This Special Appeal has been filed under Chapter VIII Rule 5 of the Allahabad High Court Rules, 1952 to assail the judgment dated 12 March 2008 of a learned Judge of this ... Court by which Writ Petition No.11698 of 1990 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 1988 as they had been validly appointed as ad hoc teachers in the C.T. Grade in the National Inter College, Barhalganj, District Gorakhpur1, was dismissed. The appellants have also sought the quashing of the order dated 5 December 2008 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.