(1.) Supplementary affidavit filed today is taken on record.
(2.) Heard Sri A.C. Tiwari, learned counsel for petitioner and learned Standing Counsel for State of U.P.
(3.) Petitioner is claiming to be Teacher in a Sanskrit School and has filed this writ petition under Article 226 of Constitution of India seeking a writ of mandamus commanding respondents to pay salary with pay-scale applicable to Principals of Intermediate Colleges run by U.P. Board of High School and Intermediate Education, Allahabad (hereinafter referred to as "U.P. Board"). Petitioner has also sought a writ of mandamus commanding respondents to implement Government directives dated 20.07.2001 and provide service benefits as recommended by Vth Pay Commission Report with effect from 01.01.1996 and make payment of arrears of monthly salary at revised pay-scale of Rs.10,000-15,200/-.