Allahabad High Court
Vipin Bihari Singh vs State Of U.P. And Others on 13 July, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 18 Case :- WRIT - A No. - 35614 of 2010 Petitioner :- Vipin Bihari Singh Respondent :- State Of U.P. And Others Petitioner Counsel :- S.P. Pandey Respondent Counsel :- C.S.C. Hon'ble Arun Tandon,J.
Nobody is present on behalf of the petitioner to press the present writ petition even in the revised reading of the list.
Petitioner seeks a writ of mandamus commanding the respondents to consider the claim of the petitioner for grant of financial approval qua his appointment as assistant teacher in primary section attached to Dayanand Intermediate College, Itaili, Ratanpura, District Mau, which is a recognized intermediate college.
There is nothing on record, which can establish the procedure adopted in the matter of appointment of teachers in primary section attached to an intermediate college.
In view of the aforesaid, no mandamus as prayed for can be issued by this Court. However, let the District Inspector of Schools, Mau take appropriate decision on the papers transmitted by the Committee of Management in accordance with law at the earliest.
The present writ petition is dismissed subject to the observations made above.
(Arun Tandon, J.) Order Date :- 13.7.2010 Sushil/-