HULUVADI G.RAMESH,J.RAGHVENDRA KUMAR,J. - (1.) Heard learned counsel for the appellant and learned Standing Counsel and perused the record.
(2.) By means of this Special Appeal, the appellant has prayed for setting aside the judgment dated 19.5.2014 passed by the learned Single Judge, dismissing the writ petition being misconceived.
(3.) According to the appellant, the appellant/petitioner was appointed as Headmaster of the Institution, which is a private institution, on 16.7.1977 in the pay scale as prescribed by the State Government. On 25.4.1989 the Basic Education Officer, Banda accorded approval to the appointment of the appellant/petitioner. On 26.6.1997 the Regional Assistant Director of Education (Basic) granted permanent recognition to the institution as a junior high school. The appellant/petitioner had not been paid salary in the pay scale as prescribed by the State Government.;