SHASHIKALA TIWARI Vs. STATE OF M. P.

JUDGEMENT

(1.) The petitioner (Shashikala Tiwari) is aggrieved by rejection of her request for regularization; her writ petition was dismissed by the Single Judge - an order affirmed by the Division Bench.

(2.) The necessary facts are that the petitioner was appointed as "Second Guruji", i.e. teacher, on 18/3/2002 in Shiksha Guarantee School at Baghelan Tola, Kapsa. The appointment letter was issued by the Gram Panchayat Sarpanch. The petitioner claims that she has worked in the capacity of the second Guruji from the time when she was given the initial assignment.

(3.) Later, based upon representations made by her and certain inter se correspondence exchanged departmentally by the State, she approached the High Court complaining willful inaction on the part of the State, seeking directions for her regularization as well as payment of regular salary. The petitioner alleged that she was being paid a token honorarium all the while.