NARENDRA KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) IN writ petition No. 7529 of 2004 : Sri Narendra Singh and three others, claiming to be validly promoted as Assistant Teachers in L.T. grade in Sri Ummed Rai Bhartiya Inter College, Hayatnagar, Sambhal, Moradabad, have prayed for quashing the orders dated 20 -1 -2004, 4 -2 -2004, 10 -2 -2004, 12 -2 -2004 and 17 -2 -2004 passed by respondent Nos. 3, 2, 4, 5 and 6 respectively by which the respondent -educational authorities have cancelled the order dated 23 -5 -2003 of District Inspector of Schools, Moradabad approving recommendations of the Committee of Management of the Institution to promote petitioners as L.T. Grade teachers. They have also prayed for payment of their regularly salary.

(2.) IN writ petition No. 21019 of 2004, Sri Jata Shanker Sharma and Sri Yogesh Kumar Sharma claiming to be senior to Sri Narendra Singh, Mukesh Kumar, Raj Kamal and Chandra Prakash Sharma (respondents 4 to 7) have prayed for a direction restraining the respondents 2 and 3 from making payment of salary to respondents 4 to 7 in the promotional pay scale of L.T. grade, and to promote the petitioners in L.T. grade in pursurance of Government Order dated 26 -2 -2003 and 1 -12 -2003.

(3.) BRIEFLY stated the facts giving rise to these petitions are that Sri Ummed Rai Bhartiya Inter College Hayatnagar, Sambhal, Moradabad is an educational institution regulated by U.P. High School and Intermediate Education Colleges (Payment of Salaries to Teachers and Other Employees) Act, 1971. The provisions of U.P. Secondary Education Services Selection Board Act, 1982 are also applicable to the institution.