- (1.) Heard Sri Rahul Jain, learned counsel for petitioner, learned Standing Counsel for respondents 1, 2 and 3 and Sri Ankush Tandon, who has put in appearance on behalf of respondents no. 4 and 5. Sri Pradeep Kumar, Advocate, has also assisted the Court appearing for newly impleaded respondent no. 6.
(2.) The Court proceeds to decide this matter with the consent of learned counsels for parties on the basis of pleadings already on record at this stage under the rules of the Court.
(3.) Writ petition is directed against the order dated 1.8.2011 (Annexure 21 to writ petition) issued by Director of Education (Secondary) (hereinafter referred to as "D.E. (S)") in respect to verification of B.Ed. degree of respondents 4 and 5 and their right to claim salary. The D.E.(S) has said that the matter has already been decided and conveyed by letter dated 15.6.2010 (Annexure 13 to writ petition) and does not require any further reply. Petitioners have further sought a writ of certiorari for quashing order dated 31.3.2011 (Annexure 18 to writ petition) addressed to Manager/Principal of Janta Inter College, Sonughat, Deoria (hereinafter referred to as "College") informing that accounts of College will be operated by single operation under Section 3 (3) of U.P. High Schools and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971 (hereinafter referred to as "Act, 1971") and payment of salary to the Teachers whose B.Ed. certificates were under process of verification i.e. respondents 4 and 5 shall be made by Finance and Accounts Officer in the Office of District Inspector of Schools, Deoria (hereinafter referred to as "DIOS") until further orders.;