- (1.) HEARD learned counsel for the parties and perused the record.
(2.) MANAS Inter College, Fatehpur District Deoria ( hereinafter called as "the College") is a recognized Institution by U.P. Intermedi­ate Education Act, 1921. Salaries to its teach­ers and other employees are paid under the provisions of U.P. High School and Interme­diate College (Payment of Salaries and Teach­ers and Other Employees) Act, 1971. It appears that a short term vacancy of lecturer in Civics arose on account of ad hoc promotion of Sri Ram Naresh as Principal in the institution, which was intimated to the DIGS, Deoria on 5-2-1993 and was notified by the college for filling up the said vacancy for which the petitioner had applied and was appointed as lecturer in Civics. However, ap­proval to the appointment of the petitioner was not granted by the DIOS, Deoria, hence, he has filed the present writ petition with the prayer that a direction may be issued to the respondents to pay his entire salary and cur­rent salary as and when it falls due. Further prayer has been hade for issuance of any writ, order or direction as this Hon'ble Court deems fit and proper in the circumstances of the case.
(3.) THE High Court vide its order dated 22.3.1994 directed the petitioner to serve respondent No.2 by registered notice and take steps within three days as well as the Stand­ing counsel was granted one month's time to file counter-affidavit. The case was directed to be listed in the second week of May, 1994. It was further provided that meanwhile, re­spondent No. 1 was directed to pay salary to the petitioner in accordance with law or show cause before the next date of hearing.;