SHAILJA TRIPATHI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri Siddharth Khare, learned counsel for the petitioner, Sri Mrigraj Singh, learned counsel for respondent no.2 and the learned Standing Counsel for the State.

(2.) The petitioner has approached this Court challenging the order dtd. 12/3/2014 passed by Basic Shiksha Adhikari, Jaunpur whereby the B.S.A., Jaunpur has refused to provide approval to the appointment of the petitioner.

(3.) The facts of the case are that on 3/12/2003 an Assistant Teacher of the institution had expired while in service. On the approval of Basic Shiksha Adhikari, an advertisement was issued on 29/1/2004 inviting applications from eligible persons. The Basic Shiksha Adhikari has passed an order on 15/2/2004 authorizing the Assistant Basic Shiksha Adhikari, Maharajganj/Badlapur to participate as a member of Selection Committee in the selection process held on 18/2/2004. After selection of the petitioner, all papers were submitted to the B.S.A. for approval, who accorded approval on 20/21/2/2004, making it effective from date of joining. On 22/2/2004 appointment letter was issued to petitioner who joined on 25/2/2004. However, salary bills submitted by the management with regard to petitioner remained pending.