Allahabad High Court
Shashi Kant Gupta vs State Of U.P. & Others on 29 January, 2010
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
Court No. - 18 Case :- WRIT - A No. - 4496 of 2010 Petitioner :- Shashi Kant Gupta Respondent :- State Of U.P. & Others Petitioner Counsel :- Abhishek Mishra -I,K.N. Mishra Respondent Counsel :- C.S.C. Hon'ble Sudhir Agarwal, J.
Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.
The only grievance of the petitioner is that with regard to his selection for Class-IV post the documents have been sent on 12.10.2009 to District Inspector of Schools, Ghazipur seeking his approval as contemplated under Regulation 101, Chapter II of the Regulations but the District Inspector of Schools has not passed any order thereon till date. In view of the above, without expressing any opinion on the merits of the issue and considering the facts and circumstances of the case, this writ petition is disposed of finally with a direction to the District Inspector of Schools, Ghazipur to take final decision in the matter of approval within a period of two month from the date of production of a certified copy of this order.
Dt. 29.01.2010 AK-4496/10