(1.) Heard Sri Khalil Ahmad Ansari, learned counsel for the applicant.
(2.) The applicant alleges to have filed Writ Petition No. 19149 of 2011, Smt. Vineeta Mekhla Paul v. State of U. P. and others, wherein by an interim order dated 6.4.2011, the Court provided as under :
(3.) According to Sri Khalil Ahmad Ansari, learned counsel for the applicant, by the letter dated 18.5.2011 (Annexure-3 to the affidavit filed in support of this contempt petition), the District Inspector of Schools has informed the petitioner that she will be attaining the age of superannuation (60 years) on 30.6.2011 and she will be retired on that date unless she can get an order in her favour in her pending writ petition, where her claim is to continue up to the age of 62 years. Learned counsel submits that subsequent thereto the opposite party permitted the petitioner to continue till 23.7.2011, however, on 23.7.2011 when the petitioner had gone on two days Medical Leave, the District Inspector of Schools, Mahoba has passed an order that the petitioner has retired on 30.6.2011 and in accordance with the earlier order passed by the District Inspector of Schools, the senior most lecturer namely Smt. Shobha Rani Chaurasiya is being given the charge of Principal of the Institution namely Government Girls Higher Secondary School. Kulpahad, Mahoba.