RAM NATH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Shri Arvind Srivastava and Shri R.P. Singh for the respondents No. 2 and 4.

(2.) It has been submitted by the petitioner that he was appointed on 15.12.1999 on the post of Assistant Teacher in Primary School, Gopalpur, Disrirct Mainpuri by the District Basic Education Officer and was also confirmed on this post in December, 2000. In year 2003 the posts of Assistant Teacher (Science) in Junior High School of District Mainpuri were created and the said posts were filled up by promotion. On 30.10.2003 the District Promotion Committee issued an Order No. 234 dated 30.10.2003 promoting the petitioner on the post of Assistant Teacher (Science) in Junior High School and in pursuance of the said promotion order the petitioner joined in Purva Madhyamik Vidyalaya Garhia, Block Bewar, District Mainpuri on 06.11.2003 and has been working on the said post since then.

(3.) It has been submitted that the petitioner was legally entitled for salary of the promotional post i.e. Rs. 5500 - 9000/-. But he was not getting the said salary therefore he filed a representation on 25.05.2004 before the District Basic Education Officer for being granted promotional Pay Scale to him. Since his request went unheeded, he filed a Civil Misc. Writ Petition No. 30976 of 2004: Ramnath Vs. State of U.P. and others, which was disposed off by this Court on 06.08.2004 with a direction to the respondent No. 4 to look into the grievance of the petitioner and pass an order thereon in accordance with law.