KRISHNA SINGH SMT Vs. G D GUPTA

JUDGEMENT

(1.) IN this petition, the grievance of the petitioner is that inspite of the order passed by the Writ Court dated July 16, 1996, passed in Writ Petition No. 2690 of 1996, the petitioner is not being paid her salary as she is still continuing in employment as Upper Division Teacher, as decided by the Committee of the Society which runs the institution.

(2.) IT was submitted by the non-petitioners that the petitioner did not work beyond April 30, 1996, her demand was to pay salary for the post of Upper Division Teacher, therefore respondent No. 3 could not make the payment of the salary.

(3.) IT is admitted by the Principal, the non-petitioner No. 3, who is present in Court that from July 2, 1996, the petitioner attended the school but was not permitted to perform her duties as her services were discontinued and that there was no direction of the Court in mandatory term.