DHARMENDRA SINGH Vs. STATE OF UTTARANCHAL THROUGH THE PRINCIPLE SECRETARY FOREST DEPARTMENT DEHRADUN AND OTHERS

JUDGEMENT

(1.) RULE , Respondents waive service. Both the parties have agreed that the writ petition may be decided finally.

(2.) HEARD Shri P C. Jhingan counsel for the petitioner and Shri J. P Joshi and Shri B. D. Kandpal counsel for re­spondent.

(3.) THE petitioner has further prayed for the issue of a writ of mandamus di­recting the respondents to make pay­ment of arrears of Dearness Allowances as regular appointed "Tongia Teacher".