RAJVANTI JAIN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Mr. Jitendra Kumar Srivastava, learned counsel for the petitioner, Mr. Hare Ram, learned counsel for respondent Nos. 1 and 2 and Mr. Suresh Kumar Maurya, learned counsel for respondent No. 3.

(2.) The instant writ petition has been filed with the following prayer:-

(3.) Brief facts of the case are that the petitioner was admitted to B.T.C course in Zila Shiksha and Prashikshan Sansthan, Agra. She passed the B.T.C course examination in 1991, securing second division in the written examination and first division in class teaching and a mark sheet was issued to her on 5/1/1992. The petitioner was selected for appointment to the post of Assistant Teacher in accordance with law. The appointment letter accordingly was issued on 11/9/1997, appointing her as an Assistant Teacher in Tundla on probation for a period of one year.