Hon'ble Sudhir Agarwal, J. - (1.) Heard Sri S.P. Giri, learned counsel for the petitioner and perused the record.
(2.) The petitioner is aggrieved by the orders dated 31.10.2005 (Annexure-12 to the writ petition) and 26.6.2006 (Annexure-14 to the writ petition) whereby his request for grant of salary in the scale of Rs. 1400-2300 has been rejected by the authorities concerned.
(3.) The brief facts as per the version of the petitioner are that he was appointed under the scheme of Second Indian Language to be imparted in selected 16 schools of eight districts vide Government Orders dated 24.9.1990 and 14.12.1990. The appointment was made by the order of Principal dated 10.12.1990 directing the petitioner to impart education in Gujarati Language. So far payment of honorarium, salary etc., it was mentioned therein that the same would be in accordance with the directions issued by the Government and the said appointment was temporary.;