RAMA NAND MISRA Vs. ADDITIONAL DIRECTOR OF EDUCATION

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) It is averred in the writ petition that since 1969 the primary section classes were started in the Institution and in the year 1972, the school was thereafter raised to High School. By G.O. dated 6,9.1989 in which it has been laid down that those primary sections which are in existence before 1973 and which have been attached to the higher secondary classes w.e.f. 1.10.1989 will pay the salary of the teachers of primary section under the Payment of Salary of Teachers and Other Employees Act, 1971.

(3.) The petitioners were appointed as Assistant Teachers in Primary School on 1.8.1988 and 1.9.1989 respectively. Their grievance is that payment of their salaries has been stopped by respondent No. 3 and they have not been allowed to sign on the attendance register.