- (1.) Heard Mr. Ramesh Pandey, learned Counsel for the petitioner and Mr. Prashant Jaiswal, learned Additional Chief Standing Counsel for the State.
(2.) Petitioner, who is said to be working as Assistant Teacher (L.T. Grade) in C.L. Inter College, Chhitepatti, District Sultanpur, has approached this Court under Article 226 of the Constitution of India, seeking a writ of Mandamus against the respondents to pay salary and arrears for the post of Assistant Teacher (L.T. Grade).
(3.) Shorn off unnecessary details of facts of the case are as under: C.L. Inter College, Chhitepatti, District Sultanpur (in short 'Institution) is a non-Government recognized Institution and is governed by U.P. Intermediate Education Act, 1921 and U.P. Secondary Education Services Commission Act, 1982. According to the petitioner, one Mr. Rajendra Prasad Srivastava, who was working on the post of Assistant Teacher (L.T. Grade) in the Institution, was promoted to the post of Lecturer (Hindi) on regular basis, as a result thereof, one Mr. Satyadeo Dubey, who was working in C.T. Grade, was promoted as Assistant Teacher (L.T. Grade) by the Committee of Management of the Institution and his promotion was approved by the District Inspector of Schools vide order dated 30.12.1997 on ad hoc basis till the availability of regularly selected candidate from the Uttar Pradesh Secondary Education Service Commission.;