MEENAKSHI SHARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Yogendra Singh Bohra, learned counsel for petitioners and Shri Manvendra Dixit, learned Standing Counsel for State respondents.

(2.) The petitioners have claimed that they were duly appointed by a due process on 18/11/2006 and 18/12/2006 respectively as Assistant Teachers in concerned Basic School.

(3.) It appears that concerned school was brought into Grant-in- Aid in 2006 but petitioners' name were not submitted in the list, submitted by the school, probably on a ground that their selection process was underway at that time. The writ petition is silent so far as any attempt undertaken by the petitioners for their financial approval from 2006 till at least 2013.