CHANDRIKA SINGH YADAV AND ORS Vs. D I O S GHAZIPUR AND SORS
LAWS(ALL)-2018-1-561
HIGH COURT OF ALLAHABAD
Decided on January 30,2018

Chandrika Singh Yadav And Ors Appellant
VERSUS
D I O S Ghazipur And Sors Respondents

JUDGEMENT

Siddharth, J. - (1.) Heard Shri Adarsh Bhushan, Shri Sumit Kumar, Shri Shushant Chandra, learned counsel for the petitioners and learned Standing Counsel and Shri O.P. Chaurasia, learned counsel for the respondents.
(2.) The petitioner has filed the above noted writ petition, praying for the quashing of the order dated 21.04.1998, passed by Joint Director Education-Vth Region, Varanasi, whereby the respondent no.5, Smt. Heera Devi has been directed to be confirmed on the post of High School Teacher in C.T. Grade and be paid her salary. Direction to the District Inspector of Schools, Ghazipur has also been sought for payment of salary of the petitioners and future payment of salary as Assistant Teachers in L.T. Grade. By way of amendment, the quashing of the order dated 30.06.1997, passed by District Inspector of Schools, Ghazipur and order dated 03.04.1998, passed by Joint Director of Education has also been sought.
(3.) The petitioners' case is that Ganga Prasad, Ram Prasad Inter College, Adarsh Vidyapeeth, Ruhipur, District Ghazipur was earlier a non aided but recognized Junior High School. On 29.10.1993, the Institution was upgraded as High School and on 08.02.1996 it got included in list of grant-in-aid, w.e.f., 01.04.1996. On 20.07.1991, 4 vacancies were created in L.T. Grade and the management intimated the same to the D.I.O.S., Ghazipur, but the Secondary Education Service Commission could not recommend any name of selected candidate and hence, the Committee of Management selected and appointed the petitioners as Assistant Teachers in L.T. Grade, which was approved by D.I.O.S. on 27.09.1991. Their service book was prepared and duly approved by the D.I.O.S. On 27.03.1997, the Joint Director of Education directed the D.I.O.S., for making payment of salary to teachers in the Institution, after applicability of grant-in-aid, w.e.f., 01.04.1996; that by means of order dated 27.03.97, the District Inspector of Schools referred approval given by Basic Education Officer Ghazipur on 04.10.1977 to 6 teachers including Principal. Their names are given herein below: S/Sri. JUDGEMENT_561_LAWS(ALL)1_2018.html ;


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