NARESH MISHRI SINGH ROOP CHAND LALLOO SINGH ASHOK KUMAR Vs. STATE OF UTTAR PRADESH
LAWS(ALL)-2005-12-85
HIGH COURT OF ALLAHABAD
Decided on December 12,2005

NARESH MISHRI SINGH, ROOP CHAND LALLOO SINGH, ASHOK KUMAR Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

D.P.Singh, J. - (1.) Heard counsel for the petitioners and the learned Standing Counsel.
(2.) Substantially the claim of the petitioners is for grant of salary by the State respondent.
(3.) The petitioners claim themselves to be the Assistant Teachers in the Primary School of Chaudhary Baldev Singh Uchchatar Madhyamik Vidyalaya Bamnauli, District Bijnore, a duly recognized and aided High School. Their claim was rejected by the impugned order forcing them to file the present petition.;


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