Rajendra Singh vs District Inspector of Schools,Kushi Nagar & Ors.

Aloke Chakrabarti, J.—Heard the learned Counsel for the petitioner as also the learned Standing Counsel for the respondents.

It appears that the impugned order dated 16121997 at Annexure No. 10 to the Writ Petition was passed refusing approval to the petitioner''s appointment holding the same td be illegal but no reason has been given for holding the same to be illegal.

In view of the question raised by the learned Counsel for the petitioner, the learned Standing Counsel agrees to final Disposal of this Writ Petition at this stage without filing counter affidavit.

As the impugned order does not disclose any reason whatsoever and the contention of the petitioner is that his appointment was against a short term vacancy and it requires to be considered as regards its validity, I allow this Writ Petition and quash the impugned order dated 16121997 at Annexure No. 10 to the Writ Petition. The respondent No. 1 is directed to decide the claim of the petitioner for grant of financial approval in respect of his appointment by a reasoned order within a period of two months from the date of production of a certified copy of this order. In so deciding the matter the District Inspector of Schools will give opportunity to the committee of management and the petitioner.