- (1.) HEARD learned Counsel for the parties.
(2.) THIS writ petition filed in the year 1982 was dismissed for want of prosecution several times and each time restoration application was allowed and the writ petition was restored to its original number. The last order dismissing the writ petition for want of prosecution on 15.5.1999 was set aside on 4.1.2010.
(3.) THE petitioner was appointed as Assistant Teacher in a Primary School run by Zila Parishad, Gonda. The appointment letter dated 4.11.1966 was issued by the Chairman of the Zila Parishad on 27.9.1971. The petitioner's services were terminated by the Chairman of the Zila Parishad on the ground that her services are no longer required and shall be terminated on the date of receipt of the notice. She was made entitled to one month's salary in lieu of the notice. The Basic Shiksha Parishad was established in the year 1972, and that since the order of termination of petitioner's services was illegal and the Civil Court had stayed the operation of the termination order on 23.11.1971, the petitioner alleges that she would be deemed to have become the employee of the Basic Shiksha Parishad.;