VIRENDRA SINGH VERMA Vs. DISTRICT INSPECTOR OF SCHOOLS

JUDGEMENT

(1.) On this petition on behalf of the Respondent Nos. 1 and 7 a request was made by the Standing Counsel to adjourn the matter so that he could seek instructions.

(2.) The issue is simple. The Petitioner is a teacher at the H.M.S. Islamia inter College, Etawah has retired on 12 January 1993. The law stipulates by Sub Clause 21 of Chapter-III of the regulations framed under we intermediate Education Acts, 1921 that should be teacher retire mid session he would be permitted to continue to see the close of the academic session ending on 30 June.

(3.) Learned Standing Counsel, present, submits that a letter has already gone to the District Inspector of Schools, Etawah, Respondent no, 1, being (jitter m)(sic) 895/B dated 31 March, 1993 but no instructions have been received.