Sudhir Agarwal, J. - (1.) Heard Sri Raj Mohan Saggi, Advocate for petitioner and learned Standing Counsel, Sri S.P. Bharti and Sri Arvind Yadav, Advocates for respondents in Writ Petition No. 16680 of 1991 (hereinafter referred to as "First Petition"); Sri Arvind Yadav, Advocate for petitioner and learned Standing Counsel, Sri R.M. Saggi and Sri S.P. Bharti, Advocates for respondents in Writ Petition No. 11177 of 2017 (hereinafter referred to as "Second Petition"); and, Sri Uma Nath Pandey, Advocate for petitioner and learned Standing Counsel as well as Sri Arvind Yadav, Advocate for respondents in Writ Petition No. 34882 of 2017 (hereinafter referred to as "Third Petition").
(2.) First Petition has been filed by sole petitioner-Ram Piarey praying for a writ of mandamus commanding respondents to permit him to continue to function as Ad hoc Teacher in C.T. Grade at Janta Uchchattar Madhyamik Vidyalaya, Deokali Kala, District Basti (hereinafter referred to as "College") and pay salary w.e.f. 12.12.1989, i.e., from the date of appointment till a candidate duly selected by Commission joins the post.
(3.) Brief facts as borne out from pleadings of First Petition are that College is a recognized, aided, secondary education institution governed by the provisions of U.P. Intermediate Education Act, 1921 (hereinafter referred to as "Act, 1921"). For the purpose of payment of salary of teaching and non-teaching staff it is governed by the provisions of Uttar Pradesh High Schools and Intermediate College (Payment of Salaries of Teachers and Other Employees) Act, 1971 (hereinafter referred to as "Act, 1971") and for recruitment of Teaching staff it is governed by the provisions of U.P. Secondary Education Services Selection Board Act, 1982 (hereinafter referred to as the "Act, 1982").;