DURGESH SHARMA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The petitioners have set up a case that respondent, a minority institution, has issued an advertisement to fill up three substantive vacancies for the post of Assistant Teachers LT grade. The petitioners have applied for the said post and were duly appointed and in pursuance of their respective appointment letters, they joined service on 1/8/1998. Further case is that Committee of Management of concerned institution have submitted the documents to concerned DIOS for approval on 7/8/1998.

(2.) It is further case of the petitioners that when concerned DIOS has not passed any specific order in terms of the relevant provisions, their approval was deemed to be approved and when their salaries were not paid, they constrained to approach this Court by way of filing Writ Petition No. 9230/1999 seeking following reliefs :-

(3.) This Court in above referred writ petition passed an interim order on 12/3/1999 that :-