VINITA SHARMA Vs. DEPUTY DIRECTOR OF EDUCATION

JUDGEMENT

(1.) THIS petition has been filed by the petitioner seeking writ of mandamus directing the respondents to release the salary and other emoluments of the petitioner with effect from October 2001 with interest and further to pay them salary continue month to month in accordance with law.

(2.) THE petitioners were appointed in teaching and non -teaching staff in the institution/respondent No.4, which is a registered society under the Societies Registration Act. The institution was given recognition and permission to run classes VI to VIII. The petitioners services were regularized on 04.01.1999. On 04.10.2001 the institution was upgraded upto High School. The grievance of the petitioners is that since the institution has upgraded upto High School, the respondents have stopped to pay the salaries to the staff of the institution without assigning any reason.

(3.) I have heard the learned counsel for the parties and perused the record.