- (1.) Though this special appeal has been filed with some delay, but since Sri R.K. Chaudhary appearing for the Respondents has no objection, we condone the delay.
(2.) The special appeal has been filed against an interim order dated 23.12.2009 passed by the learned Single Judge, directing the payment of salary to the Respondents, who are Head Mistress and Assistant Teachers in the institution in question.
(3.) The interim order is based on an order passed by the Court in Writ Petition No. 8048 (SS) of 2009, wherein a similar direction was issued on 4.12.2009 and against which order, Special Appeal No. 374 of 2010 filed by the Basic Shiksha Adhikari, Ambedkar Nagar has been disposed of, on 20.5.2010.;