A.K.Yog, J. - (1.) All the above petitions arise out of same set of facts and events, and. therefore, decided together. 1. Civil Misc. Writ Petition No. 1757 of 1986 (Referred to as Leading Writ Petitionl
(2.) Kant Krishna Sharma, petitioner was employed as 'teacher' in Mahatma Gandhi Palika Inter College, Ujhani (District Budaun) a recognised institution run and managed by Nagar Palika, Ujhani, Budaun. Admittedly, the provisions of Uttar Pradesh High School and Intermediate College (Payment of Salary of Teachers and Other Employees) Act, 1971. U. P. Act No. 24 of 1971. are applicable to the said College. The petitioner was appointed as Hindi-cum-Sanskrit Lecturer in the said College on July 2. 1973 on one year probation, which he successfully completed and was confirmed on July 9, 1974.
(3.) It may be stated that earlier the petitioner's services were sought to be determined by passing termination order and his salary was withheld/stopped by raising dispute, whether the post was sanctioned/approved. Kant Krishna Sharma was constrained to approach U. P. Public Services Tribunal by filing Claim Petition 872/1-78. Kant Krishna Sharma v. Nagar Palika. Ujhani and others.;