NIRMAL RANI Vs. STATE OF U P

JUDGEMENT

(1.) Petitioner was appointed as Assistant Teacher in a recognized Junior High School, which was upgraded to High School and Intermediate level. Detailed facts have been mentioned in the writ petition. Institution (Kunwar Ranjit Singh Inter College, Nagariya Parikshit, Air Force, Bareilly) was getting grant-in-aid and the provisions of U. P. High Schools and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act. 1971, are applicable to it.

(2.) Petitioner received her salary when the College came on grant-in-aid list in 1994 and she was paid until impugned order dated August 9. 1995 (Annexure-lV to the writ petition) and consequential order dated August 31. 1995 (Annexure-XI to the writ petition) were passed.

(3.) Petitioner has passed High School and Intermediate Examinations of -U. P. Board. Allahabad'. She also passed 'Madhyama' (Intermediate level). Sahitya Ratna (B. A. level) as well as Shiksha Visharad Examinations, [said to be equivalent to B.Ed.) Teaching Training Course from Hindi Sahitya Sammelan. Allahabad. Petitioner has filed certain documents (as Annexure-1. II and III to the writ petition) to show that 'Shiksha Visharad' of Hindi Sahitya Sammelan is recognized as equivalent to B.Ed/Trained Teacher.