BELA DEVI MISHRA Vs. GRAM PANCHAYAT AMILKONI

JUDGEMENT

(1.) We have heard the learned Counsel for the appeallant and also perused the record.

(2.) This Intra Court Appeal, filed under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya(Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, is preferred against the order of the learned Single Judge dated 9.2.2010 passed in Writ Petition No. 1118/1996.

(3.) It appears that the Appellant being aggrieved by non-payment of salary although claiming to continue to work on the post of Instructor in the Non-formal Education Scheme after having been appointed on 14.9.1989, filed the aforesaid writ petition.