UMA RAWAT Vs. STATE OF U P

JUDGEMENT

(1.) THE petitioner who claims to have been appointed as a Teacher in the Kishori Raman Girls Inter College, Mathura District Mathura (hereinafter referred to as the 'College') has filed this petition for a direction upon the respondents to make the payment of salary to the petitioner w.e.f. August, 2000 and not to interfere with her functioning as a Teacher in the said College. All that has been stated in the petition is that in June, 2000 a substantive vacancy arose in the College on the retirement of one Smt. Laxmi Gupta and though the College had sent requisition for permanent selection, the Management appointed the petitioner as a Teacher in the College on 2nd August, 2000. It has also been stated that the Management assured the petitioner that financial approval would be obtained from the District Inspector of Schools and the papers were also forwarded to him. THE averments made in the writ petition are as vague as they can be. THE appointment order has not been placed on record and the petitioner has not even indicated the relevant provision of law under which her appointment was made against a substantive vacancy said to have arisen in June, 2000. In the absence of material facts, no relief can be granted to the petitioner. THE petition is, accordingly, dismissed.