USHA RANI Vs. VEDIC GIRLS SENIOR SECONDARY SCHOOL

JUDGEMENT

(1.) This application is allowed only to the extent of receiving Annexures P-13 to P-15, filed therewith.

(2.) This application is allowed and the objections, supported by the affidavit filed by the petitioner, are taken on record.

(3.) By way of this writ petition, the petitioner sought a direction to the Director, Public Instructions, Department of School Education, U.T. Chandigarh, the second respondent, to grant approval for her appointment as a Social Science Mistress in the Vedic Girls Senior Secondary School, Manimajra, U.T. Chandigarh, the first respondent (hereinafter, 'the School'). She also sought a direction to pay her salary equivalent to the regular pay scale given to similarly situated School Mistresses working in the School.