SHEO KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) This writ petition has been filed for issuance of a writ, order or direction in the nature of mandamus commanding the respondents to pay salary to the petitioner of L.T. Grade teacher w.e.f. 16.9.92. It has further been prayed that respondent no.2, the District Inspector of Schools, Ghazipur may be directed to accord approval to the appointment of the petitioner and not to interfere in the functioning of the petitioner as L.T. Grade Assistant teacher in the Institution.

(3.) The case of the petitioner is that he was appointed as L.T. Grade Assistant teacher in Intermediate College, Karanda, District Ghazipur on 26.9.92 in the vacancy caused due to the promotion of one Sri Brij Raj Singh L.T. Grade teacher on the post of Hindi Lecturer by the Committee of Management of the Institution. The petitioner joined his duties on the same date i.e. 26.9.92 and the papers with regard to his appointment were forwarded on 21.9.92 by the Manager of the Institution to the D.I.O.S. for financial approval as required under the U.P. Secondary Education Service Commission Act.