M.L. Bhat, J. - (1.) The petitioner seeks a writ of certiorari and mandamus through the medium of this writ petition. The decision dated 30-5-88 on his representation is prayed to be quashed. A mandamus is sought for payment of due salary to the petitioner for the post of Principal, with effect from 28-10-74 till the date of his superannuation and to fix his salary and amount of pension on the basis of salary which he was entitled to draw and prays for payment of interest on the delayed payment of provident fund.
(2.) Facts relevant for deciding this writ petition are stated briefly.
(3.) The petitioner was appointed as principal in the Institution in question with effect from 28-10-74 and he continued to hold the said post till the date of his superannuation, that is till 30-6-85. Prior to it he was lecturer having been appointed in 1951 and on the retirement of the then Principal he was appointed as officiating principal and thereafter on ad hoc basis till he was selected by the U.P. Secondary Education Service Commission on regular basis. The petitioner states that he has received payment of salary for the post of lecturer with effect from 28-10-74 to 16-12-75 and 21-5-77 to 5.9-81. For the remaining period he has received salary for the post of principal. He was entitled to draw salary for the post of Principal because he had worked continuously on the said post from 28-10-74. His pension is fixed on the basis of his salary which he drew as Principal from 6-9-81 whereas it should have been calculated from 28-10-74 and should have been given pay of Principal from that date. He was entitled to get increments with effect from 28-10-74. For not having been paid due salary of the post of principal, the petitioner has suffered huge loss.;