ANSHU SHARMA Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) By this writ petition under Art. 226 of the Constitution of India, the three petitioners impugn the order of the Director of Education dated 11.5.2004 and seek directions that they should be paid their complete salaries and for which purpose they had filed the earlier writ petition being CWP No. 2882/2002, and which was disposed of in terms of the order of a learned Single Judge of this Court dated 15.12.2003. This order dated 15.12.2003 reads as under:-

(2.) With the consent of the parties, matter is being heard for disposal.

(3.) The grievance of the petitioners is that Petitioner No.1 was employed as Assistant Teacher in July, 1987. Petitioner No.2 was appointed as untrained Teacher in 1990 and Petitioner No.3 was appointed as a L.D.C. on 1.9.1995. Employment being under Mount Abu Senior Secondary School, grievance is that neither correct wages have been paid to the petitioners nor are their services records being maintained correctly. Service rendered by the petitioners is not being correctly reflected in the service books of the petitioners.