JUDGEMENT
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(1.) Heard Sri Rakesh Kumar Srivastava, learned Counsel for the petitioner, Sri Pankaj Verma, who has put in appearance on behalf of Committee of Management and Sri Prashant Jaiswal, learned Addl. Chief Standing Counsel for the State.
(2.) Petitioners have filed this writ petitioner inter-alia for a direction to pass order for giving financial approval for payment of salary and further to pay monthly salary alongwith arrears of salary.
(3.) According to the learned Counsel for the petitioners, the Committee of Management of B.N. Inter College, Mallawan, Hardoi, which is a recognized and aided institution, [ hereinafter referred to as the "College"] issued an advertisement in News Paper, namely, Swatantra Bharat and 'Yeh Samta Raj' on 8th Agusut, 2002 inviting applications for Class IV posts. In response to the said advertisement, petitioners and other similarly situated candidates applied for the said posts and were called upon for interview, which was held on10.9.2002. After due procedure, petitioners were declared selected on different types of Class IV posts, namely, petitioner no.1 was selected and appointed on the post of Intermediate Physics Lab Assistant, petitioner no.2 on the post of Office peon, petitioner no. 3 on the post of Principal's Orderly whereas petitioner no.4 was selected and appointed on the post of 'Farrash'.;
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