MOHD AYUB Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned standing counsel for the respondents.

(2.) By this writ petition, the petitioners have prayed for full salary admissible under the Rules along with other emoluments including dearness allowance and house rent allowance, etc. to be provided to them. The petitioners have further prayed that the letter dated 3.5.1994 (Annexure-5 to the writ petition) passed by the Additional. Director of Education (Basic) Region I, Meerut addressed to the Director Urdu. U. P. at Lucknow be complied with.

(3.) The Anjuman Islamlya Education Society, Kerana, district Muzaffarnagar, is a Society, registered under the Societies Registration Act. 1860. The said Society established a Primary School, known as 'Maktab Islamiya (Junior Basic Vidayalaya), Kerana, district Muzaffarnagar, which is engaged in imparting education in Urdu Medium up to Primary Level. This Society has also established a Junior High School, which was known as Jakir Memorial Junior High School' and the said institution has been upgraded from Junior High School to High School and the teachers and employees of the said institution are getting their salary in accordance with the procedure enumerated under U. P. Junior High School Payment of Salary (Teachers and other Employees) Act, 1978. The institution concerned was receiving its grant by Nagar Palika, Kerana, district Muzaffarnagar and when the Institutions were vested in Zila Parishad after establishment of Zila Parishad petitioner's institution was left over.