MEENA SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS writ petition was dismissed for non prosecution vide order dated 17.9.2009. Now a restoration application (MCC No. 904 of 2010) has been filed along with an application for condonation of delay. Reasons shown in the delay condonation application appear to be bona fide. Delay condonation application (CLMA No. 10099 of 2010) is allowed. Delay in filing the restoration application is condoned.

(2.) REASONS shown in the restoration application for recalling the order dated 17.9.2009 appear to be bona fide. Restoration application (MCC No. 904 of 2010) is allowed. Order dated 17.9.2009 is recalled. Writ petition is restored to its original number.

(3.) THE State in its counter affidavit has clearly denied the proposition of the petitioners stating that the institute was ever under grant in aid and is not liable to give salary to the petitioners. This Court is in total agreement with the submission made by the State. THE petitioners have no claim against the State inasmuch as "Leading Tailoring and Cutting Academy" is not an institute under grant in aid.