Sudhir Agarwal, J. - (1.) Heard Sri Dinesh Tiwari, learned counsel for petitioners and learned Standing Counsel for State-respondents.
(2.) This writ petition under Article 226 of Constitution of India has been filed by 25 petitioners alleging themselves to be teaching and non-teaching staff of Janta Basic Junior High School, Kunjalpur, Jaleshar, District-Etah (hereinafter referred to as 'School'). They have sought a writ of mandamus directing respondents to regularise them and release salary as payable to regular employees of corresponding posts with all consequential benefits.
(3.) Facts stated in the writ petition, in brief, are that, Janta Basic Junior High School, Kunjalpur, Jaleshar, District-Etah is a Junior High School recognized by U. P. Basic Education Board (hereinafter referred to as 'Board') and governed by the provisions of U. P. Basic Education Act, 1972 (hereinafter referred to as 'Act 1972). In respect of recruitment, conditions of service of teaching staff of School, it is governed by U.P. Recognised Basic Schools (Junior High Schools) (Recruitment and Conditions of Teachers) Rules, 1978 [hereinafter referred to as 'Rules 1978].;