D.S. Sinha, J. - (1.) By means of this petition, under Article 226 of the Constitution of India, Sri Ganga Prasad Yadav, the petitioner, beseeches this Court to issue a writ, order or direction in the nature of mandamus commanding the respondents to pay him the salary of the post of Assistant Teacher in L.T. Grade held by him in Uchhttar Madhyamik Vidyalaya, Rampurwa in the district of Gorakhpur.
(2.) Though the petition has not been admitted formally it is otherwise ripe for hearing in as much as requisite affidavits have been exchanged. It is, therefore, being disposed of finally.
(3.) Heard Dr. L.G. Padia, learned counsel for the petitioner and Sri L.P. Tewari, learned Special Counsel representing the respondents No. 1 and 2, at length and in detail.;