- (1.) This special appeal, under the Rules of the Court, arises from the judgment of the Hon'ble Single Judge dated 30.8.2005 in Civil Misc. Writ Petition No. 57795 of 2005 dismissing the writ petition of the appellant.
(2.) We have heard learned counsel for the appellant and the learned Standing Counsel for the State - respondents.
(3.) It appears that the petitioner-appellant filed the aforesaid writ petition claiming that he was appointed as Assistant Teacher in a recognised Primary School in the year 1990 but he is not being paid his salary since 2001. The Hon'ble Single Judge found that the very appointment of the petitioner-appellant was not validly made and thus, he is not entitled for the payment of salary.;