MALTI DEVI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Girish Chandra Yadav,learned counsel for the petitioner. Learned Standing Counsel appears for the State respondents. Shri Ram Kirti Singh appears for the respondent No. 6.

(2.) The petitioner Smt. Malti Devi was appointed as Assistant Teacher in Anusuchit Jati Primary Pathshala Charan Raj Pokhare Chiraiya Kot,District Azamgarh in the year 1982. It is stated by her in para-3 of the writ petition that she was transferred from Chiraiyakot to Girdharpur and again from Girdharpur to Badi Korauli Saraimeer in 1983. She was lastly transferred from Badi Korauli to Mudiyar in place of Shri Ram Awadh Ram and started functioning as Head Mistress after the retirement of Shri Ram Awadh Ram on 30.6,2004 after session's benefit.

(3.) It appears that Shri Ram Awadh Ram continued to interfere in the affairs of the institution even after his retirement. The District Social Welfare Officer,Azamgarh forwarded petitioner's application on 30.3.2005 to Incharge Inspector Kotwali,Phoolpur,Azamgarh to restrain Shri Ram Awadh Ram from interfering in the teaching and distribution of mid day meal in the school. After about one year on 17.7.2006 Shri Raghunath made an application on 'Janta Diwas' to the District Social Welfare Officer alleging that the teaching work was not carried out in the School efficiently, and that the petitioner is a quarrelsome lady. An inspection was earlier carried out in the school on 27.1.2006 in which the Deputy Director, Social Welfare, Azamgarh Region, Azamgarh found that the attendance of the students in the school is very poor. The petitioner had manipulated the attendance register of the teachers and students. He recommended that the petitioner's salary be stopped. The Deputy Director also found that the petitioner's transfer to the institution was irregular.