K.C.Agarwal, A.P.Misra, JJ. - (1.) This writ petition has been filed by petitioners no. 2 to 11. Sri A.S. Rai, learned Counsel for the petitioners is permitted to delete the name of the petitioner no.1. The prayer made in this writ petition is for issuing a writ of mandamus to the District Inspector of Schools, Agra, directing him to pay salaries to them of the post of teachers in Saghir Fatima Mohammedia Girls Inter College, Agra, where they are employed.
(2.) The petitioners alleged in the writ petition that they have not been paid their salaries since November, 1983. A counter affidavit has been filed by the District Inspector of Schools stating that the salaries were not disbursed to the petitioners on account of an stay order granted by this Court in writ petition No. 3144 of 1983. In that writ petition the said stay order granted by this Court has been vacated on 10-1-1985. As a result of the vacation of the said stay order, there is no difficulty in making the payment of the salaries to the petitioners no. 2 to 11.
(3.) We consequently allow the writ petition and direct the District Inspector of Schools to pay the salaries to the petitioners no. 2 to 11 in accordance with the Rules and Regulations. Petition allowed.;