- (1.) Heard Mr. Ramesh Pandey, learned Counsel for the petitioners and Mr. Prashant Jaiswal, learned Additional Chief Standing Counsel.
(2.) Through the present writ petition under Article 226 of the Constitution of India, petitioners are seeking a writ of Mandamus for a direction to respondents to make necessary deduction towards General Provident Fund etc. from salary of the petitioners, after completion of probation period in view of the Old Pension Scheme, which was in existence at the time of Notification No.1 of 2002 dated 27.9.2002 issued by the U.P. Secondary Education Services Selection Board, Allahabad.
(3.) Shorn off unnecessary details the facts of the case are as under : Pursuant to the Advertisement No.1 of 2002 published on 27.9.2002, petitioners had applied and after following due procedure as provided under law, by the U.P. Secondary Education Services Selection Board, Allahabad, they were selected as Assistant Teachers,. After selection, in between November, 2004 to December, 2004, the U.P. Secondary Education Services Selection Board, Allahabad allocated the panel of selected candidates including the petitioners to the District Inspectors of Schools of various districts for their appointments. As per panel, petitioner Nos. 1, 2, 3, 4, 5, 6, 7 and 8 had been allocated to the District Inspectors of Schools of District Baghpat, Mathura, Muzaffar Nagar, Pratapgarh, Ghaziabad, Barabanki and Raebareli, respectively.;