SANGEETA CHANDRA,J. - (1.) This writ petition has been filed by the petitioner praying for a writ in the nature of mandamus commanding the District Inspector of Schools to make payment of salary to the petitioner w.e.f. November 2013 till date along with arrears forthwith.
(2.) It is the case of the petitioner that one post of C.T. Grade Teacher was available in Bhadaonh Inter College Balaipur, District Ballia (now Mau), which is a duly recognised Institution governed by the Intermediate Education Act, 1921, and governed by the Payment of Salaries Act, 1971 and the U.P. Secondary Education Services Selection Boards Act, 1982.
(3.) The petitioner was appointed on an adhoc basis by the Committee of Management under the Second Removal of Difficulties Order, 1981, which appointment was approved by the District Inspector of Schools under paragraph 4(i) of the Second Removal of Difficulties Order, by an order dated 19.12.1983 for the period w.e.f. 12.1.1983 to 20.5.1984 and again approval was given on 23.9.1984 for the period 9.7.1984 to 20.9.1985. Again the District Inspector of Schools by order dated 8.8.1985 granted financial approval upto 30.6.1986.;