- (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal by special leave arises from the judgment of the High Court of Allahabad, made on September 22, 1995, in Second Appeal No. 1959 of 1991. The admitted position is that Mahadeo Prasad Vishwanath Prasad Girls High School, Harraiya was functioning as an upgraded school from July 14, 1977. It is the case of the first respondent that she was appointed as a teacher and, therefore, she is entitled to be permanent, teacher in the School with consequential benefits as she was regularly appointed. The Courts below granted the decree which has been, on appeal, confirmed by the High Court. Thus, this appeal by special leave.;