LATA HADALA Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Mr. C.K. Sharma, Advocate present for the petitioner.

(2.) Mr. T.P.S. Takuli, learned Brief Holder present for the State of Uttarakhand/respondent nos. 1 to 4.

(3.) The petitioner was selected as a Lecturer (Sangeet Vadan) in the erstwhile State of Uttar Pradesh by the U.P. Secondary Education Service Commission, Allahabad vide order dated 21.11.1995 in Guru Ramrai Mahila Inter College, Khurbura, Dehradun. For some reasons, the petitioner was not given joining at her designated school. She thereafter took recourse to Court and ultimately by the orders of this Court, District Inspector of Schools, Dehradun vide order dated 31.07.2002 directed the petitioner to join Mahadevi Kanya Pathshala Inter College, Dehradun on the post of Lecturer (Sangeet Vadan), thereafter the petitioner joined her duties on 07.11.2002.