Shabihul Hasnain, J. - (1.) Heard Sri Rajiv Shukla, learned counsel for the petitioner and Sri A. M. Tripathi for the opposite party no. 5 as well as learned Standing counsel for opposite parties no. 1 and 3 only.
(2.) Issue notice to opposite parties no. 2, 4, 6 and 7.
(3.) The petitioner was selected for the post of 'Shiksha Mitra' in the session 2005-06. She has completed her training during 2005. The petitioner is discharging her duties to the satisfaction of the opposite parties. On 02.10.2010, the petitioner has submitted an application for maternity leave. She gave birth to baby child on 16.10.2010 at Nazreth Hospital, Allahabad and thereafter she was on leave until 02.12.2010. It has been further submitted that she came back to school for joining and submitted application before opposite party no. 6, in turn he has directed opposite party no. 7 for allowing the petitioner to join her services. Despite, application the opposite parties have not allowed the petitioner to join her services.;