STATE OF U.P. Vs. SATYA BHAMA DUBEY

JUDGEMENT

(1.) Heard Sri Mohan Srivastava, the learned Standing Counsel for the appellants and Sri Siddharth Khare for the petitionerrespondent.

(2.) This intra-court appeal is against the judgment and order of the learned Single Judge dtd. 12/11/2014 in Writ-A No.41068 of 1996 whereby the order dtd. 26/11/1996 passed by the Regional Deputy Director of Education (Secondary), Agra determining the inter se seniority of the writ petitioner, Smt. Satya Bhama Dubey (the first respondent) and Smt. Sushila Sharma (the second respondent - respondent no.5 in the writ petition) has been quashed, holding the writ petitioner Smt. Satya Bhama Dubey senior to Smt. Sushila Sharma.

(3.) In addition to above, the learned Single Judge upon finding that due to wrong determination of the seniority, the writ petitioner was deprived of her appointment as an ad hoc Principal of the Institution proceeded to award compensation of Rs.2.00 lacs to be paid by the State Government. Further, the learned Single Judge directed that the salary of the petitioner shall be fixed treating her as officiating Principal of the Institution with effect from 1/7/1996 notionally and based thereon, the post-retiral benefits like pension etc. be revised and re-fixed.