- (1.) Heard Sharad Kunwar Srivastava, Counsel for the petitioner and Sri Mehrotra, learned Standing Counsel.
(2.) Aggrieved by non payment of monthly salary, petitioner has filed instant writ petition with the prayer to issue a direction to the District Inspector of Schools,Faizabad to pay salary to the petitioner for the post of Assistant Teacher regularly including arrears of salary with effect from the date of her joining i.e. 1.7.2005.
(3.) According to the petitioner, Shree Vadikadarsh Sanskrit Uchattar Madhyamik Vidhyalaya, Faizabad [in short referred to as the "Institution") is a recognized and aided Intermediate College and has been included on the grant in-aid list of the State Government. The provisions of U.P. Intermediate Education Act, 1921 and U.P. Secondary Education Services Selection Board Rules are applicable upon the Institution.;