SHASHI SRIVASTAVA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri V.K.Singh, learned Senior Counsel assisted by Sri V.K.Srivastava, learned counsel for petitioner, Sri Brijesh Narayan Srivastava, learned Standing Counsel for State and Sri M.M.Srivastava, learned counsel for respondents.

(2.) Case of the petitioner in brief is that she was appointed as an Assistant Teacher in the concerned primary School on 1/7/1984 and her services were approved on 16/1/1985 by the Additional Director of Basic Education.

(3.) A process was initiated by the Committee of Management of concerned school to include the name of concerned school into the list of grant-in-aid, in which the name of the petitioner was included in the Managerial Returns (MR) at serial no.2 which was submitted along with an application dtd. 31/7/1990. Thereafter, concerned school was taken under the list of grant-in-aid.