LAL BAHADUR SHASTRI S JR HIGH SCHOOL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave is granted.

(2.) Shri Lal Bahadur Shastri Smarak Junior high School, Garhi Pukhta, District muzaffarnagar, Uttar Pradesh, through its manager Shri R. P. Singh filed Civil Misc. Writ Petition No. 29168 of 1998 before the allahabad High Court seeking a writ of mandamus to the respondents i. e. the State of U. P. through the secretary, Basic Education, the Director of Education (Basic) and the District Basic Education Officer, muzaffarnagar, to sanction three additional posts of assistant teachers for the school. The writ petition was dismissed by learned single Judge vide order dated 10. 9.1998 with the following observations:

(3.) The appellants filed special appeal No. 932 of 1998 in the High Court assailing the order of the learned single judge. The said appeal was dismissed by a division bench of the High Court fide its judgment/ order dated 22.4.2000 with the following observations: