O.P.Garg, J. - (1.) By means of this writ petition under Article 226 of the Constitution, the petitioner is seeking the relief that the respondent No. 1, the District Inspector of Schools (for short 'D.I.O.S.') be directed to grant approval for the payment of salary of the petitioner as Assistant Teacher working in Primary Section under the U. P. High School and intermediate (Payment of Salaries) Act, 1971 (hereinafter referred to as the Act of 1971).
(2.) Counter and rejoinder-affidavits have been filed. Learned counsel for the petitioner as well as learned standing counsel have been heard at sufficient length
(3.) The petitioner was admittedly appointed as Assistant Teacher in Primary Section of Lal Bahadur Sastri Takniki Inter College, Manda. District Allahabad on 6.8.1970 which was duly recognised and was paid the salary by the management. The primary section of the College was also put under the Payment of Salaries Act by the State Government vide G.O. No. 3048-15-8-89-354/87, dated 6.7,1989 and since then the payment to the teachers working in the Primary Institutions are made by respondent No. 1 under the Act of 1971. There were live teachers in the Primary Section. Approval has been accorded by the respondent No. 1 in respect of the four teachers who have been allowed to draw their salary. In respect of the petitioner, the financial approval has not been granted and consequently, she is not being paid the salary The obvious reason for not granting the approval in the case of the petitioner is, as the petitioner could ascertain, that she, according to the respondent No. 1, was not qualified to hold the post of teacher in Primary Section. According to the petitioner, she was Junior High School/Prathama pass and in the year 1970 when she was appointed as Assistant Teacher in Primary Section, no particular qualification was laid down and subsequently, by laying down specific qualifications for the post, the right of the petitioner to receive the salary cannot be defeated or jopardised. It was also made clear that the petitioner has passed the High School examination in 1991. A number of letters and reminders were sent by the petitioner as well as Committee of Management-respondent No- 2 to the D.I.O.S. but the financial approval has not been accorded.;