KEDAR NATH MAURYA Vs. STATE OF U P

JUDGEMENT

(1.) In this writ petition, the petitioner is challenging the order dated 26.8.2002, passed by the D.I.O.S. fixing the pay scale of the petitioner as Assistant Teacher L.T. Grade w.e.f. 13.1.1999 instead of 9.7.1973.

(2.) The case of the petitioner is that he was appointed as Assistant Teacher in the Junior High School on 9.7.1973. The Institution was upgraded as Higher Secondary School and it was brought on the grant-in-aid list as High School on 1.4.1991. On 19.5.1979 the services of the petitioner were terminated against which he preferred an appeal which was allowed by the order dated 3.11.1982 filed as Annexure-6 to the writ petition. However, he was reinstated in service on 8.7.1999 filed as Annexure-9 to the writ petition.

(3.) I have heard Sri Anil Pandey, learned counsel for the petitioner and the learned Standing Counsel representing respondents 1, 2 and 3. List has been revised. None appears for respondent no.4, even though an affidavit of service has been filed by the learned counsel for the petitioner in respect of respondent no.4.