ARVIND KUMAR SHARMA Vs. DISTRICT INSPECTOR OF SCHOOLS

JUDGEMENT

(1.) Pleadings are complete and the Counsel for the parties agree that the petition may be disposed off finally under the Rules of the Court.

(2.) Heard Counsel for the parties.

(3.) This petition is directed against an order dated 29.12.1999 by which payment of salary to the petitioner for the post of Assistant Teacher has been refused.