GEETA GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) It is stated that the petitioner was initially appointed as an ad hoc Assistant Teacher (for English Subject) in Rajkiya Kannya Uchchatar Madhyamik Vidyalya, Khera Gharh, Agra by the appointment letter dated 30.9.1990 issued by the Mandaliya Balika Vidyalaya Nirikchak-2, Mandal, Agra. The appointment of the petitioner was made under the reserved category of handicapped. The appointment letter issued on 30.9.1990 was valid upto 14.5.1991. On 8.10.1991 the Mandaliya Balika Vidyalaya Nirikchak, Agra issued a letter to the Principal of the said collage to join the petitioner on the earlier post and the date of joining be communicated to the office. On 10.10.1991 the petitioner joined her duties.

(2.) On 19.11.1991 a Government notification was issued, inter alia, mentioning that all ad hoc teachers shall continue on the post and they were entitled to all benefits from the date of appointment subject to regular appointment from the Commission. By letter dated 1.1.2003 the Joint Director of Education, Agra Region, Agra regularised the services of the petitioner with effect from 10.10.1991. By letter dated 13.3.2006 the date of joining of the petitioner was shown as 10.10.1991 to which the petitioner approached the authorities which was corrected by letter dated 11.4.2016 reiterating the fact that the date of joining of the petitioner is 10.10.1991.

(3.) The petitioner being aggrieved instituted the present writ petition seeking amongst other the following reliefs: