- (1.) By this petition the Petitioner has sought for the following reliefs: A. Issue a writ, order of direction in the nature of mandamus, commanding the Respondents to treat the length of the service of the Petitioner w.e.f. 16.7.1986 i.e. the date of appointment/joining and not w.e.f. 18.12.1989, which is the date of approval of the Petitioner's appointment as Librarian in Arya Mahila Degree College, Shahjahanpur, and to direct the Respondents to grant all benefits, including difference in revision (S) in the pay scale of Petitioner, difference in time to time increments, grant of selection grade(s) accordingly and to send the Petitioner for refresher course, within time specified by this Hon'ble Court. B. Issue a writ, order or direction in the nature of mandamus, commanding the Respondents to decide the representation of Petitioner dated 25.7.1990 (Annexure 12), addressed to the Respondent No. 2, representation dated 8.9.2009 (Annexure 13), addressed to the Respondent No. 4 and representation dated 18.9.2010 (Annexure 14), addressed to the Respondent No. 1, within time specified by this Hon'ble Court.
(2.) The Petitioner claims to have been appointed on the post of Librarian on 16.7.1986 which is said to have been approved on 18.12.1989. Now the Petitioner sates to be working as Head Librarian in Arya Mahila Degree College, Shahjahanpur.
(3.) Petitioner states that she made representation to the Respondent on 25.7.1990 and then on 8.9.2009 and on 18.9.2010 in respect to the claim of treating the Petitioner in service from 16.7.86 and not from 18.12.1989 and for grant of service benefits.;