NAGAR MAHAPALIKA KANPUR Vs. VIBHA SHUKLA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dated 01.09.2005 passed by a Division Bench of the Allahabad High Court whereby and whereunder the writ petition filed by the appellant herein questioning the judgment and order dated 18.01.1991 passed by the U.P. State Public Services Tribunal, Lucknow, (for short, the Tribunal), was dismissed.

(3.) Respondent No. 1 was a Sports Teacher appointed on or about 21.7.1973 for a period of one year purported to be in terms of the U.P. Muncipal Corporations Adhiniyam, 1959, (for short the 1959 Act ). Her services were extended from time to time. By reason of an order dated 18.08.1980, her services were terminated on payment of one month s salary in lieu of notice. She filed an application before the UP Public Services Tribunal, inter alia, questioning the said order of termination dated 18.08.1980 and claiming regularization of her services purported to be in terms of Sec. 16GG of the UP Intermediate Education Act, 1921 (for short the 1921 Act ). The Tribunal allowed the said application. As indicated hereinbefore, the High Court dismissed the writ petition filed by the appellant herein.