SHAKEEL AHMAD Vs. D I O S BASTI

JUDGEMENT

(1.) These are two connected petitions between the same parties based on the same set of facts.

(2.) Writ Petition no. 4036 of 2002 has been filed by the petitioners seeking a mandamus to command the respondents to pay their salary of L. T. Grade from the date of their appointment and to go on making payment of regular salary.

(3.) The relief is sought mainly on the ground that they were appointed by the committee of management on the respective post after following due procedure prescribed by law and despite the papers having been forwarded to the District Inspector of Schools, and since no decision has been taken within a period of sixty days, their appointment shall be deemed to be approved in view of Regulation 17 (g) of the Regulations framed under the U. P. Intermediate Education Act, 1921.