LAWS(ALL)-2010-3-101

SUSHIL KUMAR UPADHYAY Vs. STATE OF UP

Decided On March 23, 2010
SUSHIL KUMAR UPADHYAY Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Heard Sri A.K. Pandey, learned Counsel for the petitioner, learned standing counsel representing respondents 1 to 5 and Sri Abhishek Rai, holding brief of Sri Chandan Sharma, counsel for applicant seeking impleadment in the writ petition.

(2.) With the consent of the learned Counsel for the parties, the writ petition was heard finally and is being decided under the Rules of the Court at this stage.

(3.) Aggrieved by the order dated 27.3.2006, passed by District Inspector of Schools, Ballia (hereinafter referred to as "D.I.O.S."), respondent No. 3 (Annexure-1 to the writ petition), the petitioner has filed the present writ petition under Article 226 of the Constitution of India seeking a writ of certiorari for quashing the aforesaid order. He has also sought a writ of mandamus commanding the respondents to start payment of salary to the petitioner on the post of Assistant Teacher (L.T. grade).