Rakesh Tiwari, J. - (1.) HEARD learned Counsel for the parties and perused the record. The Nagar Nigam Inter College Tajganj, District -Agra is a recognized institution under the U.P. Intermediate Education Act, 1921.
(2.) THE claim of the petitioner is that by advertisement dated 6.7.1994 applications were invited for filling up the post of English Lecturer in the vacancy caused due to the death of Sri Badri Vishal Shrotriya working as English lecturer. The petitioner alleges to have been selected and appointed for short till filled up by a regularly selected candidate from the service Selection Board on the aforesaid post and joined his services on 6.8.1994. Thereafter, the respondent No. 4/Principal of the college is said to have been sent a requisite paper and all the documents of the petitioner to the District Inspector of Schools, Agra on 20.8.1994 for filling up the substantive vacancy on which the petitioner claims to have been appointed, by duly selected candidate from the Commission.
(3.) THE grievance of the petitioner is that though he is working continuously in the said institution but he is not being paid his salary and in this context he has prayed for the following relief; issue a writ order or direction in the nature of mandamus commanding the respondent No. 2 to pay the salary to the petitioner regularly from the date of his joining in the institution as lecturer in English;