Sunita Agarwal,J. - (1.) Supplementary affidavit filed today is taken on record.
(2.) The present petition arises out of a proceeding in Civil Appeal No. 65 of 1988, whereby the First appellate court while allowing the appeal has decreed the Original Suit No. 18 of 1984, declaring the appellant/plaintiff as permanent Assistant Teacher in CT Grade in Janta Intermediate College, Barighat, Lalganj, Basti. The petitioner/decree holder has filed the Execution Case No. 8 of 1996 seeking execution of the judgment and decree dated 12.12.1995 with the contention that the then District Inspector of Schools, Basti did not allow him to join nor had paid salary as per the declaration granted by the First appellate court.
(3.) It has come up on record that a delayed Second Appeal No. D-169 of 1996 was filed by the District Inspector of Schools, which has been dismissed on 20.3.2003.;