SABHAJEET YADAV Vs. STATE OF U P

JUDGEMENT

(1.) M. Katju, J. This writ petition has been filed for a mandamus directing the State Government to release funds for payment of monthly salaries to the petitioners and further directing the respondent No. 2 to release the monthly salaries of the petitioners, since the date of their appointment in Kishan Mahavidyalaya Baghano, Ghazipur.

(2.) IT is submitted in Para 3 of the writ petition that till date the institution has not come on grant-in-aid category. The institution is a recognized institution imparting post-graduate education which has been granted permission by the State Government for opening graduate classes in Arts subject. Vide Annexure-1 to the writ petition. The appointment of the petitions were duly approved by the Vice- Chancellor vide Annexure-2 to the writ petition. True copies of the appointment letters issued by the Committee of Management on 30-9-1991 are Annexure 3-A to D to the writ petition. The Committee of Management is not releasing the salaries of the petitioners vide Annexure 7-A to D. The State Government issued order dated 21-8-2000 vide Annexure-9 to the petition stating that the State Government will not give grant-in-aid to any institution in future. IT is stated in Para 12 of the petition that the payment of the petitioners are not being released by the respondent Nos. 1 and 2 and this was illegal.