NASREEN FATIMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary counter affidavit filed on behalf of the respondent- Committee of Management in Court today is taken on record.

(2.) Heard Mr. Radha Kant Ojha, learned Senior Advocate assisted by Mr. Mansoor Ahmad, Mr. Maqsood Ahmad Beg and Mr. B.P. Singh Somwashi, learned counsel for the respondent-Committee of Management and the learned Standing Counsel for the State-respondents.

(3.) By means of the present writ petition, the petitioner has prayed for quashing the order dtd. 4/9/2015 passed by the Joint Director of Education, Allahabad Division, Allahabad (now Prayagraj) i.e. respondent no.3 as well as for quashing the communication letter of the District Inspector of Schools, Fatehpur dtd. 7/1/2016. Petitioner has also prayed that a direction be issued to the respondents to make payment of salary of the petitioner w.e.f. 12/8/2015 to till date including the arrears and also pay the salary regularly as and when it becomes due.