ANJU TIWARI AND OTHERS Vs. STATE OF U P THRU PRIN SECY
LAWS(ALL)-2019-3-59
HIGH COURT OF ALLAHABAD
Decided on March 08,2019

Anju Tiwari And Others Appellant
VERSUS
State Of U P Thru Prin Secy Respondents

JUDGEMENT

RAJESH SINGH CHAUHAN,J. - (1.) Heard Sri Manish Kumar, learned counsel for the petitioners and Sri Ran Vijay Singh, learned Additional Chief Standing Counsel for the State-respondents.
(2.) By means of this writ petition, the petitioners have prayed that the District Inspector of Schools, Hardoi (here-in-after referred to as the "D.I.O.S.") be directed to pay the regular monthly salary to the petitioners regularly each and every month along with their arrears since their date of appointment/ joining i.e. 27.03.2017.
(3.) The Arya Kanya Pathshala Inter College, District-Hardoi (here-in-after referred to as the "Institution") is a recognized Institution by the Board and is in the list of grant-in-aid Institutions. The Institution is being run by the Society known as Arya Samaj, District Unit, Hardoi for imparting education for Classes from-II to XII.;


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