Vivek Kumar Birla, J. - (1.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri M.A. Khan, learned counsel for the petitioners as well as Sri Ashok Kumar, learned Standing Counsel appearing for the State respondents and Sri J.P. Singh, learned counsel for the contesting respondent no. 5 and the newly impleaded respondent no. 6.
(2.) Impleadment application filed by Sri J.P. Singh, learned counsel for the respondent no. 6-Committee of Management was allowed by this Court vide order dated 3.10.2016, however necessary amendment was not carried out. Sri M.A. Khan, learned counsel for the petitioners is permitted to carry out necessary amdnemdnt during the course of day.
(3.) Present petition has been filed challenging the order dated 15.10.2014 (wrongly mentioned as 15.10.2011) passed by the respondent no. 2-Regional Level Committee, Azamgarh. A further prayer in the nature of mandamus is made to direct the respondents not to interfere in the working of the petitioners as Assistant Teacher in LT Grade in Shibli National Inter Collect, Azamgarh and to pay the petitioners their regular monthly salary on the said post regularly every month including arrears of such salary from 23.8.2014.;