AJAY KUMAR SINGH Vs. DIOS AND ORS.

JUDGEMENT

(1.) Heard Sri Gulab Shankar, learned counsel for the petitioner and Sri Uma Nath Pandey, learned counsel for the respondent.

(2.) This appeal is preferred challenging the correctness and validity of the judgment and order dated 10.1.2013 passed by the learned Single Judge in Civil Misc. Writ Petition No. 28644 of 1992 (Ajay Kumar Singh Vs. District Inspector of Schools), whereby the writ petition was dismissed. Relief prayed by way of this appeal is for setting aside judgment and order impugned.

(3.) The judgment impugned is assailed on the ground that the learned Single Judge has wrongly and illegally rejected the claim of the petitioner and has not issued writ of mandamus as prayed for commanding the District Inspector of Schools, respondent no. 1 to pay arrears of salary to the petitioner w.e.f. 8.8.1989 and continue to pay him salary as and when it falls due in future.