Arun Tandon, J. - (1.) Heard Sri J.P. Singh, Advocate on behalf of the petitioners, Sri V. K. Singh, Advocate on behalf of newly added respondent No. 3 and learned Standing Counsel on behalf of the respondent No. 2.
(2.) The parties have already exchanged their affidavits and are agree that the present writ petition may be disposed of finally.
(3.) The petitioners, seven in number have filed this writ petition for a writ of mandamus commanding the the State authorities to release the salary in their favour appointed in Fazal-ur Rahman Islamia Inter College, Bareilly, which is a recognized minority institution and is on the grant-in-aid list of the State Government, in accordance with the provisions of U.P. High Schools and Intermediate Colleges (Payment of Salaries of Teachers and Other Employees) Act, 1971.;