Sanjay Bhatt vs State Of Uttarakhand And Others

Ravindra Maithani, J

The petitioner was selected to the post of Junior Assistant in Shri Vashudev Inter College, District Rudraprayag. It is an aided school. The Management Committee forwarded the selection to the respondent no.3, the Chief Education Officer for approval, but approval was not accorded. Therefore, the petitioner approached the Court so to direct the respondent no.3/ the Chief Education Officer to accord/grant approval for selection of the petitioner on the post of Junior Assistant.

Heard learned counsel for the parties and perused the record.

Learned counsel for the petitioner would submit that earlier the respondent no.3, the Chief Education Officer did not accord approval due to pendency of writ petition in the Court, which was with regard to the selection of the petitioner on the position. But, he would submit that now the writ petition has been withdrawn and the respondent no.3, the Chief Education Officer may be directed to take a decision/grant approval to the proposal submitted to the respondent no.4 for appointment of the petitioner to the post of Junior Assistant.

Learned State counsel admits that earlier the process of according approval was kept in abeyance due to pendency of the writ petition in the Court. But he submits that now the writ petition has been withdrawn. According to the learned State counsel now the respondent no.3, the Chief Education Officer shall take a decision on the communication that has been made by the respondent no.4 with regard to grant of approval for selection of the petitioner within three weeks.

The Court takes on record the statement given by the learned State counsel.

In view of the statement given by learned State counsel, the writ petition is disposed of.