Yashoda Nandan, J. - (1.) The petitioner is a teacher employed to teach Economics to intermediate classes in Mata Bhikh Inter College, Mirzapur. He was admittedly promoted to the lecturers grade on the 12th April, 1967 According to the counter-affidavit filed on behalf of the respondents, he was appointed on one years probation in the lecturers grade. Since the year 1969 when the pay scales of the lecturers of Intermediate college were revised, the petitioner has not been paid his salary of the grade of a lecturer. By means of this petition, the petitioner prays for a writ of mandamus directing the opposite parties to pay to him his salary of the lecturers grade.
(2.) When the writ petition was presented before this court on the 26th March, 1980, the Bench which entertained the petition granted to the respondents three weeks time, for filing a counter-affidavit. A counter affidavit has been filed on behalf of the respondents
(3.) We have heard learned counsel for the petitioner as well as the learned standing counsel representing the respondents.;