Rajesh Singh Chauhan, J. - (1.) Heard Sri Arun Kumar Shukla, learned counsel for the petitioner, Sri Ran Vijay Singh, learned Additional Chief Standing Counsel for the State-respondents, Sri R.K.S. Suryavanshi, Advocate for the opposite party no. 7 i.e. Secretary, U.P. Secondary Education Service Selection Board, Prayagraj, Sri J.P. Awasthi, Advocate for opposite party no. 5 i.e. Committee of Management and Mohd. Altaf Mansoor, Advocate for opposite party no. 6 / private respondent.
(2.) By means of this petition the petitioner has assailed the order dated 2.2.2019 passed by the District Inspector of Schools, Sultanpur, as contained in Annexure no. 2 to the writ petition whereby the committee of management has been apprised that one Anubhav Jaiswal (Other Backward Class), opposite party no. 6 has been selected by the U.P. Secondary Education Selection Board (hereinafter referred to as the Selection Board) on the post of Lecturer (Commerce), therefore, the said selected candidate to be permitted to submit his joining on the post in question.
(3.) The case set forth by the learned counsel for the petitioner is that the petitioner was appointed on the post of Lecturer (Commerce) due to retirement of one Sri Yogendra Narain Mishra, therefore, the private respondent may not be permitted to submit his joining on the post of Lecturer (Commerce) and the petitioner be permitted to continue on the said post and he be paid his salary and other benefits.;