SEEMA SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) This intra court appeal has been preferred by the appellant challenging the validity and correctness of the judgment and order dated 12.9.2012 passed by the Writ Court in Civil Misc. Writ Petition No. 46336 of 2012, Seema Srivastava versus State of U.P. and others, whereby the aforesaid writ petition had been dismissed.

(3.) Relevant facts giving rise to the instant appeal are that the appellant herein applied for consideration of her candidature for appointment as part time teacher (Art and Music). In terms of the advertisement, the incumbent was required to be trained graduate. After selection proceedings, the District Basic Education Officer with concurrence of the District Magistrate issued letter of appointment to the petitioner-appellant. As per terms and conditions of appointment letter, her appointment was temporary and in case her work and conduct was not found satisfactory, her services were liable to be terminated without any notice. It was also provided that honorarium was payable to her only after verification of her educational testimonials.