VIJAY KRISHNA TRIPATHI Vs. STATE OF U P

JUDGEMENT

(1.) R. K. Agarwal, J. The contention of the petitioners is that they are employees and Teachers of U. P. State Cement Cor poration Inter College, Dala, Sonebhadra. The College is run by the U. P. State Ce ment Corporation and their salary is to be paid under the provisions of Payment of Salaries Act, 1971. In spite of making the payment under aforesaid provisions the State Government is providing Annual grant. Employees and Teachers of Cement Factory Inter College, Churk, Distt. Sonebhadra which is also run by the U. P. State Cement Corpn. , approached this Court by filing Civil Misc. Writ Petition No. 32180 of 1995, Chandrika Pd. Gupta and others v. State and others, which was decided on 14-10-1999. This Court al lowed the writ petition with certain direc tions.

(2.) HEARD Shri Ashok Bhushan learned Counsel for the petitioners and Shri Hyder Hussain, learned Standing Counsel who represents the Respondent Nos. 1 to 4 and Shri S. N. Singh, Advocate who represents the Respondent Nos. 5 to 6.