HARISHANKAR DIXIT Vs. DISTRICT INSPECTOR OF SCHOOLS, MATHURA

JUDGEMENT

(1.) Petitioners before this Court seek a writ of mandamus directing the respondent to ensure payment of salary to them as L.T. Grade Teacher's of Sardar Patel Intermediate College, Deo Nagar, Mathura.

(2.) Facts in short leading to the present petition are as follows:

(3.) Sardar Patel Inter College, Deo Nagar, Mathura is an institution imparting education up to High School classes duly recognised by the Madhyamik Shiksha Parishad, U.P. Allahabad. The institution was on grant in aid list, so far as the Arts faculty is concerned. The institution made an application for recognition in the Science stream also. The Additional Secretary, Madhyamik Shiksha Parishad, Meerut vide letter dated 09.6.1990 communicated the decision of the Board to grant recognition to the institution in Science stream under Section 7-A(a) of the Intermediate Education Act, 1921 (herein after referred to as the Act, 1921). Copy of the letter granting the recognition is enclosed as Annexure-CA-1 to the counter affidavit filed on behalf of the State authorities.