KUMARI RADHA RAIZADA Vs. COMMITTEE OF MANAGEMENT, VIDYAWATI DARBARI GIRLS INTER COLLEGE, LUKERGANJ, ALLAHABAD AND OTHERS

JUDGEMENT

(1.) Unlike the shifting sand-dunes, judicial verdicts are known for stability, but several rounds of litigation regarding seniority between Smt. S. K. Chaudhari (Smt. Chaudhan), who has gone out of service after her retirement and the parties to this writ petition, namely. Km. Radha Raizada (Km. Raizada) and Dr. Asha Saxena (Smt. Saxena), appellant and respondent No. 3 respectively, demonstrate that judicial verdicts too sometimes shift as fast as sand-dunes.

(2.) This is a Special Appeal against the judgment dated Oct. 19, 1994, pronounced by S. P. Srivastava, J., [Reported in (1995) 2 UPLBEC 1137] dismissing the writ petition of the petitioner (appellant) filed with the prayer that the respondents be directed to promote her as ad hoc/officiating Principal of the Vidyawati Darbari Girls Inter College, Lukerganj, Allahabad, which was upgraded on 8-7-1973 from the leave of High School.

(3.) The instant writ petition raises a dispute of seniority, which, in fact, started much earlier when a writ petition No. 12164 of 1989 was filed by Smt. Saxena, respondent No. 3 in the instant writ petition.