M.Katju, J. - (1.) Heard Shri S. K. Garg learned counsel for the petitioner No. 2 and Shri R. C. Sinha for the petitioner No. 1 and learned standing counsel.
(2.) The petitioners were appointed as teachers in a Primary School in 1991 but they have not been paid full salary inspite of several representations.
(3.) In this connection, petitioners may make a representation to the respondent No. 1 who will decide the same within two month thereafter in accordance with law by a speaking order. Learned counsel for the petitioners states that services of the petitioner No. 2 Smt. Anita Sharma had been terminated. On 13.8.98 she was again permitted to join and she signed on the attendance register but thereafter her service was again terminated without giving opportunity of hearing on the ground that she had filed a writ petition in the High Court. This fact may also be considered by the respondent while deciding the representation.;