- (1.) HEARD Sri Ashok Khare, learned Senior Advocate, assisted by Sri Pradeep Upadhyay, learned counsel for petitioner and learned Standing Counsel for respondents.
(2.) THE only relief sought in this writ petition is that respondents be directed to pay salary to petitioner on month to month basis and also pay arrears of salary.
(3.) EVIDENTLY , when a mandamus has been sought for payment of salary, this Court is under an obligation to find out whether petitioner has a right enforceable in law to claim salary from respondents and for that purpose, petitioner has to demonstrate that he was validly appointed and employed by respondents, entitling him for payment of salary which has not been paid to him despite petitioner has discharged duties after such appointment. Unfortunately, the facts disclosed in the writ petition to find out whether alleged appointment/ employment of petitioner is legal and valid, are very evasive and vague.;