- (1.) Heard Sri A.P. Singh, learned Counsel for the petitioner, learned Standing Counsel for Basic Shiksha Adhikari, Sri Rakesh Kumar Chaudhary on behalf of Committee of Management and Sri H.G.S. Parihar on behalf of opposite party Nos. 5 to 9, who have been subsequently added as opposite parties through impleadment. The first petitioner Ram Ashish Chaudhary has been substituted by his wife Smt. Indrawati vide this Court's orders dated 16.12.2004. Later on by amending the prayer for quashing the orders passed by Zila Basic Shiksha Adhikari Sri G.P. Dinkar, Director of Education (Basic), U.P., contained in Annexure-7 has also been added. The State is thus represented by learned Standing Counsel.
(2.) Petitioners who are three in number have filed this petition for payment of regular salary and arrears.
(3.) The contention of the petitioner in short is that they were working in the College before the College was taken in grant in aid and their names were forwarded by the Committee of Management for payment of salary which is not being made. For proper adjudication of the case, the brief narration of the facts as borne out from the contents of various affidavits which have been filed by the parties will be required which is as follows:;