MAMTA MITTAL SMT Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner, Smt. Mamta Mittal, has filed the present writ petition under Article 226 of the Constitution of India seeking a writ, order or direction in the nature of certiorari quashing the order dated 24.5.93 passed by the Director of Education, U.P., Allahabad, respondent No. 2, filed as Annexure No. 12 to the writ petition. She further seeks writ, order or direction in the nature of mandamus commanding the respondents not to interfere in the peaceful working of the petitioner as an Assistant Psychologist as a regular candidate which was made on 21.7.88 and she be entitled for all the benefits.

(2.) The facts of the case in brief are that the petitioner was appointed as an Assistant Psychologist in the Bureau of Psychology, U.P., Allahabad on 16.8.78. She joined on 18.8.78. Vide order dated 21.7.88 passed by the Director of Education, U.P., Allahabad, copy of which has been filed as Annexure No. 2 to the writ petition her services had been regularised. The petitioner has done M.A. in Psychology from the Lucknow University and also holds the Diploma in Guidance Psychologist. Vide order dated 24.5.93 the Director of Education, U.P., Allahabad, had issued an office order in which he had kept in abeyance the regularisation order dated 21.7.88 till clarification sought for from the State Government is received. The order dated 24.5.93 is under challenge in the present writ petition.

(3.) I have heard Sri Arjun Singhal, learned Counsel for the petitioner and the learned Standing Counsel, who represents the respondents.