D. S. Sinha, J. - (1.) Heard Shri Rakesh Bahadur, learned counsel representing the applicant, Shri Ram Deo Prasad, at length and in detail, Shri V. K. Singh, holding brief of Shri G. K. Singh who appeared for Shri Sanjay Kumar Singh, the petitioner in writ petition No. 31199 of 1991 and Shri Sakti Dhar Dubey, learned standing Counsel of the State, have also been heard.
(2.) The prayer of Shri Ram Deo Prasad, the applicant, is that the judgment and order dated 23rd January, 1993 passed by this Court in Civil Misc. Writ Petition No. 31199 of 1991, filed by Shri Sanjay Kumar Singh be recalled.
(3.) On this un-controverted ascertions that he was duly selected and appointed lecturer in Economics in Nagar Palika Inter College, Mugalsarai, District Varanasi, and that he was not being paid salary inspite of the fact, that he had been working on said post since 10th December, 1990, the date on which he joined that post, the Court issued a mandamus to the District Inspector of Schools, Varanasi commanding him to ensure the payment of salary and other dues to Shri Sanjay Kumar Singh, in accordance with law, within a period of two months from the date of production of a certified copy of the order and judgement dated 23rd January, 1993.;