RAVENDRA KUMAR Vs. DISTRICT INSPECTOR OF SCHOOL

JUDGEMENT

(1.) The present appeal under Chapter VIII, Rule 5 of the Rules of the Court, 1952 has been preferred against the judgment dated 22nd March, 2012 in Writ Petition No. 24533 of 1989 whereby the petitioner's writ petition has been dismissed.

(2.) The writ petition was filed by the appellant petitioner (hereinafter referred to as "the petitioner) with a single prayer i.e. issue a writ in the nature of mandamus commanding respondents to pay salary to him.

(3.) The respondents impleaded in the writ petition are District Inspector of Schools; Account Officer, in the office of District Inspector of Schools, Farrukhabad; and Committee of Management, SNM Inter College, Kaimganj, Farrukhabad through its Manager.