SAROJ KUMARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anand Tiwari, learned counsel for petitioner, learned standing counsel for respondent nos.1 to 4 and Sri Jitendra Nath Sharma for respondent no.5.

(2.) Pursuant to order dtd. 20/12/2019 a counter affidavit has been filed by the management, which is on record. Sri Tiwari states that he does not want to file rejoinder affidavit, in view of the fact so made in the counter affidavit.

(3.) This writ petition has been filed assailing order dtd. 31/1/2011 passed by respondent no.3. This case has a checkered history as petitioner was appointed on a short term vacancy in an institution known as Jai Hind Vidya Mandir Inter College, Ahraura, District Mirzapur (hereinafter called the "institution"), which is a recognized Intermediate College governed by the provisions of U.P. Intermediate Education Act.