LAWS(ALL)-1999-3-2

RAMA NAND DWIVEDI Vs. STATE OF UTTAR PRADESH

Decided On March 31, 1999
RAMA NAND DWIVEDI Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) By means of the present writ petition, the petitioner seeks writ, order or direction in the nature of certiorari quashing the order dated 30.5.1994 contained in Annexure-11 of the writ petition, which has been passed by the Regional Deputy Director of Education VIth, Gorakhpur, respondent No. 2. The petitioner has prayed further relief of mandamus commanding opposite parties to pay the arrears of the petitioner which is due since 1969 to uptil now of C.T. Grade as well as L.T. Grade revised from time to time and also to pay the petitioner's present L.T. grade also.

(2.) The facts of the case in brief are that the petitioner was appointed as Assistant Teacher under Three Language Formula Scheme in C.T. Grade in Kisan Intermediate College. Uska Bazar, district Sidharthnagar (In short referred to as the Institution) for the following duration mentioned below: A. From 11.8.1969 to 30.6.1970 B. From 3.8.1970 to 30.6.1971 C. From 2.7.1971 to 3.6.1972.

(3.) The petitioner's qualification is Shastri Acharya from Sampurnanand Sanskrit Vidyalaya, Varanasi. The petitioner was regularly appointed on 16.8.1972 and his services were approved and subsequently confirmed.