Allahabad High Court
C/M Mohd Hasan Inter College And Another vs District Inspector Of Schools And 2 ... on 13 May, 2022
Author: Siddharth
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 32 Case :- WRIT - A No. - 1157 of 2022 Petitioner :- C/M Mohd Hasan Inter College And Another Respondent :- District Inspector Of Schools And 2 Others Counsel for Petitioner :- Adarsh Singh,Indra Raj Singh Counsel for Respondent :- C.S.C. Hon'ble Siddharth,J.
Heard learned counsel for the petitioners and learned Standing Counsel for the respondents.
This petition has been filed praying for direction to the respondent no.1,District Inspector of Schools, Jaunpur to consider grant of approval to the selected candidates, namely, Reena Devi and Nuzhat Parveen, for the posts of Assistant Teacher attached to the primary section of Mohd. Hasan Inter College, Jaunpur.
In the counter affidavit filed on behalf of the respondent nos. 1 and 2 it has been stated that in Government Order dated 3.1.2017 procedure has been provided, which has not been followed by the petitioners for conducting the selection of the aforesaid two teachers,therefore approval cannot be granted.
Learned counsel for the petitioners has submitted that petitioners have conducted selection process in accordance with section 16FF of U.P. Intermediate Education Act, 1921, being minority institution,therefore, Government Order dated 3.1.2017 will not over right.
The respondent no.1,District Inspector of Schools, Jaunpur is directed to pass the appropriate order with regard to the claim of the petitioners within four weeks from today.
The writ petition is allowed.
Order Date :- 13.5.2022 Atul kr. sri.