BAHUJAN VIKAS EDUCATION SOCIETY Vs. VIDYA DEVI

JUDGEMENT

(1.) Heard learned Advocates for the parties.

(2.) This is a Petition by the Society who is aggrieved by the decision of the Deputy director Education communicated by letter, dated 23rd April, 1991, that the Management was responsible to pay the salary and allowances of Smt. Vidya Devi Raut who is present Respondent No. 1, and consequential order issued by Education Officer, dated 23rd april, 1991, informing that salary and allowances towards period of unemployment of Smt. Vidya Devi Raut be paid by the management, and if not paid, the arrears be recovered from the Non-salary Grants payable to the School.

(3.) The brief background of the case, which needs to be adverted to, is narrated hereinafter.