JUDGEMENT
Surya Prakash Kesarwani, J. -
(1.) Heard Sri P.K. Upadhyay, learned counsel for the petitioners and Sri R.P. Dubey, the learned Additional Chief standing counsel for the State-respondents.
(2.) This writ petition has been filed for the following relief:
i) issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 8.5.2018 passed by the respondent no.4 (Annexure No.6 to the writ petition).
ii) issue a writ, order or direction in the nature of mandamus directing the respondent no.4 to pay the salary to the petitioners on the post of Assistant Teacher (L.T. Grade) and Lecturer in Chemistry respectively.
(3.) By the impugned order dated 8.5.2018, passed by the respondent no.4, the approval sought by the Committee of Management of Gandhi Smarak Inter College, Surajan Nagar, Jay Nagar, District -Moradabad, has been declined on the ground that a procedure for temporary appointments on occurrence of short term vacancy in non Government aided Secondary School has been provided by Government Order No.1867/15-12-2017-1600 (342)/2017 dated 26.10.2017, which has not been followed by the respondent No.6 - Committee of Management.;
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