SARITA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) This writ petition, under Article 226 of the Constitution of India, has been filed by the petitioners, seeking issuance of a writ of Mandamus commanding respondents to pay salaries to them on the basis of regular time-scale fixed by the State Government for primary teachers, as has been fixed for other teachers, out of the State Fund.

(2.) That Kamla Nehru Balika Vidyalaya, Bachhuapar, Raje Sultanpur, District Ambedkarnagar (herein after referred to as "the Institution") was established for teaching students for Class-VI to VIII in the year 1984; the Institution is run and managed by a registered society, registered under the Societies Registration Act; the Institution was granted temporary recognition on 25/8/1986 and, thereafter permanent recognition was granted on 4/7/1987 by the Assistant Director (Basic) Faizabad (now Ayodhya).

(3.) The petitioners have claimed that when the Institution was started in the year 1984, the total staff was consist of one Principal, five assistant teachers, one clerk and three peons. The Institution was granted permission to start one sec. for each class from Class-VI to VIII. It was stated that in due course, the Institution received wide popularity and there was considerable increase in number of students, seeking admission in the Institution and, therefore, three new Sec. were opened for Classes-VI to VIII.