VISHWANATH TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) This writ petition has been moved on behalf of twenty four petitioners. They have instituted this writ proceeding seeking quashment of the order passed by the State Government dated 16th July, 2014 whereby their claim for salary on the post of Assistant Teacher from the State Exchequer has been rejected.

(2.) The basic facts pertinent to the issue in question may be stated as follows; Nirmal Brahm Higher Secondary School, Maddhupur, Ambedkar Nagar (for short, "the Institution") is recognised by the Board of High School and Intermediate Colleges. The Institution imparts education up to the level of Xth standard. It was recognised in the year 1981 and was brought under the grant-in-aid scheme in Nov., 1991 (petitioner's claim w.e.f. 1.4.1991).

(3.) While taking the institution on grant-in-aid list the State sanctioned only 1 post of Headmaster, 6 posts of Assistant Teachers of C.T. Grade, 1 post of Clerk and 2 posts of class-IV employees. The strength of the students at that point of time is said to be 1085 students.