JUDGEMENT
Mahesh Chandra Tripathi, J. -
(1.) Heard Shri Sanjeev Singh, learned counsel for the petitioner and Shri Bipin Bihari Pandey, learned Additional Chief Standing Counsel for the State respondent nos. 1 to 4. Shri Sunil Kumar Singh appears for the fifth respondent.
(2.) Inspite of sufficient notice, Shri Shesh Mani Shukla, who has been impleaded as respondent no.6 vide order dated 11.1.2017, has not appeared in the matter.
(3.) Ali Husain Ansari is before this Court assailing the validity of the order dated 20.5.2009 passed by the third respondent i.e. District Inspector of Schools, Deoria and for direction to the respondents to pay full salary to him w.e.f. 8.6.1987 to 30.6.2006 alongwith consequential benefits, pensionary benefits and other emoluments.;
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