HAJIRA Vs. STATE

JUDGEMENT

(1.) PETITIONER seeks issuance of madamus directing the respondents to release pay dues/emoluments from December, 1996 and not to disturb the petitioner from her present place of posting, petitioner averred in the petition that she was appointed as Craft Teacher and adjusted in Boys High School, Pinglena. The petitioner joined there and discharged her duties but her salary has not been released.

(2.) RESPONDENTS filed the objections taking specific stand therein, in reply to para 2, 3, and 4 of the writ petition which is extracted below:

(3.) HEARD learned counsel for the respondents Mr. M.I. Qadri, Sr. AAG.