MADHULIKA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The impugned order dated 13th March, 2013 has been passed by the respondent-Board refusing to accept the experience of the petitioner that she has received in a degree college affiliated to the Purvanchal University as she was employed on a fixed honoraria basis. The impugned order further refused to recognize the experience of the petitioner in a self financed Intermediate College. The issue relating to experience in a self-financed Intermediate College has already been resolved by the decision of this Court in the case of Dr. Deepak Bhatiya and others v. State of U.P. and others, writ petition No. 2842 of 2010, decided on 15.7.2010. A copy of the said judgment is Annexure 10 to the writ petition.

(2.) Apart from this, the ratio of the decision in the case of Dr. Madhulika Singh the petitioner herself in writ petition No. 14582 of 2012 relies on the ratio of a Supreme Court decision in relation to experience.

(3.) The petitioner's experience certificate of teaching in a Girls Degree College is on record and her appointment order in the degree college dated 23.1.2004 is Annexure 5 to the writ petition.