PUSHPA SAXENA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Ashok Khare, Senior Advocate, assisted by Sri Mukesh Kumar, Advocate, learned Counsel for petitioner and learned Standing Counsel for respondents.

(2.) Sukh Devi Balika Uchchatar Madhyamik Vidyalaya Mandir, Mahewa, district Etawah is a recognized and aided educational institution and is regulated by the provisions of U.P. Intermediate Education Act, 1921 and U.P. High School and Intermediate College (Payment of Salary to Teachers and other Employees) Act, 1971. The institution is running classes up to Class X with Class I to V as primary sections. The entire institution is receiving the grant-in-aid.

(3.) The petitioner was appointed as an Assistant Teacher in the primary section on 1.7.1978. Her services were terminated on 15.4.1984 with some other teachers of primary sections. The petitioner filed a Writ Petition No. 7065 of 1984 challenging the termination order. During the pendency of the writ petition, an order was passed by this Court on 7.5.1987 directing the petitioner to file a representation before the Director of Education (Secondary) against the order of termination. The representation was considered and decided by the Director of Education (Secondary) on 13.10.1992. The Director held the termination order to be invalid and directed the Regional Inspectress of Girls Schools, Kanpur to take further action in compliance of the order.