RAJIV JOSHI,J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel for the State respondents and Sri R.M. Saggi, learned counsel appearing for the respondent no.3.
(2.) Since, the pleadings between the parties have already been exchanged and therefore, with the consent of the parties, this writ petition is being disposed of finally at the admission stage itself.
(3.) This writ petition has been filed for quashing the impugned order dated 25.6.2001 passed by the respondent no.2- District Inspector of Schools, Meerut and further for mandamus commanding the respondents not to interfere in the working of the petitioner as a Assistant Teacher (PTI Teacher) on the basis of impugned order and to pay arrears as well as future salary of the petitioner in L.T. Grade alongwith consequential benefits.;