R.A.Sharma, J. - (1.) Petitioner has filed this writ petition for writ of mandamus commanding the respondents to treat him as a permanent Assistant Clerk in the Sonidhapa Khandelwal Balika Inter College. May, Azarngarh (herein-after referred to as the College), and to pay him salary in accordance with law.
(2.) I have heard learned counsel for the petitioner and learned Standing Counsel and also the learned counsel for the committee of management, who has been impleaded as respondent No. 3.
(3.) The grievance of the petitioner is that although he was appointed Temporary Assistant Clerk on 1-3-1977 in the college and his services were later on confirmed on 8-8-1977 ; but even then the salary is not being paid to him without any justification. The Committee of Management has filed counter affidavit and the petitioner has filed rejoinder affidavit in reply thereto.;