REHANA BEGUM Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and learned Standing Counsel, U.P.

(2.) The short question in the Writ Petition is that the Petitioner Smt. Rehana Begum whose termination of services had been disapproved by Zila Basic Shiksha Adhikari on 21 February, 1992 (Annexure-2 to the Writ Petition) has not received her salary, despite the fact, she continues in service.

(3.) Once, the Zila Basic Shiksha Adhikari exercises his power not to approve the termination of services of the Petitioner, the management is further obliged to take the teacher into service.