RAMA DEVI DIXIT Vs. STATE OF MP

JUDGEMENT

(1.) PETITIONER was appointed in respondent No. 2 College vide order dated 25.2.1991. Petitioner was appointed as Lecturer in the Department of Hindi on probation for a period of one year. The payment of salary was subject to approval by Madhya Pradesh Uchcha Shiksha Anudan Ayog. Petitioner joined the services but was not paid the salary, and lateron was discontinued from service.

(2.) PETITIONER preferred a writ petition before this Court which was registered as Misc. Petition No. 738/92. The Court held that the petitioner has rendered service for a period of one year in the College after her selection, but she has not been paid salary for that period and she was discontinued for want of approval of the Ayog. The post is lying vacant and is not filled. The appointment of the petitioner has not been continued after her section as a result of silent inaction or negative approach of the Ayog, which sat over the proposal "for nearly two years.

(3.) THE grievance of the petitioner is that she has not been paid salary and given seniority with effect from 25.2.1991. It is also prayed that all the benefits and arrears of salary and allowances be released to the petitioner with effect from 25.2.1991.