the post of Deputy Manager in the institution Sri Jagjeevan Ram Inter College, Asoan, Nagser, District Ghazipur. The contention of Sri A.N. Rai, learned Counsel for the petitioner is that after hearing petitioner and newly added respondent No. 4 an order was passed recognizing him as Deputy Manager of the Institution in question and his signatures have consequently been attested.
(3.) PER contra, Sri A.K. Maliviya, learned Counsel for newly added re spondent No. 4 submits that the impugned order has been passed without giving him an opportunity of hearing and it has been wrongly stated in the order dated 27.12.2008 (Annexure-3 to the writ petition) that respondent No. 4 was heard. The order dated 27.12.2008 is as under:- @ Hindi@ A perusal of the aforesaid order shows that no reasons have been given in the order and a conclusion has only been recorded recognizing the petitioner as Deputy Manger of the institution in question. He therefore, moved objections before the authority concerned on 12.12.2008, 19.12.2008 and 12.1.2009 in this re gard for recall of the order dated 27.12.2008. The District Inspector of Schools by the impugned order dated 12.1.2009 cancelled his earlier order dated 27.12.2008 passed ex parte by which he has recognised the petitioner as Deputy Manager of the institution in question. The impugned order dated 12.1.2009 is as under:- @Hindi@;