BHEEM RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Shiv Shankar Prasad Gupta, learned Counsel for petitioners, Sri Zameel Ahmad Azmi, learned counsel for respondent Nos.7 and 8 and Sri Ashish Kumar Singh Nagvanshi, learned A.C.S.C. for State.

(2.) The petitioners have set up a case that they were appointed as Assistant Teachers on 1/7/1986, after due process by the then Committee of Management of Harijan Kanya Primary Pathshala Lohra and their appointments were approved by the District Basic Education Officer, Azamgarh by an order dtd. 30/6/1988.

(3.) It is further case of petitioners that the school was brought under grant-in-aid in 1994 and the petitioners' names were required to be sent for financial approval, however, then Manager of Committee of Management has committed fraud and instead of their names, names of some other Assistant Teachers were sent. Therefore, financial approval was not granted to the petitioners.