STATE OF U.P. Vs. RAMESH KUMAR SINGH

JUDGEMENT

(1.) Heard Sri Anoop Trivedi, Learned Additional Advocate General, assisted by Sri Tej Bhanu Pandey, Learned Standing Counsel, for the Appellants Sri Rajesh Kumar Singh and Sri Vivek Kumar Singh for the respondents.

(2.) SPLA No.213 of 2025, SPLA No.214 of 2014, SPLAD No.4 of 2025, SPLAD No.7 of 2025 and SPLA D No.9 of 2024, arises out of Writ-A No.1659 of 2020, Writ-A No.15455 of 2019, Writ-A No.10873 of 2021, Writ-A No.10962 of 2021 and Writ-A No.3215 of 2021, respectively.

(3.) Writ-A No.1659 of 2020, Writ-A No.10962 of 2021 and Writ-A No.3215 of 2021, had been filed by Assistant Teachers of Mahamana Malviya Ansuchit Jati Primary Pathsala, Jakariya, Rasra, District Ballia, seeking quashing of the order of the respondent-appellant no.1, the State Government, dtd. 10/5/2019, rejecting their claim for providing recurring grant to their Institution. A further direction was sought to direct the respondent -appellants to take their institution on the grant-in-aid list and pay salary to the petitioners from the state exchequer. The aforesaid Institution was granted recognition by the order of the Zila Parishad, Ballia, dtd. 31/1/1970. The petitioners of the aforesaid three writ petitions claim to have been appointed in the Institution between 1/7/2000 to 8/7/2017, by the Committee of Management. The petitioners set up their claim for the first time through their representation dtd. 15/2/2018, before respondent-appellant no.1.