AYODHYA PRASAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sudeep Seth, learned Senior counsel assisted by Sri Pradeep Tiwari, learned counsel for petitioners as well as learned Standing Counsel for respondent Nos. 1 to 4.

(2.) In light of the proposed order notices to respondent No. 5 is dispensed with.

(3.) The petitioners have approached this Court seeking a direction to the respondents to release/make payment of salary to the petitioners forthwith along with arrears since the date of joining and further a direction to respondents to continue payment of salary as and when the same falls due. It has been stated that 06 posts of Lecturer, 15 posts of Assistant Teacher, 10 posts of Assistant Teacher (C.T.), three posts of Clerks and 12 posts of Peon have been sanctioned in Rahat Janta Inter college, Nanpara, District Bahraich.