AMAR PAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Mahesh Sharma, learned counsel for petitioner and learned Standing Counsel for State respondents.

(2.) This writ petition has been filed assailing the order dated 14.02.2014 passed by respondent no. 2 rejecting claim of petitioner for grant of salary for the period starting w.e.f. 08.10.1996 to 29.07.1999.

(3.) Petitioner was selected on the post of Lecturer in Civics by U.P. Secondary Education Service Selection Board, Allahabad (hereinafter referred as 'Board') on 05.04.1996, and was assigned Udai Raj Hindu Inter College, Kashipur, District Nainital, as stated, in view of interim order petitioner could not join the said college. He was subsequently assigned Rashtriya Vidyalaya Inter College, Khair, District Aligarh, which too he could not join due to dispute in the said college.