- (1.) Heard Sri Rajeev Mishra, Advocate for the Committee of Management, Rastriya Krashak Inter College, Sri R.K. Ojha, Advocate for Ram Sanehi and learned Standing Counsel for the State-respondents.
(2.) Facts on record of these five writ petitions, which are interlinked, are a classic example as to how the employer, employee and the office of the District Inspector of Schools and the Regional Joint Director of Education play with the statutory provisions and thereby create a situation, where the public money which could have been utilized for better purpose, is in fact paid as salary to a person not legally entitled to it, thereby defrauding the public exchequer. Statutory provisions applicable are rendered waste paper by these four players in the game.
(3.) All these petitions have been clubbed together and are being decided by this common judgement.;