RAM SHER YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner before this Court claims to have been appointed in Dev Vani Pracharak Sanskrit Vidyalaya, Shahganj, Jaunpur, which is an aided and recognised institution, as an Assistant Teacher on 30.07.1972.

(3.) According to the petitioner he was paid salary till 2008 and Since January 2009, the management started harassing him and his salary was stopped. Despite his complaint, no action was taken. The petitioner, therefore, approached this Court by means of Civil Misc. Writ Petition No. 67762 of 2010. The writ petition was disposed of on 20.11.2010 with a direction upon the Additional Director of Education (Sanskrit) U.P. at Allahabad to examine the grievance of the petitioner.