A.K.Yog, J. - (1.) All the respondents are represented by the standing counsel and the petition is being disposed of in accordance with Rules of Court.
(2.) Committee of Management, Shaheed Bhawanl Dutt Joshi (Ashok Chakra) Higher Secondary School, Chaprun Tharali. Chamoli through it s Manager (for short called the 'College') by means of this petition under Article 226. Constitution of India prays for issuing a writ of mandamus commanding the respondents to pay salary to its teaching and non-teaching staff with effect from March. 2000 (i.e.. entire arrears of salary) and further continue to pay their salary month by month in accordance with law.
(3.) Petitioner manages the college, which was initially a Junior High School governed by the provisions of U. P. Baste Education Act which was on the grant-in-aid list to ensure regular payment of salary to the staff of the said college at the Junior High School level. The college was upgraded on January 28. 1999 (Annexure 9 to the writ petition). In the petition, details have been given to indicate that the staff of the college (teaching and non-teaching) was duly recognised and was getting salary, while the college was up to Junior High School level.;