Markandey Katju, J. - (1.) THE petitioner was appointed C.T. Grade teacher in Mahesh Bhattacharya Intermediate College, Akorhi, district Mirzapur on 9 -7 -1984, and has been continuously teaching since then. His appointment order is Annexure -2 to the writ petition. Subsequently, his appointment was approved on 5 -10 -1985 vide Annexure -7 to the writ petition. The petitioner has been paid salary from the date of his approval but pot from the date of his appointment. A counter -affidavit has been filed. I have heard the learned counsel for the parties, and I am disposing of this writ petition finally.
(2.) I am of the opinion that once a teacher has been appointed in an educational institution, he should be paid salary from the date he starts working, even though his approval may be subsequent. Admittedly the petitioners has been working from 9 -7 -1984, and hence be should be paid salary from that date. With the above observations, the writ petition is allowed. No order as to cost.;