MEENA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) -Series of writ petitions have been filed by one Smt. Meena Singh. Details and the fate of 1st Writ Petition No. 5694 of 1988 has not been disclosed by the counsel for the petitioner even today. Writ Petition No. 11299 of 1996 (2nd writ petition) was presented on 29th March, 1996 with the prayer that the District Inspector of Schools may be directed to promote the petitioner in L.T. Grade in terms of the Government order, after giving her benefit of continuous employment as approved C.T. Grade Teacher. In the said writ petition an interim mandamus was granted by this Court on 5.4.1996 commanding the District Inspector of Schools to appoint the petitioner as Teacher in L.T. Grade subject to the condition that there exists a vacancy in Tilakdhari Inter College, Jaunpur or to show cause by filing counter-affidavit. However, the writ petition was ultimately dismissed on 9.8.1996 on a statement made by the counsel for the petitioner to the effect that the same has become infructuous because of subsequent development. The interim mandamus issued on 5.4.1996 was also vacated.

(2.) IN paragraphs 2, 3 and 4 of the said writ petition it was stated that the petitioner was initially appointed as C.T. Grade Teacher in the institution with the approval of the District INspector of Schools on 8.2.1988. Since she was not being paid salary, she filed writ petition, being Writ Petition No. 5694 of 1988 (1st writ petition), before this Court whereunder an interim order was passed on 25.2.1988. A copy of the interim order was also enclosed as Annexure-2 to the writ petition. Petitioner claimed that the vacancy against which she was granted ad hoc promotion was caused due to promotion of one Sri Raja Ram Singh and since Sri Raja Ram Singh has been regularized as L.T. Grade Teacher on 6.4.1991, services of the petitioner in C.T. Grade also stood regularized from the same date as per the order of the District INspector of Schools dated 12th August, 1994. Petitioner had made an application for being promoted as L.T. Grade Teacher against another vacancy. However, since C.T. Grade has been declared as dying cadre, petitioner has also become a L.T. Grade Teacher.

(3.) IN paragraph 14 of this third writ petition it has been stated as follows : "That it may be stated here that the aforesaid writ petition is still pending."