- (1.) Delay condoned. Leave granted.
(2.) The appellant was appointed on ad hoc basis on the post of Assistant Teacher by the Management of the Adarsh Balika Higher Secondary School, P. Road, (Gandhi Nagar) Kanpur Nagar, U.P. against leave vacancy. Her appointment was not approved by the District Inspector of Schools and it was communicated to the management vide letter dated 15.10.1996 mentioning therein that if the appellant is allowed to continue in service, her salary will have to be paid by the management. The appellant made a representation to the respondents upon which no action was taken.
(3.) The appellant thereafter filed a writ petition before the High Court of Judicature at Allahabad which was dismissed by the High Court. The learned Single Judge of High Court found that the appellant was appointed for a short term by the management and since Smt. Manju Lata Bajpai, Assistant Teacher, who was on long leave had retired, substantive vacancy occurred and against the substantive vacancy the management had no right to make short term appointment.;