KAMTA PRASAD DUBEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Mrigraj Singh for the District Basic Education Officer.

(2.) The claim of the petitioner for payment of salary from government funds has been rejected on the ground that the petitioner's appointment is in violation of the upper age limit prescribed under the U.P. Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Ministerial Staff and Group "D" Employees) Rules, 1984.

(3.) The institution was brought under the grant-in-aid list in 2006. The petitioner claims that he was appointed in the institution in 1982 but on the posts being sanctioned the claim of the petitioner was forwarded to the District Basic Education Officer, Jaunpur for approval which was granted on 18.8.1990. A copy of the approval order has been filed as Annexure 3 to the writ petition.