Allahabad High Court
Principal Adarsh Gram Sabha Inter ... vs State Of U.P. And Others on 26 July, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 18 Case :- WRIT - A No. - 41908 of 2010 Petitioner :- Principal Adarsh Gram Sabha Inter College Kaushambi Respondent :- State Of U.P. And Others Petitioner Counsel :- J.P. Pandey Respondent Counsel :- C.S.C. Hon'ble Arun Tandon,J.
It is stated that against the available vacancy on Class IV post, the Principal of the institution has forwarded a letter to the District Inspector of Schools for prior permission obtained from the Director under Regulation 101 of Chapter III of the regulations framed under the Intermediate Education Act as amended up to date. The application has not been processed. Hence this petition.
In view of the facts on record, this writ petition is disposed of with a direction upon the respondent no. 2 to take appropriate decision on the application made by the petitioner, preferably within four weeks from the date a certified copy of this order is filed before him. If need be, necessary report of the District Inspector of Schools may also be obtained. Dated : 26.07.2010 VR/41908/10