JAI PRAKASH SHUKLA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Ravi Shanker Mishra, learned counsel for the petitioner and Shri V.N. Upadhyay, learned standing counsel appearing for the State respondents.

(2.) By means of the present writ petition, the petitioner seeks a writ in the nature of mandamus directing the respondents not to deduct the amount in any manner pursuant to the order dated 3.9.2007 (Annexure 1 to the writ petition) and further to release the same forthwith @ 18% per annum.

(3.) The petitioner claimed to have been appointed on 1.7.1976 in C.T. grade as Assistant Teacher in the institution known as Sri Dandi Swami Keshwashram Uchchtar Madhyamik Vidyalaya, Gunie, Meja, Allahabad. In the year 1986 C.T. grade was merged in L.T. grade and accordingly, the petitioner was promoted in L.T. grade w.e.f. 1.1.1986 and since then he has continuously discharged his duties, as L.T. grade teacher and after completion often years of satisfactory service a selection grade was accorded to the petitioner w.e.f. 1.7.1996.