REGENT COMPUTRONICS PVT. LTD.

Deepa Magleena Appellant

V/S

State Of Uttar Prades Respondents

Referred Judgements :-

COMMITTEE OF MANAGEMENT V. STATE OF U.P. [REFERRED TO]
DISTRICT BASIC EDUCATION OFFICER V. KU. ANITA KUMARI [REFERRED TO]
ST. JOHN INTER COLLEGE V. STATE OF U.P. [REFERRED TO]
STATE OF ORISSA VS. BINAPAIRI DEI [REFERRED TO]
AHMEDABAD ST XAVIERS COLLEGE SOCIETY VS. STATE OF GUJARAT [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. GURDIAL SINGH [REFERRED TO]
ALL SAINTS HIGH SCHOOL HYDERABAD VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
A P PUBLIC SERVICE COMMISSION HYDERABAD VS. B SARAT CHANDRA [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
ASHOK KUMAR SHARMA OTHERS VS. CHANDER SHEKHAR ANOTHER [REFERRED TO]
TMA PAI FOUNDATION VS. STATE OF KARNATAKA [REFERRED TO]
ST JOHNS TEACHERS TRANING INSTITURTE VS. REGIONAL DIRECTOR NATIONAL COUNCIL FOR TEACHER EDUCATION [REFERRED TO]
R VISHWANTHA PILLAI VS. STATE OF KERALA [REFERRED TO]
STATE OF U P VS. JAI BIR SINGH [REFERRED TO]
P A INAMDAR VS. SATE OF MAHARASHTRA [REFERRED TO]
SHIV KUMAR SHARMA VS. SANTOSH KUMARI [REFERRED TO]
STATE OF BIHAR VS. UPENDRA NARAYAN SINGH [REFERRED TO]
SINDHI EDUCATION SOCIETY VS. CHIEF SECRETARY GOVT OF NCT OF DELHI [REFERRED TO]
MEGHMALA VS. G NARASIMHA REDDY [REFERRED TO]
STATE OF RAJASTHAN VS. DAYA LAL [REFERRED TO]
BEDANGA TALUKDAR VS. SAIFUDAULLAH KHAN [REFERRED TO]
RAMESH CHANDRA SHAH VS. ANIL JOSHI [REFERRED TO]
PRAMATI EDUCATIONAL & CULTURAL TRUST VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. R.K. Ojha, learned Senior Counsel, assisted by Mr. Yash Singhal, learned counsel for the petitioner, Mr. Ashok Khare, learned Senior Counsel, assisted by Ms. Srishti Gupta, learned counsel for respondent no.3 and Mr. Ashish Kumar Nagvanshi, learned counsel for the State- respondents.

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

(3.) Placing the brief facts of the case, learned counsel for the petitioner submits that petitioner was appointed as an Assistant Teacher of Hindi, (Primary) on 1/7/1991, on a contractual basis, in an Institution, namely, St. Joseph's Girls Junior High School, Civil Lines, Moradabad, (in short 'the institution'), which is a minority Institution established under Article 30(1) of the Constitution of India. The contract of the petitioner was renewed from time to time and was operative without any time gap. The Institution in question came into grant-in-aid list in the year 2015, accordingly, appointments were made in the Institution and the petitioner was issued appointment letter on 26/6/2015. The petitioner took charge as an Assistant Teacher (Hindi) on 1/7/2015 before the Manager of the Institution, an experience certificate has been issued to the petitioner by the Government aided Institution, mentioning that the petitioner has been continuously working in the primary wing and was thereafter appointed in the Junior department as Assistant Teacher (Hindi) on 1/7/2015, thus, it clearly transpires from the experience certificate that the petitioner had been regularly working from 1991 till 2015, and thereafter she was appointed as an Assistant Teacher in the aided Institution.

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DEEPA MAGLEENA Vs. STATE OF UTTAR PRADES

Referred Judgements :-

JUDGEMENT

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