KANWALJIT SINGH AHLUWALIA,J. - (1.) Instant petition has been preferred under Article 226 of the Constitution of India praying interalia that the writ in a nature of mandamus be issued and the respondents be directed to pay outstanding amount of grant-in-aid to the petitioner/School for making payment to the employees, who had approached District Education Officer, Elementary Education, Ajmer and the said Officer has directed the petitioner/School to pay Rs.9,15,385/- to respondent No.1, Rajeev Kumar, Exteacher of the petitioner/School.
(2.) In the order dated 16.12.2014 (Annexure-5), District Education Officer, Elementary Education, Ajmer for making payment to respondent No1. Rajeev Kumar, Ex-Teacher, has given computation and, therefore, it will be apposite to reproduce here operative portion of the order dated 16.12.2014 (Annexure-5) passed by the District Education Officer, Elementary Education, Ajmer:- ...[VERNACULAR TEXT OMITTED]... JUDGEMENT_213_LAWS(RAJ)10_2015_1.html ...[VERNACULAR TEXT OMITTED]...
(3.) Controversy raised in the present petition is new to this Court.;