D.S. Sinha, J. - (1.) Heard counsel appearing for the parties.
(2.) Saroj Kumar, the petitioner No. 1, who asserts himself as the Manager of Janta Junior High School, Sarain Yusuf (Machhli Shahr), District Jaunpur (hereinafter called the institution), and the petitioners No. 2 to 15, who are the employees of the institution, pray that this Court may issue a writ, order o detection in the nature oi certiorari quashing the order of the respondent No. 1 dated 4th November, 1935, a copy whereof is annexure-12 to the petition. Further prayer is that a writ, order or direction in the nature of mandamus be issued directing the respondents to release the grants sanctioned to the institution for the year 1984 and to pay the grants for the subsequent years. It is also prayed that a writ, order or direction in the nature of mandamus detecting the respondents to take steps for payment of salaries to the petitioners No. 2 to 15 be issued.
(3.) By the impugned order dated 4th November, 1985, the respondent No. 1 has held that the institution is not eligible to be brought on the list of the institutions entitled to the grant-in-aid. It has also been foe t that the petitioners No. 2 to 15 are not entitled to receive any salary from the State inasmuch as the provisions of the Uttar Pradesh Junior High School (Payment of Salary s of Teachers and other Employees) Act, 1978, hereinafter called the Act. are not applicable to the institution.;