A. K. Yog, J. - (1.) ABOVEMENTIONED five Special Appeals arise from writ petitions under Article 226. Constitution of India, which were filed in this Court due to dispute between Smt. Shashi Saxena (present appellant) and one Smt. Kusum Singh - -both Assistant Teachers in 'Shree Teeka Ram Girls Inter College', (called the College) a 'recognised' girls intermediate college receiving 'grant -in -aid' as contemplated under U. P. Intermediate Education Act, 1921 (as amended up -to -date). Admittedly, The U. P. High School and Intermediate College (Payment of Salaries of Teachers and Other Employees) Act. 1971. U. P. Act No. 24 of 1971 and U. P. Secondary Service Commission Act. 1982 U. P, Act No. 5 of 1982 (as amended up -to -date) are applicable to the college.
(2.) DATES in chronological order are given hereunder to appreciate the controversy between the parties : 3. The five special appeals, arising from a common judgment and order dated 29th May, 1998, passed by a learned single Judge of this Court, are dealt hereunder: I. Special Appeal No. 475 of 1998 (Leading Case -arising from Writ Petition No. 3054 of 1994, Kusum Singh v. Reginioal Inspectress of Girls Schools, Agra and others).
(3.) RELEVANT facts and figures, which are necessary for the purpose of deciding controversy between the parties, are not in dispute and the same are given below for ready reference : "One Shashi Kant Sharma, Assistant Teacher in C.T. grade, working in College was promoted on ad hoc basis as Assistant Teacher in L.T. grade with effect from 24th September. 1985 and consequently causing 'short -term' vacancy on the post of Assistant Teacher - -C.T. grade (held by the said Shashi Kant Sharma) with effect from 24th September, 1985.";