JAI PRAKASH AND 2 OTHERS Vs. STATE OF U P AND 4 OTHERS
LAWS(ALL)-2016-2-390
HIGH COURT OF ALLAHABAD
Decided on February 09,2016

Jai Prakash And 2 Others Appellant
VERSUS
State Of U P And 4 Others Respondents

JUDGEMENT

- (1.) The petitioners are three in number. They claim that they have been appointed on Class IV post in a recognized institution, Janta Inter College, Ratanupur, Jaunpur.
(2.) They have preferred this writ petition for the following reliefs: "(a) A writ, order or direction in the nature of mandamus commanding the Regional Level Committee headed by the Joint Director of Education, Varanasi Mandal, Varanasi as Chairman to decide the matter of the petitioners and pass an appropriate order in accordance with law and also make payment of salary since the date of their joining along with all consequential benefits as admissible under law."
(3.) The grievance of the petitioners is that in the institution, three posts of class IV employee fell vacant due to the retirement of Rama Shanker Singh, Hari Nath Ram and Lok Nath Shukla as they have reached their age of superannuation on 30.04.2005 and 31.07.2005 respectively.;


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