ASHOK SINGH Vs. DISTRICT INSPECTOR OF SCHOOL

JUDGEMENT

(1.) Heard Sri G.C. Verma, learned counsel for the petitioners and learned Standing Counsel for the respondent No.1 and Sri Diwakar Singh Kaushik, learned counsel for respondent No.2.

(2.) The present writ petition has been preferred before this Court seeking a writ, order or direction in the nature of certiorari quashing the impugned orders dtd. 22/7/1988 (Annexure-9) as well as order dtd. 19/9/1989 (Annexure-11) with a further prayer to issue a writ, order or direction in the nature of mandamus commanding the respondents to pay salary to the petitioners since the date of their joining. A further prayer has been made to treat the petitioners to be substantively appointed on the post of Assistant Teacher (L.T. Grade) with all consequential benefits.

(3.) Brief facts giving rise to the present writ petition are as under: