D.S.Sinha, J. - (1.) Heard Shri Sant Sharan Sharma, learned counsel appearing for the petitioner and Sri S, K. Mehrotra, learned brief-holder of the State of U. P., appearing for District Inspector of Schools. Ferozabad and State of U. P., at length and in detail.
(2.) The Principal prayer of the petitioner, who is the Head of the Hindi Department of B.D.M.M. Girls Degree College. Shikohabad, is that this Court may issue a writ of mandamus commanding the respondents to pay her the arrears of salary for the period October and November, 1991 and the salary from March. 1993 onwards. Further prayer of the petitioner is that the respondents be restrained from interfering in her functioning as Head of the Hindi Department of the college.
(3.) The dispute about the petitioner's functioning as Head of the Hindi Department of the college does not survive, and the learned counsel of the petitioner states that instant petition may be treated to be confined only with regard to the payment of dues of salary.;