Ashok Kumar, J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel for the respondent nos. 1 and 4 and Sri Rajnish Kumar Srivastava, learned counsel for respondent nos. 2 and 3.
(2.) This writ petition has been filed in September, 1990. The petitioner has challenged the order passed by the District Inspector of Schools, Jaunpur dated 16.08.1990. Vide order dated 16.08.1990 the appointment of the petitioner on the post of sweeper in the respondent no. 2, institution was cancelled.
(3.) The brief facts of the case are that the post of sweeper fell vacant in the respondent no. 2, institution due to retirement of one Smt. Dhanpatti Devi, the sweepress. Since no action was taken and the requirement of the sweeper in the institute was necessary, the Principal of the institution has sent a reminder letter dated 13.09.1989 to the D.I.O.S. specifically mentioning therein about the existence of the vacancy of the sweeper with effect from 31.08.1989, the date of retirement of sweepress, Smt. Dhanpatti Devi.;