ABDULLAH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner herein claims to have been appointed on Group 'C' post in the respondent institution and thereafter his papers were sent to the District inspector of Schools for approval under Section 16FF(3) of the U.P. Intermediate Education Act, 1921(hereinafter referred to as 'the Act, 1921') who in turn sent the same to the Joint Director who approved his selection vide order dated 31.03.2015 and sent back the matter to the District Inspector of Schools.

(3.) The contention of the petitioner is that he is being paid salary only w.e.f. 12.05.2015 consequent to a consequential order passed by the District Inspector of Schools after approval of the selection by the Joint Director. He claims salary from the date of his initial joining w.e.f. 13.08.2014 in pursuance to the appointment letter dated 11.08.2014 issued by the management.