KULDEEP DEVGAN Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner seeking writ in the nature of mandamus directing the respondents to release the grant-in-aid and pay due to her.

(2.) The petitioner was an employee of the G.M. Arya Girls High School, Patti, District Amritsar. She was working as a Head Mistress when she was removed from the School for want of sanction, which action she challenged by way of a civil suit wherein she prayed for a relief of declaration to the effect that the action of the respondents be declared to be illegal. She also prayed for resultant benefits from the date she joined this post i.e. w.e.f. 6.7.1990 and, therefore, as a consequential relief, she prayed that all pay/powers and privileges accompanying the post of Head Mistress be given to her with effect from the said date i.e. 6.7.1990 along with interest @ 18 per cent per annum. She also prayed for mandatory injunction to be granted in her favour directing the respondents to reinstate her.

(3.) The civil suit was decreed on 23.8.1999 in the following terms:-