AJAY BHANOT,J. - (1.) The petitioner claims to have been appointed as Class IV employee in the Nehru Uchchatar Madhyamik Vidyalaya Pipiganj, District Gorakhpur. The claim of the petitioner for grant of wages under the U.P. High School and Intermediate Education Colleges (Payment of Salaries of Teaching and other Employees Act), 1971 has been refused by the order dated 21.3.2005 passed by the D.I.O.S., Gorakhpur.
(2.) The petitioner is aggrieved by the order dated 21.03.2005 declining to make the payment of salary to the petitioner from the State exchequer under the U.P. High School and Intermediate Education Colleges (Payment of Salaries of Teaching and other Employees Act), 1971 and has assailed the same in the instant writ petition.
(3.) Heard Sri Krishna Kumar Ojha, learned counsel, holding brief of Sri Arvind Srivastava, learned counsel for the petitioner and learned Standing Counsel for the State.;