AKBAL SINGH Vs. DISTRICT INSPECTOR OF SCHOOLS

JUDGEMENT

(1.) According to the petitioners, they have been appointed as Assistant Teachers in C.T. Grade in Ram Manohar Lohia Inter College, Pakari Babu, District Deoria (hereinafter referred to as the College), on 4.1.1989. When they were not being paid their salary, they filed Civil Misc. Writ Petition No. 6605 of 1992 before this Court wherein an interim order was passed on 20.2.1992 whereby it was directed that the petitioners would continue to perform the duties of Assistant Teachers regularly till the regular selection is made and would be paid their salary. However, vide judgment and order dated 31.8.1999, this Court disposed of the said writ petition with the direction for making a fresh representation within two months before the concerned respondents who shall pass appropriate speaking order in accordance with law within three months from the date of its making, and the petitioners were to be continue in service and paid their salary till the disposal of the said representation pursuant to the aforesaid judgment.

(2.) The District Inspector of Schools, vide order dated 11.5.2000, has rejected the representation made by the petitioners on the ground that at that time there was ban on appointment and Selection Board has also been constituted.

(3.) I have heard Shri Sharad Malaviya, learned Counsel for the petitioners, the learned Standing Counsel for the respondent No. 1 and Shri O.P. Ojha learned Counsel for the respondent No. 2.