KM MANISHA DUBEY Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri S. P. Singh, learned counsel appearing for the petitioner and Sri S. G. Husnain, learned Additional Chief Standing Counsel representing the respondent Nos. 1, 2, 3 and 5, at length and in detail.

(2.) By means of this petition under Article 226 of the Constitution of India, the petitioner prays that her services on the post of lecturer in Music [Vocal] at Kamla Arya Kanya Degree College, Mirzapur, be regularised. Further prayer of the petitioner is that the respondents may be commanded to pay to her salary along with arrears and other dues.

(3.) Petitioner claims that she was appointed as lecturer by the order of the Managing Committee dated 23rd June, 1982, a copy whereof is Annexure-2 to the writ petition.