- (1.) HEARD learned Counsel for the petitioner and learned Standing Counsel.
(2.) THE petitioner claims to be validity 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 (S. D.) in which a mandatory injunction was issued passed on 22. 8. 1998 directing that the salary be paid to the petitioner. A similarly 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.
(3.) 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.;