RAM SANEHI Vs. STATE OF U.P.THROUGH SECRETARY (BASIC EDUCATION), SHIKSHA ANUBHAG, U.P.SHASAN, LUCKNOW AND OTHERS

JUDGEMENT

(1.) Heard learned Counsel for the petitioner. The claim is for payment of salary as a Class IV employee of a Junior High School.

(2.) The contention raised is that the petitioner was appointed in August 1991 and he also relies on an approval of the Basic Education Officer dated 16.8.1991. The institution, which was a Junior High School where the petitioner was appointed, has been upgraded as a High School. The petitioner was not being paid salary as a result whereof he approached this Court and filed Writ Petition No. 44947 of 2007, which was disposed of on 18.9.2007 with a direction to decide the claim of the petitioner.

(3.) The impugned order dated 26.2.2008 has been passed rejecting the said representation.