PRAMOD KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner, Pramod KumarSingh, aggrieved by the order dated 29.4,2006/9.5.2006 (Annexure No.16 to the writ petition) passed by the District Inspector of Schools, Azamgarh (hereinafter referred to as the 'D.I.O.S.') has invoked jurisdiction of this Court under Article 226 of the Constitution of India by filing the present writ petition and has sought a writ of Certiorari for quashing of the aforesaid impugned order and also a writ of Mandamus directing the respondents to pay salary to the petitioner on regular basis till his continuation as ad-hoc Lecturer (English) against the short term vacancy and also to pay arrears of salary w.e.f. 1.10.1994.

(2.) The facts in brief as borne out from the writ petition are as follows:

(3.) Panchayat inter College, Gaura Meh Nagar, District Azamgarh (hereinafter referred to as the Intermediate College) is recognized by the Board of High School and Intermediate under the provisions of U.P. Intermediate Education Act, 1921 (hereinafter referred to as "1921 Act"), For the purpose of payment of salary, the staff of the college is governed by the provisions of U.R High School and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971 (hereinafter referred as "1971 Act"). It is also not disputed by the parties that for recruitment of teachers in the college, provisions of U.P. Secondary Education Services Selection Board Act, 1982 (hereinafter referred to as 1982 Act) are applicable.