SANTOSH KUMAR Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) This is a writ petition under Article 226 of the Constitution of India inter alia seeking the following reliefs:-

(2.) The facts, shorn off unnecessary details and germane to the disputes are as under:-

(3.) Mr. Khagesh Jha, learned counsel appearing for the petitioner submits that the petitioner was selected by the then Management of respondent-School on 6/9/2004, according to him, as an Assistant Teacher (Computer). He submits that though, the petitioner was appointed in the payscale of 4500-125-7000 the Management paid him only a consolidated amount of Rs.4100.00 p.m.