KUSUMANJALI AGARWAL Vs. DIRECTOR OF EDUCATION BASIC ALLAHABAD

JUDGEMENT

(1.) Heard, Sri K. C. Vishwakarma, advocate, counsel for the petitioner, learned standing counsel for respondent Nos. 1 to 5, Mr. C. D. Misra, advocate, counsel for respondent No. 6/Committee of Management. Perused the record. Writ Petition is finally disposed at this stage as the parties are served and also have exchanged their pleadings as contemplated under Chapter XXII, Rule 20 II Proviso, Rules of Court, 1952 (as amended up to date).

(2.) Smt. Kusumanjali Agrawal, petitioner, approached this Court through this writ petition under Article 226, Constitution of India and prayed for a writ of mandamus commanding the respondents, (including Director of Education, (Basic) U. P. Allahabad, Basic Shiksha Adhikari, Mirzapur, Account Officer, office of Basic Shiksha Adhikari, Mirzapur and Committee of Management, Smt. Kshirad Kumari Balika Vidyalaya, Junior High School, City and district Mirzapur called the 'School' not to interfere in the functioning of the petitioner as Assistant Teacher in the School, and to pay her arrears (w.e.f. 1.4.1996 to till date) and monthly salary as such as contemplated under U. P. Junior High School (Payment of Salary to Teachers and other Employees) Act, 1978.

(3.) Brief facts, under which the petitioner was constrained to file the present writ petition, are as herein-under :