ANITA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Dr.L.P.Mishra, learned counsel for the petitioner and learned Additional Chief Standing Counsel.

(2.) Since common question is involved in both the writ petitions, the same are being decided of by one and a common order.

(3.) The petitioner is aggrieved with the order dated 14 September 2007, passed by the Director of Higher Education of the State Government, whereby the petitioner's claim for protection of her salary, which was being received by her in the erstwhile College had been rejected.