Allahabad High Court
C/M Laxmi Raj Devi Inter College And ... vs D. I. O. S. Ballia And Others on 10 May, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 18 Case :- WRIT - A No. - 26123 of 2010 Petitioner :- C/M Laxmi Raj Devi Inter College And Another Respondent :- D. I. O. S. Ballia And Others Petitioner Counsel :- Akhileshwar Singh Respondent Counsel :- C. S. C.,Sudhakar Pandey Hon'ble Arun Tandon,J.
Connect with Writ Petition No.26307 of 2010. The matters to be listed on 20.5.2010, in respect of district Ballia.
It is surprising that the Regional Joint Director of Education earlier passed an order that the appointment of respondent nos.3 & 4 were in excess of the sanctioned posts and no procedure prescribed under the statutory provisions applicable had been followed. Yet the District Inspector of Schools is now insisting upon the management of the institution to release the salary of such appointees. The Committee contends that the appointment had never been made in the institution and even otherwise, is illegal.
Let the District Inspector of Schools, Ballia explain as how the payment of salary can be asked to be released in view of the report submitted to the Director on 28.2.1998.
Order Date :- 10.5.2010 Kpy