SANGEETA CHANDRA, J. - (1.) Heard Sri Radha Kant Ojha, learned senior counsel assisted by Sri Yadvendra Pandey, counsel for the petitioner, Sri P.N. Saxena, who has put in appearance on behalf of respondent No. 4 and Sri V.K. Singh, learned senior counsel assisted by Sri Alok Dwivedi for the intervener.
(2.) The petitioner is aggrieved by an order dated 23.5.2014 by which the case of the petitioner has been considered in compliance of the order dated 30.1.2013 in Writ Petition No. 2515 of 1993 and it has been communicated to the Committee of Management that the earlier order passed by the District Inspector of Schools dated 7.6.2013, by which the then District Inspector of Schools had allowed payment of salary to be made to the petitioner upto February 2014 has been cancelled.
(3.) From the facts as evident, from the argument of Sri R.K. Ojha, learned senior counsel, it has come to the notice of this Court that the petitioner had earlier filed Writ-A No. 2515 of 1993 (Smt. Abha Sharma v. District Inspector of Schools, Agra and others) , wherein the petitioner had prayed for quashing the recommendation of the District Inspector of Schools, Agra dated 16.12.1992, by which it was proposed to appoint Raj Kumar as a Teacher selected by the Committee constituted under Section 18 of the U.P. Secondary Education Selection Board Act, 1982 (herein after referred to as the Act of 1982). A further prayer was made in the aforesaid writ petition for a direction to the respondents not to interfere with the petitioner's working as the Lecturer.;