SAVITRI TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Pt. S. Chandra, learned counsel for petitioner and learned Additional Chief Standing Counsel for the State.

(2.) This writ petition was filed on 12/2/2014 seeking the following reliefs:-

(3.) By means of the impugned order dtd. 15/1/2014 the claim of the petitioner for regularization under Sec. 33- B of the U.P. Secondary Education (Services Selection Board) Act, 1982 was declined on the ground that for the purposes of consideration for regularization a person should have been appointed having a satisfactory service, whereas, the petitioner's services had been terminated on 30/6/1996, therefore, there was no occasion to regularize her services.