Surya Prakash Kesarwani - (1.) Heard Sri Ram Krishna Yadav, learned counsel for the petitioner and Sri Shailendra Singh, learned Standing Counsel for the State-respondents.
(2.) This writ petition has been filed praying for the following relief: '1. To issue a writ, order or direction in the nature of certiorari calling for the record and quashing the impugned order dated 11.3.2019 passed by Director of Education (Secondary), Uttar Pradesh, the respondent No.2. 2. To issue a writ, order or direction in the nature of mandamus commanding the respondents to permit the petitioner to deposit the entire provident fund from the date of her appointment and to fix and grant the petition to the petitioner counting the services rendered by the petitioner from her date of appointment i.e., 8.7.1987 with the arrears and the interest thereon within the period stipulated by this Hon'ble Court. 3. To issue a writ, order or direction of the suitable nature which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case. 4. Award the cost of the petition to the petitioner.' Facts:-
(3.) Briefly stated facts of the present case are that undisputedly, the petitioner was appointed as an Assistant Teacher in Primary Section attached to 'Digamber Jain Inter College, Dhuliaganj, Agra' on 8.1.1987. The aforesaid primary section came on grant-in-aid list in the year 1989. The initial appointment of the petitioner was an untrained teacher. The exemption from training was granted to her by the Joint Director of Eduction, Agra, by order dated 9.11.2004 w.e.f. 1.1.2004, which attained finality. The services of the petitioner are governed by the provisions of U.P. Basic Education Act, 1972 and the Rules framed thereunder.;