ASHA LATA CHAUBEY Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Siddharth Khare, learned counsel appearing for the petitioner and learned Standing Counsel appearing for the Respondent Nos. 1 to 4.

(2.) Petitioner is aggrieved by non-payment of gratuity on her retirement therefore, has filed this writ petition praying therein for a direction from this Court thereby commanding the respondents to pay her gratuity alongwith interest.

(3.) Brief facts of the case are that Sri Ram Janki Vidya Mandir Balika Vidyalaya, Rajapur, Varanasi (hereinafter referred to as "school") is recognized by U.P. Basic Education Board and is receiving grant-in-aid from the Government of U.P. Petitioner was appointed on the post of Assistant Teacher in the school vide appointment order dtd. 4/9/1989 and she joined on her post in the month of September, 1989.