- (1.) By means of this writ petition, the petitioner has approached this Court seeking a writ or mandamus directing the respondents to pay his salary from March, 1987 to June, 1987, and further to settle his pension, gratuity, fund etc. forthwith, and also to treat the services of the petitioner as extended from January, 1987 to June, 1987. The facts, as set out in the petition, are that the petitioner was working as Head Master, Government Normal School, Majhauli Raj, Deoria, and his age or superannuation was 31-12-1986. The petitioner applied for extension of his services on 3-9-1986. He continued subsequent to the date of his superannuation without there being any extension in his favour and he withdrew the salary for the months of January and February, 1967.
(2.) A counter-affidavit has been filed in which it has been clearly stated that no extension was granted to the petitioner, rather the fact of applying for extension was disputed. It was stated that the petitioner was Drawing and Disbursing Authority, and he withdrew his salary for the months of January and February 1987, illegally. It was further stated that he withdrew his salary for one month in the year 1984, when the petitioners' leave was not sanctioned.
(3.) Heard the learned counsel for the petitioner and the learned Standing Counsel.;