DEEPAK KUMAR TRIPATHI SON OF LATE SURAJ PRAKASH TRIPATHI Vs. STATE OF U P THROUGH ITS SECRETARY, SECONDARY EDUCATION; DISTRICT INSPECTOR OF SCHOOLS AND; JOINT DIRECTOR, EDUCATION, JHANSI REGION

JUDGEMENT

(1.) Heard learned 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 respondent No. 2 to release the salary of the petitioner of 16 months i.e. from 2.9.2002 to 20.12.2003 with interest at the rate of 12% per annum till actual payment is made to the petitioner.

(3.) The case of the petitioner is that he was initially appointed on the post of Junior Clerk under the Dying in Harness Rules on 1.5.2002 at Gandhi Vidyalaya Mauranipur, District Jhansi but he was not permitted to joint the said post. Thereafter he filed Civil Misc. Writ Petition No. 35447 of 2002 which was disposed of vide order dated 28.6.2002 directing the petitioner to approach respondent No. 2 for redressal of his grievance.