LAWS(ALL)-2011-2-107

SHASHI KALA Vs. STATE OF U P

Decided On February 14, 2011
Shashi Kala Appellant
V/S
STATE OF U P Respondents

JUDGEMENT

(1.) Respondent No. 4 committee of management through its Manager, Harchand Mal Jain Inter College, Tikri, District Baghpat was directed to be served besides dasti summon by the order dated 23.10.2009 and the Petitioner was directed to file an affidavit of service which has been filed on 2.11.2009. Service of notice effected upon Manager and office of Respondent Institution was made on 31.10.2009. Respondent No. 4 has not filed any reply nor put any appearance through its counsel.

(2.) It is contended that in accordance of Section 18 of the U.P. Secondary Education Service Selection Board, 1992 the District Inspector of Schools issued an order dated 6.2.1993 selecting the Petitioner for the post of Assistant Teacher in LT Grade and directing management to issue letter of appointment within 10 days i.e. latest by 18.2.1993 and inform the District Inspector of Schools accordingly.

(3.) However, the management did not comply with the said order and defying the same compelled the Petitioner to file writ petition No. 25870 of 1993 wherein an interim order was passed, pursuant whereof management issued letter of appointment to the Petitioner on 6.9.1993. The Petitioner accordingly joined on 7.10.1993 and continued to serve the institution since thereafter.