- (1.) Despite notice being issued to respondent No. 5, neither any counter-affidavit has been filed nor anybody is present on behalf of the said respondent.
(2.) The petition is of the year 1989.
(3.) Facts in short leading to the filing of the present petition are as follows: (i) Petitioner before this Court was appointed as L.T. Grade teacher in Uchchatar Madhyamik Balika Vidyalaya, Kayamganj, District Farrukhabad in the year 1974, initially against a leave vacancy which stood converted into substantive vacancy in the year 1975. It is stated that the services of the petitioner were regularized under the orders of the Regional Inspectress of Girls Schools dated 7.7.1977. (ii) The Committee of Management filed a Civil Suit being Civil Suit No. 163 of 1978 challenging the order of regularization dated 7.7.1997. The suit was dismissed by the Trial Court vide order dated 13.4.1981.;