SANGEETA CHANDRA, J. - (1.) This writ petition has been filed by the petitioner praying for a writ in the nature of Certiorari for quashing the order dated 21.11.2013 passed by the Regional Higher Education Officer, Varanasi and for a writ in the nature of Mandamus directing the Respondent No. 3 to pass an appropriate order for payment of salary to the petitioner for working on the post of Typist/Clerk with arrears of salary.
(2.) On the last occasion, the learned Standing Counsel was granted time to go through judgment and order dated 15th of January, 1991 passed by the Civil Court in OS No. 484 of 1989 wherein the Civil Judge, Azamgarh decreeing the suit ex parte against the defendants and directing for payment of Rs. 28,450/- as arrears of salary to the petitioner/plaintiff therein for having worked as Typist/Clerk in the Institution in question since August, 1975 up to July, 1983.
(3.) The learned Standing Counsel, Shri Anil Kumar Tripathi, has pointed out from the judgment of the Civil Court that the Managing Committee of the Institution, namely, Shri Krishna Geeta Rashtriya Degree College Lalganj, Azamgarh through its Manager was defendant No. 1 and District Inspector of Schools, Azamgarh was defendant No. 2 in the said suit. The District Inspector of Schools is concerned only with the payment of salary of Secondary Education Institutions.;