RAVINDRA NATH Vs. DISTRICT INSPECTOR OF SCHOOLS, BASTI

JUDGEMENT

(1.) THE petitioner is aggrieved by the order dated 09.05.2002 whereby his representation dated 24.05.2001 has been rejected and his claim for salary on the post of P.T. Teacher has also been rejected.

(2.) BRIEFLY stated the case of the petitioner is that there is an Intermediate College, known as, J.K. Inter College, which is a recognized Institution under the Intermediate Education Act, 1921 and also governed by the provisions of Payment of Salaries Act, 1971. The post of P.T. Teacher in the L.T. Grade is stated to have been notified by the Manager of the Institution in the daily newspaper 'Agauna Sandesh' and on the basis of the notification the petitioner alongwith several other candidates applied for the said post. The petitioner appeared before the Selection Committee and he was found to be the best candidate and accordingly given appointment on the post of P.T. Teacher. A letter of appointment is stated to have been issued to the petitioner on 06.11.1995. Papers relating to the selection and appointment of the petitioner were sent to the District Inspector of Schools, Basti (in short DIOS, Basti) on 13.12.1995 and on 09.10.1998 approval to the appointment of the petitioner is stated to have been granted by the DIOS, Basti.

(3.) HOWEVER , the contention of the petitioner is that in spite the approval being granted salary is not being paid to him.