OM PAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned Additional Chief Standing Counsel for the State respondents.

(2.) BY means of present writ petition, the petitioner has prayed for quashing the impugned order dated 5.9.2008 issued by the District Basic Education Officer, Badaun -respondent no.3 and has further prayed for a direction to the respondents to pay arrears of salary from December, 2007 to June, 2008 with interest @ 18% along with the post retiral benefits.

(3.) BRIEF facts giving rise to the writ petition are that Km. Manju Lata Memorial Junior High School (in short, the institution), Dabtori, Badaun was established in the year 1970 -71. The petitioner was Manager/Secretary of the Trust of the institution. Smt. Savitri Devi, who was the first President of the Trust, resigned from her post on 25.1.1972, and her resignation was accepted by the Managing Committee on 30.1.1972. On 21.7.1975 the petitioner also resigned from the post of Manager/Secretary, which was accepted by the then President of the Trust on 14.9.1975, and one Shri Netra Pal Singh became the new Manager/Secretary of the Trust on 01.10.1975.? Shri Netra Pal Singh expired on 22.12.1993, and he functioned as Manager/Secretary only from 1.10.1975 to 22.12.1993. After the death of Shri Netra Pal Singh, the charge of Manager/Secretary was given to Shri Bhikhari Singh, who was Assistant Manager/Secretary of the Trust.? It is stated in the writ petition that before 27.5.2008 Shri Sanjai Singh was the Manager of the Trust and from 27.5.2008 Shri Rajendra Singh is the Manager/Secretary.