Sudhir Chandra Verma, J. - (1.) THE appointment of the petitioner was approved in C.T. Grade with effect from 1 -10 -1974 by order of the Director of Education (Madhyamik) bearing No. 20353 -43/14 -63/74 -75 dated 4 -10 -1974 and this order has been communicated by the Regional Inspectress of Girls Schools, IV Region, Allahabad by order dated 27 -2 -1985. The grievance of the petitioner is that she has not been paid salary in C.T. Grade upto this date in spite of the aforesaid order and in spite of her making repeated requests to the authorities. The petitioner has also laid her claim for L.T. Grade in accordance with the directions contained in the circular dated 30 -11 -1989/2 -12 -1989 (Annexure 4 to the writ petition). The petitioner has also filed the letter dated 24 -11 -1990 by the Accounts Officer of the District Inspector of Schools, Allahabad addressed to the management who had made certain queries as to why the petitioner was not paid salary in C.T. Grade. With the aforesaid material on record, there is no doubt that the petitioner is entitled to get salary in C.T. Grade with effect from 4 -10 -1974. Respondents Nos. 1, 2 and 3 are directed to pay salary of the petitioner within three months of a certified copy of this order being placed before them or indicate as to under what circumstances the salary of the petitioner in C.T. Grade has been detained. The respondents are further directed that in case there is any legal impediment in the release of salary, they shall pass a detailed order giving reason in this regard within the aforesaid period.
(2.) WITH these directions, the petition is disposed of. A certified copy of this order be given to the petitioner on payment of usual charges by 5th March, 1991.;