JUDGEMENT
Devendra Kumar Upadhyaya, J. -
(1.) Heard learned counsel for the petitioner and Sri Ghaus Beg, learned counsel representing District Basic Education Officer, Unnao.
(2.) The petitioner by means of this petition has prayed that the respondents be directed to pay his salary with effect from the date of his initial appointment i.e.23.01.1999 against the post of Assistant Teacher in Ashutosh Shiv Narayan Vidyalaya, Safipur, Unnao.
(3.) During pendency of the petition, certain developments took place and an order was passed on 10.02.2000 by the District Basic Education Officer, Unnao whereby he had declined to accord approval to the resolution of the Committee of Management of the institution concerned dated 24.01.2000 appointing the petitioner as Assistant Teacher. By making amendment application, the said order dated 10.02.2000 passed by the District Basic Education Officer, Unnao has also been challenged by the petitioner.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.