Ashok Kumar, J. - (1.) Heard Sri R.C. Dwivedi, learned counsel for the petitioner and Sri Sriprakash Singh, learned standing counsel.
(2.) The instant writ petition is filed by the petitioner by which the petitioner has challenged the order dated 27.1.2000 passed by the District Inspector of Schools, Deoria (In short 'DIOS'). The DIOS has observed in his order that from the perusal of the documents available on records it is transpired that in the institution there were 14 posts of Class-IV employees whereas 13 posts were found filled and one post was found vacant. The DIOS has also observed in its order that an illegal order of appointment of the petitioner was issued by the principal of Shahid Madhuban Karamad Inter College, Khori Bari, District Deoria and the order of appointment was found without authority of law therefore the DIOS has rejected the request of the principal to grant the permission of appointment and the financial assistance.
(3.) The brief facts of the case are that the brother of the petitioner namely Vivekanand Dixit was studying in the institution namely, Shahid Madhuban Karamad Inter College, in Class-12. An unfortunate incident took place in between two groups of the students of the college on 2.11.1996 in which the brother of the petitioner Vivekanand Dixit sustained serious injuries and ultimately he died.;