LAXMI SHANKER PATHAK Vs. DISTRICT INSPECTOR OF SCHOOLS

JUDGEMENT

(1.) All these connected writ petitions raise dispute relating to seniority of petitioners Laxmi Shanker Pathak, Fateh Chandra Lal, Lalloo Chauhan, Rama Shanker Pandey, and Krishna Narain Singh in Uchchatar Madhyamik Vidyalaya, Durgaganj, Varanasi. The facts in all these petitions are common, and as such all the above writ petitions are being decided by a common order.

(2.) Writ Petition No. 29135 of 1991 has been filed by Laxmi Shanker Pathak and Krishna Narain Singh for a writ of mandamus directing respondents to treat petitioners as permanent L.T. grade teachers in view of U. P. Ordinance No. 28 of 1999 dated 6.4.1991, and to fix their salaries as L.T. grade Teachers and further to pay arrears of salaries from April, 1991, till date.

(3.) Writ Petition No. 39767 of 1993, has been filed by Fateh Chandra Lal praying for a writ of certiorari for quashing order dated 8.10.1993 by which the District Inspector of Schools. Varanasi decided seniority dispute between the parties in pursuance to directions given by High Court dated 1.1.1991, 18.11.1991 and 6.1.1992, and for a writ of mandamus directing the respondents to treat and promote petitioner as Assistant Teacher in L.T. grade w.e.f. 1.4.1984 and further to declare promotion of respondent Nos. 3 and 4 as Assistant Teacher in L.T. grade by Committee of Management as null and void.