- (1.) Leave granted.
(2.) This appeal has been filed against the judgment of the Allahabad High Court dated 17.11.2014 by which an Special Appeal Defective No.941 of 2014, filed by the appellant, has been dismissed.
(3.) Appellant was appointed on ad hoc basis as an Assistant Teacher on 01.01.1990 in an institution, namely, Adarsh Inter College Mahau District, Aligarh, which was recognized and aided institution. The writ petition was filed by the appellant claiming payment of salary which was disposed of on 17.01.1992 directing that District Inspector of Schools shall consider the representation of the appellant. District Inspector of Schools, vide its order dated 23.12.1992, rejected the representation of the appellant, which was made subject matter of challenge in the Civil Misc. Writ Petition No.1566/1993. In the said writ petition an interim order was passed directing the respondent(s) to release the salary of the appellant as Assistant Teacher in L.T. Grade w.e.f January, 1993. The said writ petition remained pending in the High Court and was ultimately dismissed on 19.11.2010. Against the dismissal of the writ petition, special appeal was filed, which was dismissed on 17.11.2014. By virtue of the interim order, the appellant was paid salary as Assistant Teacher L.T. Grade. The appellant also attained age of superannuation on 30.06.2013.;