- (1.) HEARD Shri Ashok Khare, Sr. Advocate assisted by Shri P. Upadhyay for the Petitioner. Learned Standing Counsel appears for Respondent Nos. 1 to 3. Shri Anil Tiwari appears for Respondent No. 4.
(2.) IN this writ petition filed in October, 1988, the Petitioner has prayed for releasing payment of entire arrears of salary to which he is entitled and further to continue to pay his salary and other allowance as and when same becomes due. The Petitioner was appointed as Principal of Shri Paramhans Sanskrit Pathshala, C.K. 34/51, Saraswati Phatak, Lahauri Tola, Varanasi, imparting education to students to secure Shastri degree awarded by Sampurnand Sanskrit Vishwavidyalaya, Varanasi. The institution is permanently affiliated to the University vide Letter No. G -2465/1409/61 -76 dated 4.2.1976 issued by the University.
(3.) THE Petitioner holds a degree of Vyakaranacharya from Sampurnand Sanskrit Vishwavidyalaya, Varanasi. He is also Vidya Varidh from the same University and claims that the degree is equivalent to Ph.D. degree awarded by other Universities. He was fully qualified and was appointed as Principal after selection by duly constituted Selection Committee on 30.9.1977 to which approval was granted by the Inspector, Sanskrit Pathshala by letter dated 25.1.1978. He was appointed on a clear vacancy on the termination of services of Shri Brahmanand Pandey. It is alleged that appointment was initially on probation for a period of one year. He was later on confirmed.;