RANJIT SINGH Vs. DISTRICT BASIC SHIKSHA ADHIKARI

JUDGEMENT

(1.) This writ petition is directed against an order of the Secretary, Basic Education, U.P., Lucknow dated 11.12.2009 whereunder the representation made by the Petitioners for being provided salary from the State exchequer after the institution have been taken on grant-in-aid by the State Government has been rejected.

(2.) this Court while entertaining the present writ petition required the Petitioner to examine the statutory provisions applicable qua appointment on the post of teacher and staff of the institution concerned.

(3.) A supplementary-affidavit has been filed today which according to the counsel for the Petitioner discloses all relevant facts pertaining to the appointment.