GYANVATI DIXIT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sudeep Kumar, assisted by Sri Shreshth Srivastava and Sri Ashutosh Shukla, learned counsel for the petitioner, Sri Sanjeev Kumar Singh, learned Standing Counsel for the State-opposite parties no.1 to 4 and Sri Ashutosh Singh, learned counsel for opposite party no.5.

(2.) By means of this petition, the petitioner has prayed following main reliefs:-

(3.) Brief facts of the case are that the petitioner was initially appointed on the post of Lecturer (Hindi) in LRNS Inter College, Naimisharan on 23/1/1993. Thereafter, she was appointed on the post of Principal at the Shri Dayanand Rameshwar Prasad Hansrani Arya Kanya Inter College, Sitapur pursuant on the recommendation of the U.P. Secondary Education Commission on 22/8/2011.