Shishir Kumar, J. - (1.) The petitioner has approached this Court for the following reliefs: (a) to issue an order, direction or writ in the nature of mandamus directing the respondents No. 4 and 6 to pay the salary of the petitioner with interest since August 1986 till date and continuously in future for the post of Economics and Civics Lecturer of Sri Ishwar Maharaj Inter College Nagla Teja (Beerai) Sainyan, District-Agra. (b) to issue an order, direction or writ in the nature of mandamus directing the respondents No. 4 and 6 to permit the petitioner to join, his duties on the post of Economics and civics lecturer in the aforesaid institution, (c) to issue any other order, direction or writ in the circumstances of the case as this Hon'ble court may deem fit and proper. (d) to award costs of the writ petition to the petitioner.
(2.) The facts arising out of the present writ petition are that there is an institution namely Ishwar Maharaj Inter College Nagla Teja Beerai) Sainyan, district- Agra which is a recognized and aided institution by the U.P. Intermediate Education Board. In the year 1975 the said institution was granted recognition of High School and thereafter in Feb. 1980, it was granted grant-in-aid of High School. In the year 1984 the said institution was upgraded from High School to Intermediate. The Additional Director of Education - vide his order dated 25.6.1984 created the posts of teacher and staff for the institution and accordingly sanctioned four posts of lecturers and other Assistant Teachers and staff. The Director of Education (Madhyamik) has recognized eight subjects for the Intermediate classes. The Committee of Management of the said institution has decided to make appointment of lecturers from direct recruitment as such without following the procedure prescribed as laid down under Section 18 of the Education Service Commission Act and without publication in the newspaper illegally appointed respondent No. 7 as English lecturer in the institution on adhoc basis from 1.7.84. It is further submitted that the said adhoc appointment of respondent No. 7 was approved by the District Inspector of Schools, respondent No. 4 vide its order dated 25.9.1984 with a condition that the appointment is temporary and to continue till 30.6.1985 or till the candidate duly appointed by the Commission joins the post It has further been submitted that the appointment of respondent No. 7 was till June 30, 1985. Respondent No. 6 again without following the procedure has illegally appointed 7 respondent No. 7 as lecturer for short term period vide resolution No. 3 dated 5.7.1985. The District Inspector of Schools respondent No. 4 approved the short-term appointment of respondent No. 7. The petitioner was appointed on the basis of the Reserve Pool Teacher by if the district Inspector of Schools on 11.6.1986 on the post of Economics and Civics Lecturer in the aforesaid institution, Accordingly, the Manager of the said institution was directed to issue an appointment letter to the petitioner and to permit him to join his duties on the post of Economics and Civics Lecturer immediately. Copy of the said appointment letter of the petitioner has been filed as Annexure-5 to the writ petition. Inspite of the specific directions by respondent No. 4, the Manager, Committee of Management of the said institution, neither issued any appointment letter to the petitioner nor permitted the petitioner to join his duties. On 14.8.86 respondent No. 4 exercising his powers under Section 12 (Gha) (1) of the U.P. High School and Intermediate Reserve Pool Teacher Ordinance No. 12 dated 12.6.1985 issued an appointment letter to the petitioner appointing him on the post of Economics and Civics Lecturer in the said institution. The Manager of the institution was further directed to permit the petitioner to join within a week and a copy of the said appointment letter was issued to the Manager respondent No. 6. Inspite of the aforesaid order of the respondent No. 4, the respondent No. 6 has not permitted the petitioner to join on the post of Lecturer in the aforesaid institution. On 26.9.1986, respondent No. 4 has directed the petitioner to submit his joining report in the office. Accordingly, the petitioner submitted his joining report on the post of Economics and Civics 7 lecturer in the institution in pursuance of the aforesaid order. Respondent No. 4 has further directed the Manager of the institution to include the name of the petitioner in the salary bill of August 1986. It has further been submitted on behalf of the petitioner that on the other hand the respondent No. 7 concealing the appointment of the petitioner in his place has filed writ petition No. 17224 of 1986 Shiv Lal Lavania v. District Inspector of Schools and has obtained an exparte interim order on 13.10.1986 to continue on the post of lecturer and for payment of salary. It has further been submitted that this Hon'ble Court was further pleased to direct the District inspector of Schools, Agra to consider the representation made by the management on 27.9.1986 to clarify whether the appointment of the respondent No. 7 was made against the vacancy to which Shiv Lal Lavania stands appointed. In pursuance of the order, the District Inspector of Schools has decided the representation of the Management holding that the petitioner was appointed as a Lecturer in Economics and Civics in the institution against the vacancy to which respondent No. 7 was appointed. Writ Petition No. 17224 of 1986 was got dismissed by respondent No. 7 as infructuous concealing the material facts as well as the order dated 10.11.1980 passed by the District Inspector of Schools. Respondent No. 7 as well as the Manager of the institution concealing the appointment of the petitioner has got illegally an order dated 9.6.1995 from respondent No. 4 in respect of regularization of the services of respondent No. 7. Thereafter on 14.7.1995, respondent No. 4 has set aside the order-dated 9.6.1995. Copy of the same has been filed as annexure-12 to the writ petition. The petitioner submits that the petitioner is a Reserve Pool Teacher and on that basis the petitioner was given appointment but the Manager of the institution has not permitted to join illegally and on the other hand has illegally permitted respondent No. 7 to continue on the post of lecturer. The petitioner various times requested the Manager of the institution to permit him to join but the petitioner was neither permitted nor the salary was paid to the petitioner. The petitioner filed a representation to respondent No. 4 to pay his salary on 12.5.1995 and to pay continuously in future. But inspite of the aforesaid fact, the petitioner has not been paid the salary. Then the petitioner has approached this Court for the reliefs mentioned above.
(3.) Notices were issued and a counter affidavit has been filed on behalf of the Committee of Management and private respondent Respondent No. 7 has tiled a detailed counter affidavit stating therein that the petitioner as stated was appointed in the year 1986 and from the relevant claim in the Writ petition, it is clear that the petitioner has prayed to pay the salary to the petitioner from 1986 on the post of lecturer and the petitioner has further prayed for permitting him to join The petitioner has filed the writ petition after a lapse of about 9 years in the year 1995, therefore, the writ petition deserves to be dismissed on the ground of latches. It has further been stated that the petitioner was appointed on probation of one year and he was asked to join the college within, one week but the Manager of the college has communicated the District Inspector of Schools on 30.8.86 that there is no vacant post in the college. It has also been informed by the Manager that the Lecturers who are working in the college have obtained orders from the High Court that they should continue till the persons selected by the Commission come and joins and salary shall be paid to them. The letter-dated 30.8.86 has been filed as Annexure C.A.-8 to the counter affidavit of respondent No. 7. It has also been stated that Sri Ram Veer Singh, petitioner has not worked even for a single (Say in the college because there was no post of lecturer in Economics and Civics vacant in the college as it is borne out froth the prayer made by the petitioner to the effect that he may be permitted to join. The person who has not joined and not working, is not entitled for salary. After 9 years the writ petition has been filed in the year 1995. A specific averment has been made in the counter affidavit that the District Inspector of Schools in a counter affidavit dated 5.2.02, has stated in para 3 C that the petitioner neither Worked in the institution a question nor turned up in the office of the District Inspector of schools after joining the office on 25.8.86 to put his regular attendance. In para 3-D of the same counter affidavit dated 5.2.2002 it has been stated by the District Inspector of Schools that for a period of 9 years the whereabouts of the petitioner was not known. It is only in the year 1995 that the petitioner has filed the present writ petition.;