LOK NATH MISRA Vs. DISTRICT INSPECTOR OF SCHOOLS

JUDGEMENT

(1.) By means of this petition, petitioners pray for a mandamus direction the respondents to pay salary of petitioner No. 1 as ad hoc lecturer in Civics since 10-7-1989 and salary of petitioner No. 2 as L. T. grade teacher from 23-10-1989 and to regularise their services in Amar Shaheed Intermediate College, District Varanasi.

(2.) I have heard learned counsels for the petitioners.

(3.) One Markandey Singh who was lecturer in Civics in the institution, was promoted as principal and he retired on 30-6-1989. Hence a vacancy arose on the post of Lecturer in Civics and petitioner No. 1 was appointed on the said post by resolution of the Committee of Management dated 8-7-1989. The petitioner No. 1 was given appointment by letter dated 9-7-1989 and a copy of the resolution and papers were sent to the District Inspector of Schools but the District Inspector of Schools did not opprove or disapprove the appointment.