A.P.Sahi, J. - (1.) Heard Shri P.S. Baghel, learned Senior Counsel for the petitioners assisted by Shri Gautam Baghel, Advocate and the learned Standing Counsel for the respondent Nos. 1,2 and 3.
(2.) The petitioner Committee of Management has come up against the order passed by the District Basic Education Officer, Kaushambi allowing the respondent No. 4-Smt. Gyanwati to officiate as a Head Mistress of the institution.
(3.) The contention raised by Shri Baghel is that the order is without jurisdiction, inasmuch as, the Basic Education Officer could not have directly issued instructions in favour of the said respondent, the order could not have been passed without issuing any notice to the petitioners and the same could not have been done without assessing the records relating to the services of the respondent No.;