Anjani Kumar, J. - (1.) The petitioner, Committee of Management, has approached this Court by means of present writ petition under Article 226 of the Constitution of India with the following prayers ; "(a) issue a writ, order or direction in the nature of mandamus commanding the respondents to sanction grant-in-aid to the petitioner institution with effect from 1.3.1991 and pay arrears of salary of teachers and other employees of the institution under U.P. Act No. 6 of 1978 with effect from 1.3.1991. (b) issue any other and further suitable writ, order or direction that this Hon'ble Court may deem fit and proper in the circumstances of the case. (c) allow this writ petition with cost in favour of the petitioner."
(2.) A perusal of the reliefs prayed for by the petitioner clearly demonstrate that petitioner's institution claims sanction for grants-in-aid for the institution with effect from 1st March, 1991 and payment of the arrears of salary to the teachers and other employees of the institution under U. P. Act No. 6 of 1978 with effect from 1st March, 1991.
(3.) Heard Shri P. N. Saxena, learned counsel appearing on behalf of the petitioner and the learned standing counsel for the respondents.;