This Special Appeal has been filed under Chapter VIII Rule of the Allahabad High Court Rules to assail the judgment dated March of a learned Judge of this Court by ... which Writ Petition No of that had been filed by the appellants for a direction upon the District Inspector of Schools to make payment of salary due to them since November as they had been validly appointed as ad hoc teachers in the C T Grade in the National Inter College Barhalganj District Gorakhpur was dismissed The appellants have also sought the quashing of the order dated December by which the review application filed by them was rejected by the learned Judge on the ground that it had been filed by a counsel who had not argued the matter