Ashwani Kumar Mishra, J. - (1.) Vishwanath Purv Madhyamik Vidyalaya, Mundera, Allahabad (hereinafter referred to as the 'institution'), is a recognized Junior High School. It was granted recognition w.e.f. 1st of July, 1974, vide order dated 10th July, 1975. The institution was taken on the list of aided institutions, by extending provisions of The Uttar Pradesh Junior High School (Payment of Salaries of Teachers and other Employees) Act, 1978, vide Government Order dated 20th March, 1997, w.e.f. the financial year 1996 -1997. It is in respect of the dispute relating to payment of salary to the teachers and employees of the institution that these three writ petitions have been filed, which are connected, and have been heard together. All three writ petitions are being disposed of by this common judgment.
(2.) Petitioners' claim for payment of salary stands rejected, vide order dated 18th December, 1999, which is impugned in these petitions. A further prayer has been made to direct the respondent State to release salary to them, out of State funds, from the date institution has been taken on aid. The institution is being run by a Society registered in the name of 'Shree Chandra Kumari Shiksha Samiti, Allahabad'.
(3.) The Government Order dated 20th March, 1997, whereby the institution was taken on aid, specifies in definite terms the category of teachers and employees, who were to receive salary from State. Clause -4 of the Government Order dated 20th March, 1997, which is relevant for the present purposes, is reproduced: - JUDGEMENT_97_LAWS(ALL)4_2016.jpg;