Rakesh Tiwari - (1.) -Heard the learned counsel for the parties and perused the records.
(2.) THESE writ petitions are being taken up together as the facts of these writ petitions are inter connected. The present writ petitions have been filed by the petitioners for issuing direction to the respondents to treat the petitioners on duty as well as to sign the attendance besides the payment of salary to him. The brief facts of the case are that petitioner Ganga Singh was appointed as peon in Janta Junior High School, Bichchand Paharpur, District Etah on 5.3.1986 on probation for one year, but on 30.6.1987 he submitted resignation from his post and the same was accepted by the Committee of Management by resolution dated 1.7.1987.
(3.) ON 15.10.1987 one Avadh Bihari was appointed as peon on the post of Ganga Singh, but he left the institution after six months as he got some employment. ON 1.1.1988 the petitioner was appointed on the post of Ganga Singh after leaving institution by Avadh Bihari. The Basic Shiksha Adhikari accorded approval and passed the salary bills up to March, 1988. Lekha Adhikari passed an order on 27.5.1988 directing the Committee of Management to make payment of salary to Ganga Singh. Against the order dated 27.5.1988 passed by the Lekha Adhikari, Committee of Management filed Civil Misc. Writ Petition No. 11024 of 1988. On 14.7.1988, Lekha Adhikari passed an order for recovery of the amount of salary paid to the petitioner, as the petitioner was removed from service by the Basic Shiksha Adhikari on 30.5.1988.;