Bala Krishna Narayana, J. - (1.)Heard Sri J.P. Singh, learned counsel for the appellants and learned counsel for the respondents.
(2.)This appeal has been preferred challenging the judgment and order dated 03.07.2007 and 14.08.2008 passed by learned Single Judge and order dated 15.05.1985 passed by District Inspector of Schools, Azamgarh.
(3.)The facts of the case are that at Binapara in District Azamgarh, there is an Intermediate College recognized under the provisions of U.P. Intermediate Education Act, 1921 and provisions of U.P. High School and Intermediate Colleges (Payment of Salaries and other Employees) Act, 1971 is applicable to the said institution. The appellants were granted appointment on class IV post in the institution and were discharging their duties in the respondents institution.