S.U.Khan, J. - (1.) Heard learned counsel for the parties.
(2.) According to the petitioner, a post of lecturer in Sanskrit in Sri Hanuman Viddyamandir Inter College, Baraon, District Deoria was sanctioned by the Deputy Director of Education. Management sent the requisition to U.P. Secondary Education Service Selection Board through the District Inspector of School on 21.3.1985 and petitioner was appointed. It has further been stated that as no appointment was made by the Selection Board, hence Committee of Management through resolution dated 7.7.1985 appointed the petitioner on the said post under Section 18 of U.P. Secondary Education Service Selection Board Act, 1982. It has further been stated that papers for grant of financial approval were sent to the D.I.O.S. on 9.7.1985 and D.I.O.S. through order dated 26.10.1985 granted the financial approval till regular candidate joined the post or till the end of session whichever was earlier. It has been stated that petitioner was paid salary only till June, 1986. It has further bee stated that petitioner made several representations from September, 1986 to November, 1990 but no salary was paid and then on 5.12.1991, petitioner claimed though representation that he was entitled to regularisation by virtue of ordinance dated 6.4.1991, through which Section 33-A was added in U.P. Secondary Education Service Selection Board Act, 1982 (later on it was converted into as Act). Prayer made in this writ petition is for direction to pay salary from July, 1986 till date and to regularise the services of the petitioner.
(3.) In this writ petition, on 21.2.1992, an interim order was passed to the following effect : "In the meantime, the petitioner is allowed to work as ad hoc teacher in lecturer grade and shall be paid his salary.";