Ajay Bhanot, J. - (1.) By order dated 31.12.2014, the grant of salary to the petitioner from the State exchequer has been declined on the premise that the appointment of the petitioner was made in violation of provisions of the U.P. Recognised Basic Schools (Junior High Schools) (Recruitment And Conditions Of Service Of Teachers) Rules, 1978 (hereinafter referred to as 'the Rules'), 1978.
(2.) The order dated 31.12.2014 in turn has been passed by the respondent No.3-Assistant Director of Education (Basic), Vth Region, Varanasi pursuant to the judgment and order dated 15.09.2014 entered by this Court in the writ petition registered as Writ-A No.10619 of 2013 (Gopal Narain Singh and another Vs. State of U.P. through Secretary and others).
(3.) Being thus aggrieved, the petitioner has assailed the order dated 31.12.2014 passed by the respondent No.3-Assistant Director of Education (Basic) Vth Region, Varanasi in the instant writ petition.;