ANU SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel appearing on behalf of respondent no. 1, 2, 3 and 4.

(2.) By means of the present writ petition, the petitioner has prayed for issuance of writ of mandamus directing the respondents to make payment of salary to the petitioner regularly pursuant to her appointment dated 18.7.2013 on the post of Assistant Teacher and arrears of salary from the month of December, 2013 till date.

(3.) Before deciding the controversy, it is necessary to bring certain facts of the case that Baba Thakur Das Inter College is an Institution which has been accorded recognition under the provision of the U.P. Intermediate Education Act, 1921. The provisions of the U.P. High Schools And Intermediate Colleges (Payment Of Salaries Of Teachers And Other Employees) Act, 1971 is applicable to the said Institution.