SUDHIR AGARWAL, J - (1.) Heard Sri B.S.Pandey, learned counsel for petitioners and learned Standing Counsel for respondents 1 to 5.
(2.) This writ petition under Article 226 of Constitution of India has been filed by three petitioners namely Shiv Prakash Tiwari, Ray Sahab Singh and Devendra Pratap Singh praying for issuance of writ of mandamus commanding respondents to release salary to petitioners 1 and 2 from July, 1991 to July, 1998 and December, 1998 onward and in respect of petitioner 3 from September, 1997 to July, 1998 and December, 1998 onward, alongwith interest at the rate of 18%. Petitioners have also sought a writ of mandamus commanding respondents to consider petitioners 1 and 2 for regularization under Section 33-C(1) (a) of Uttar Pradesh Secondary Education Services Selection Board Act, 1982 (hereinafter referred to as "Act, 1982").
(3.) Shree Krishna Vidya Mandir Uchchattar Madhyamik Vidyalaya, Gajendrapur, District Jaunpur (hereinafter referred to as 'School') is a Secondary Education Institution. It is governed by the provisions of "U.P. Intermediate Education Act, 1921" (hereinafter referred to as "Act 1921"). Payment of salary to teaching and non-teaching staff is governed by the provision of "U.P. High Schools and Intermediate Colleges (Payment of Salaries of Teachers and Other Employees) Act 1971" (hereinafter referred to as "Act 1971"). Recruitment of teaching staff is governed by the provisions Act 1982.;