DR. SUBEY SINGH Vs. COMMITTEE OF MANAGEMENT, RAJA MAHENDRA PRATAP PREM MAHAVIDYALAYA, GURKUL NARSAN, SAHARANPNR AND OTHERS

JUDGEMENT

(1.) The petitioner, a teacher in a degree College, has invoked the jurisdiction of this court under Art. 226 of the Constitution, with the prayer that appropriate direction may be issued to the respondents to pay him his arrears of salary from Aug., 1986 and to continue to pay him his salary from Aug., 1986 and to continue to pay him his salary in future.

(2.) We find, that on 7th Oct., 1986, the District Inspector of Schools Saharanpur sent a communication to the Secretary/Principal of the Raja Mahendra Pratap Prem Mahavidalaya asking them to submit the payment bill of the petitioner so as to enable him (District Inspector of Schools) to pay the salary of the petitioner. A true copy of this communication has been annexed as Annexure-3 to the petition.

(3.) It is averred that in spite of the said communication sent by the District Inspector of Schools the Principal or the Management of the institution concerned failed to send the necessary papers to the District Inspector of Schools so as to enable the District Inspector of Schools to disburse the salary of the petitioner.