SHIV KUMARI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for petitioner and Mr. Ashish Kumar Nagvanshi, learned Standing Counsel for State respondents.

(2.) The present petition has been filed on behalf of the petitioner for quashing of the impugned order dtd. 13/7/2016 passed by the District Basic Shiksha Adhikari, Varanasi with a prayer that the petitioner may be permitted to continue to the post of Hindi/Sanskrit Teacher at Kasturba Gandhi Awasiya Balika Vidyalaya, Bhikaripur Arazi Line, Varanasi, and be paid the honorarium from June, 2016 with a further prayer to decide the representation of the petitioner dtd. 21/7/2016.

(3.) Learned counsel for the petitioner submits that the petitioner applied for the post of part-time teacher on contractual basis for teaching in Institution namely, Kasturba Gandhi Awasiya Balika Vidyalaya, Bhikaripur Arazi Line, Varanasi, which is run under the Sarva Shiksha Abhiyan Scheme. Pursuant to the advertisement, dtd. 6/9/2008, after facing interview on 9/11/2008, she was appointed to teach Hindi/Sanskrit in the said institution. The aforesaid fact is evident from the selection list, dtd. 31/12/2008.