Ritu Raj Awasthi, J. - (1.) HEARD Sri Manish Kumar, learned Counsel for the appellant as well as Mrs. Sangeeta Chandra, Additional Chief Standing Counsel, Govt. of U.P. and perused the records.
(2.) THE special appeal has been filed against the impugned judgment and order dated 13.08.2002 passed in Review Petition No. 105/2001 as well as judgment and order dated 21.05.2001 passed in Writ Petition No. 5004 (SS) of 1998. As per the appellant she was initially appointed in the year 1964 and worked in various institutions viz Kanya Junior High School, Adeeng, Tehsil & District Mathura Kanya Primary Pathshala, Sureer, Tehsil Math, District Mathura, Rajkiya Kanya Kramottar Pathshala Dhangaon, Tehsil and District Mathura, Kanya Junior School, Sunaich, Tehsil Govardhan, District Mathura up to 30.06.1966 thereafter the appellant was sent for training in Rajkiya Dayawati Modi Prashikshan Mahavidyalaya, Modi Nagar where she underwent the teacher training for about two years i.e. up to April, 1968.
(3.) IT is submitted that in September, 1968 after the completion of the training, the appellant was appointed as Head Mistress in Rajkiya Kanya Junior High School, Baldev, District Mathura. Barely a month after the appointment her services were terminated on 31.10.1968. However, in the year 1970 she was again appointed as Assistant Teacher and posted in Rajkiya Kanya Higher Secondary School , Tugna, District Meerut where she worked up to 17.03.1971. After a break of about six months, she was again appointed in September, 1971 as Assistant Teacher in Govt. Girls Higher Secondary School, Lalgari, District Etah. In July, 1972 she was transferred from Lalgahi to Jalesor but she was not allowed to stay there for long and only a month after she was transferred to Danapur, District Mirzapur and again from Danapur to Mahoba where her services were terminated on 14.05.1973 then she worked as Assistant Teacher in Government Girls Inter College, Moradabad from 09.11.1974 to 25.05.1975.;