ANIL KUMAR, J. - (1.) MATTER is taken in the revised cause list.
(2.) NONE appeared on behalf of the answering respondents. Heard Sri U.S. Sahai, learned counsel for the revisionist and perused the record. Facts in brief as submitted by the learned counsel for the revisionist are that initially a regular suit (Suit No. 107 of 1994) filed by plaintiff/O.P. Nos. 1 to 18 in the court of IVth Additional Chief Judicial Magistrate/Additional Civil Judge (Sr. Div.), Sultanpur in which the present revisionists are defendants.
(3.) ON the basis of pleadings, the issues were framed by the trial court and issue No. 5 and 6 are as under:- (a) whether the present suit is barred in view of the provisions as provided under Section 22 of the U.P. Intermediate Education Act, 1921. (b) Whether the present suit is barred as per the provisions as provided under Section 14 of Payment of Salaries Act, 1971. ;