Rajnish Kumar, J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel for the State and Sri Shivam Sharma, learned counsel appearing on behalf of the Basic Shiksha Adhikari, District-Raebareli-respondent no.3.
(2.) The petitioner has approached this Court challenging the order dated 31.05.2010 passed by opposite party no.2 i.e. District Basic Shiksha Adhikari, District Raibareli, by means of which the selection of the petitioner and the approval granted thereon has been cancelled.
(3.) Brief facts of the case are that one post of Clerk/Class III had fallen vacant due to retirement of Sri Rajendra Prasad Agnihotri on 30.06.2008. The proceedings were initiated for appointment on the post of clerk in pursuance of letter dated 10.12.2008 issued by the Special Secretary, Government of U.P. by which approval for selection was granted. The post of clerk was advertised on 20.02.2009 and the applications were invited. In response thereof, the petitioner had also submitted his application. The interview took place on 05.07.2009. The petitioner was declared successful by the Selection Committee. After completing the necessary formalities,name of the petitioner had been sent to the District Basic Shiksha Adhikari for approval. The District Basic Shiksha Adhikari granted approval vide letter dated 14.07.2009. In pursuance thereof, the petitioner was appointed on the post of clerk in the respondent no.3 institution and thereafter he joined.;