VISHWA MOHINI Vs. STATE OF U.P.

JUDGEMENT

(1.) This writ petition is directed against an order dated 24th March, 2015 passed by the District Inspector of Schools, Second, Kanpur Nagar; whereby petitioner's representation has been rejected. This order has been passed in compliance of a direction issued by this Court on 2nd January, 2014 in Writ Petition No. 69681 of 2013. The order passed by this Court reads as under:-

(2.) This writ petition has been filed seeking a direction in the nature of mandamus to the respondent no. 1 to pay arrears of salary will all emoluments enhanced and applicable including revised pay scale with grade pay till now and also pay difference of salary from 1.9.1995 to 30.6.2006 and also pay regular salary from 1.7.2006 till now.

(3.) Learned standing counsel accepts notice on behalf of respondents no. 1 to 3. In view of the order which is being passed it is not necessary to issue notice to the respondents no. 4 and 5.