PHOOL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Standing Counsel for the State respondents.

(2.) This petition has been preferred challenging the order dated 27 March 2012 passed by the Basic Education Officer, Kaushambi rejecting the claim of the petitioner for grant of salary and other emoluments.

(3.) The petitioner contends that he was duly selected and appointed on the post of Clerk in the concerned institution on 10 August 1983. That institution is stated to have been taken on the grant in aid list on 2 January 2006. It is the case set forth in the writ petition that the petitioner was being paid regular salary till it was stopped in March 2011. Aggrieved by that action the petitioner instituted Writ Petition No. 46619 of 2011 which was disposed of with a direction commanding the fourth respondent to decide the representation. It is pursuant to those orders that the impugned order has come to be passed.