DULU DEVI Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) Leave granted.

(2.) The appellant has preferred this appeal by special leave against the impugned order dated 06.04.2010 passed by the Gauhati High Court in Writ Petition (Civil) No.2560 of 2007, filed by the appellant seeking a direction to the respondents to allow her to continue in service as Headmistress in-charge of the Dhemaji Rastrabhasha Hindi Lower Primary School; for regularisation of her service and for payment of regular salary to her for the service being rendered. The High Court dismissed the said writ petition.

(3.) The facts of the case which reveals from the list of dates furnished by the appellant and have not been disputed by the respondents, are as under.