VIMLA SHARMA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Delay condoned.

(2.) Special leave granted. Office report says that the notice issued to respondents 5 to 7 have not yet been returned nor the A/d cards. Taking into consideration the time taken hitherto, we declare that the service is sufficient.

(3.) Smt. Vimla Sharma was a primary school teacher but with effect from August 1973 she was posted in the Junior High School for teaching geography. By communication dated 10/11/1975, Regional inspectress of Girls School recommended her case for regular appoint- ment but unfortunately no action has been taken by the management. On the contrary, somebody is sought to be appointed displacing her. At that stage, she approached the High court by way of writ petition under article 226 for relief. The High court dismissed the writ petition on the ground of laches.