A.K.Yog, J. - (1.) Heard learned counsel for the petitioners and learned standing counsel.
(2.) Vide order dated 19.2.1998 learned standing counsel was granted time to file counter-affidavit but no counter-affidavit has been filed and there is no prayer for grant of time. Perused the record of the case and heard learned counsel for the parties, particularly, in view of the interim order dated 19.2.1998.
(3.) The petitioners claim to be duly appointed members of the teaching staff of a recognised Junior High School on 'grant-in-aid' list and getting salary in accordance with law under U. P. Junior High School (Payment of Salaries to Teachers and other Employees) Act, 1978. The institution was upgraded upto High School level. Salary of the Staff of the College has been stopped on the pretext that the institution has gone out of the purview of Act, 1978 and is governed by U. P. Intermediate Education Act and since it does not get grant-in-aid, payment of Salaries Act, 1971, is not applicable to it.;