A.K.Yog, J. - (1.) J.--The petitioners' claim to have been appointed in the Sri Sheo Basant Das Harijan Primary Pathshala, Nasirabad Kalan, district Mau. The aforesaid School is being run by the Committee of Management respondent No. 3. The petitioners pray for writ of mandamus commanding the respondents to pay the salary to the petitioners w.e.f. 1st March. 1994 and also a writ of mandamus directing the respondent Nos. 1 and 2 to decide the representations of the petitioners. Both the reliefs cannot go together.
(2.) This Court proposes to grant first relief only, namely ; to issue a direction to respondent No. 1. Director Social Welfare Department, U. P., Lucknow to decide the representation dated 3.8.1995 and 1.9.1995, annexed as Annexures-X and XI respectively, to the present petition purported to have been filed by petitioners before said authority.
(3.) Petitioners in the instant petition contend that the then Manager of the Management Committee of the School, illegally and unlawfully started interfering with their duties and unlawfully prevented them from discharging their duties in the school and Illegal stoppage of payment of salary as soon as the school came on 'grant-in-aid list' of the Government vide G.O. letter, dated March 31. 1994 (Annexure-IV to the petition). The Manager resorted to Illegal and hostile action against them because he wanted to make fresh appointments in Class IV cadre.;