SACHCHIDA NAND RAI Vs. THE D.I.O.S. AND ORS.
LAWS(ALL)-2015-3-30
HIGH COURT OF ALLAHABAD
Decided on March 13,2015

Sachchida Nand Rai Appellant
VERSUS
The D.I.O.S. And Ors. Respondents

JUDGEMENT

- (1.) Heard Sri Ashok Khare, learned Senior Advocate, assisted by Sri Rajendra Rai, Advocate, for petitioner. On behalf of respondent no. 1, learned Standing Counsel has advanced his submissions.
(2.) Petitioner is seeking a mandamus commanding the respondents to pay him salary in the Grade of Lecturer. A further mandamus has been sought to the District Inspector of Schools, Azamgarh (hereinafter referred to as "DIOS") to treat the appointment of petitioner as duly approved by operation of law since he failed to communicate his approval within a period of seven days as provided in the Statute.
(3.) The facts in brief, as borne out from record, are as under.;


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