Devendra Pratap Singh, J. - (1.) Heard Sri G.K. Singh, learned Counsel for the Petitioner and the Learned Standing Counsel.
(2.) The Petitioners seek quashing of an order dated 12.4.1999 and further prays for a mandate directing the Respondents to pay salary to them and not to interfere in their functioning.
(3.) It is pleaded that both the Petitioners were appointed as Junior Clerk in the District Institute of Education and Training (here -in -after referred to as 'DIET'), Emiliya, in District Mau vide orders dated 28.3.1998 and 29.7.1998 by its Principal and they were paid their salary till the month of February, 1999 but in view of an order dated 12.4.1999 passed by the Joint Director of Education, Azamgarh, the payment of salary to the Petitioners have been stopped and despite several representations, no worthwhile action is forthcoming. It is further pleaded that in an identical circumstances, this Court has passed an order dated 12.12.2002 in writ petition No. 50444 of 2000 by which the letter dated 12.4.1999 has been quashed and directions have been issued for payment of salary and therefore the Petitioners are also entitled for the same treatment.;