RADHEY SHYAM YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) Radhey Shyam Yadav, Lal Chandra Kharwar and Ravindra Nath Yadav are the three appellants. On 25/6/1999, they were appointed as Assistant Teachers at the Junior High School, Bahorikpur, Maharajganj, District Jaunpur, U.P. (hereinafter referred to as 'the School'). From October, 2005, abruptly their salaries were stopped. They moved the High Court for redressal. Both the learned Single Judge and the Division Bench declined them relief. Aggrieved, they are before us in these Appeals.

(3.) From the record, it appears that the School started as a recognized unaided school in 1983-1984 with one post of Head Master, four posts of Assistant Teacher, three posts of Peon and one post of Clerk. On 7/10/1996, two posts of Assistant Teacher were increased, raising the sanctioned strength of Assistant Teacher to six.