RADHEY SHYAM Vs. DISTRICT INSPECTOR OF SCHOOLS, JAUNPUR AND OTHERS
LAWS(ALL)-2009-7-276
HIGH COURT OF ALLAHABAD
Decided on July 22,2009

RADHEY SHYAM Appellant
VERSUS
DISTRICT INSPECTOR OF SCHOOLS, JAUNPUR Respondents

JUDGEMENT

RAKESH TIWARI,J. - (1.) HEARD learned Counsel for the parties and perused the record.
(2.) THIS writ petition has been filed for commanding the respondents to is­sue a writ of mandamus directing the respondents to make payment of salary to the petitioner from the month of March, 1988 onwards. B.N.B. Inter College, Mariahu, District Jaunpur is a recognized institu­tion under the U.P. Intermediate Education Act, 1921 and is governed by U.P. High School and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971.
(3.) IN brief the facts are that a vacancy of peon was caused due to the pro­motion of one Ram Nihor Tiwari as daftari in the year 1986. The petitioner was appointed on the post of peon in the vacancy caused by Ram Nihor Tiwari. The District Inspector of Schools also granted financial approval to the ap­pointment of the petitioner.;


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