SUNIL AMBWANI, J. - (1.) HEARD learned Counsel for the petitioner and learned Standing Counsel.
(2.) THE petitioner claims to be validly appointed on the post of Lecturer (Eco­nomics) in Inter College, Tarighat, Distt. Ghazipur vide order dated 27.12.1992 and joined the institution on 1.1.1993. He alleges that he is continuously working but has not been paid salary, He filed a Suit No. 188 of 1997 in the Court of Civil Judge (SD) in which a mandatory injunction was issued passed on 22.8.1998 directing that the salary be paid to the petitioner. Asimilarly situate person namely Ram Narain Tiwari appointed in the same institution also filed a suit and in which same orders were passed. Whereas Shri Ram Narain Tiwari has been paid sal­ary, nothing was paid to the petitioner. The petitioner approached the District Inspector of Schools, Ghazipur/Information Officer under the Right to Information Act, 2005 demanding reply to the questions with regard to (1) progress report on his application; (2) action taken against the officers for failing to decide the petitioner's representation; (3) the reason for which Dr. Ram Narain Tiwari (Lecturer, Sanskrit) was paid salary by order of the State Government dated 3.6.2005; (4) whether the similar order is to be given for the petitioner; and (5) the period within which the orders of the Court shall be complied.
(3.) BY a communication dated 13.12.2006 the District Information Officer pro­vided the requisite information to the petitioner. After giving relevant information with regard to questions Nos. 1, 2, 3 and 4, it was stated in reply to question No. 5 that as soon as the orders are received from the State Government, further action will be taken in the matter.;