NARAYANI YADAV Vs. NAGAR PALIKA PARISHAD SIKHOHABAD

JUDGEMENT

(1.) Heard Sri H. N. Singh, Senior Counsel assisted by Sri Rishabh Srivastava, learned counsel for appellant and learned Standing Counsel for State-respondents.

(2.) Smt. Narayani Yadav, petitioner-appellant (hereinafter referred to as "appellant") having failed in getting any relief before learned Single Judge due to dismissal of Writ Petiton No.26650 of 2004 vide judgment dated 04.10.2010, has preferred this intra-Court appeal under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 (hereinafter referred to as "Rules, 1952). She has prayed for relief of setting aside aforesaid judgment of learned Single Judge as also to issue a writ of certiorari and quash retirement notice dated 26.04.2004 issued by Executive Officer, Nagar Palika Parishad, Shikohabad, District-Firozabad (hereinafter referred to as "EO, NPP, SKB").

(3.) By the aforesaid notice dated 26.04.2004, EO, NPP, SKB has informed appellant that she is completing age of superannuation on 31.07.2004, therefore, would retire on that date and should hand over charge to Principal of Bal Mandir, Nagar Palika Parishad, Shikohabad (hereinafter referred to as "School") wherein appellant was working as a Assistant Teacher.