YOGENDRA RAI Vs. STATE OF U P

JUDGEMENT

(1.) WRIT petitioner-appellant, aggrieved by the judgment and order dated 03. 03. 2009 passed by a learned Judge in Writ Petition No. 10270 of 2009, has preferred this appeal under Chapter VIII Rule 5 of the Allahabad High Court Rules, 1952.

(2.) WRIT petitioner-appellant happens to be the Headmaster of Janta Janardan Poorv Madhyamik Vidyalaya, Dharmapur in district Jaunpur (hereinafter referred to as the ''school' ). Respondent no. 5 was elected as Manager of the Committee, which was challenged by respondent no. 4, who happens to be the brother of writ petitioner-appellant.

(3.) DESPITE order by the Management and the Basic Education Officer, writ petitioner-appellant refused to forward the salary bills of the employees of the School. Management of the School, therefore, wrote to the Basic Education Officer to authorize a senior teacher to present the bill, which is said to have been accepted and by order dated 07. 02. 2009, Shri Jai Nath Tiwari was authorized to forward the pay bill.