JUDGEMENT
SANGEETA CHANDRA,J. -
(1.) This writ petition has been filed by the petitioner praying for issuance of a Mandamus to the Authorities concerned to make payment of pension and other retiral dues along with 18 per cent interest for the late payment and with a further prayer for issuance of mandamus to the Authority i.e. Deputy Director of Education, 7th Region, Gorakhpur to take a decision pertaining to the claim of pension of the petitioner and other retiral dues within the time prescribed by this Court.
(2.) It is the case of petitioner that he was initially appointed as an Assistant Teacher L.T. grade on 24.08.1991 in an aided recognized Secondary School namely Janta Inter College, Bankata Station, Deoria under the provisions of the Removal of Difficulties Order, 1981.
(3.) As per the averments made in the writ petition a substantive vacancy of the post of Assistant Teacher L.T. Grade was created due to retirement of one Vasudhanand Pandey. In this substantive vacancy of Assistant Teacher, L.T. grade one Rajendra Singh working as C.T. grade teacher was promoted on ad hoc basis. In the resultant C.T. grade vacancy the petitioner was appointed on ad hoc basis till regularly selected candidate from the U.P. Secondary Education Service Selection Board became available. The ad hoc appointment of the petitioner was approved by the then District Inspector of Schools, Deoria treating the C.T. grade vacancy created after promotion of Rajendra Singh as converted into L.T. Grade vacancy.;
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