SNEHA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri Umang Srivastava, learned counsel for the appellant, Sri Tej Bhanu Pandey, learned Standing Counsel for the State-respondents, Sri Prabhakar Awasthi, learned Senior Advocate assisted by Sri Nitish Sakya, learned counsel for the complainant-Principal of the Institution and perused the record.

(2.) The present intra-court appeal has been filed against the order of the learned Single Judge dtd. 28/1/2026 in Smt. Sneha Singh Vs. State of U.P. and 4 others, 2026:AHC:18551). By that order, the writ court has partly allowed the writ petition. It has upheld the order dtd. 14/11/2025, cancelling the appointment of the appellant as Assistant Teacher (Home Science) dtd. 4/5/2017 at D.A.V. Inter College, Shamli (hereinafter referred to as the 'Institution'). At the same time, the learned Single Judge has granted relief to the original petitioner against recovery of salary already paid.

(3.) Having heard counsel for the parties and having perused the record, it merits acceptance, action under Sec. 16-E (10) of U.P. Intermediate Education Act, 1921 may not be described as valid exercise of power, in the present facts.