SHIV KUMAR SINGH YADAV Vs. ADDITIONAL DIRECTOR

JUDGEMENT

(1.) It appears that the petitioner claims that he was appointed as Assistant Teacher in LT Grade on 23.08.1971 in V.K. Higher Secondary School Kursi Khera, Kanpur Dehat. The approval was granted vide order dated 17.01.1978. It appears that the petitioner has been paid salary treating his appointment on the post of Assistant Teacher in CT Grade.

(2.) By means of the present writ petition, the petitioner is seeking quashing of the order dated 16.10.1995 fixing the petitioner's salary in CT Grade and for the mandamus to the respondents to pay salary of LT Grade w.e.f. 21.05.1978.

(3.) The contention of the petitioner is that the approval of his services has been granted by District Inspector of Schools vide order dated 17.01.1978, by which the temporary appointment of the petitioner as Assistant Teacher in LT Grade w.e.f. 01.12.1977 to 20.05.1978. On the strength of the aforesaid approval letter, the petitioner is claiming that since the approval of appointment as LT Grade teacher has been granted, therefore, he is entitled for the salary of LT Grade.