Rakesh Tiwari, J. - (1.) Heard learned Counsel for the parties and perused the record.
(2.) In Paragraph '8' of the writ petition, it has been stated that the respondents are interfering with the petitioner's right to continue on the post and are not deciding her representation, dated 18.8.1988, which is appended as Annexure-4 to the writ petition.
(3.) This Court by order, dated August 23, 1988 had directed that services of the petitioner shall not be dispensed with till the return of Smt. Rajbala Devi to the post on which the petitioner has been appointed or a regular candidate selected by the Board or any reserve pool Teacher becomes available for appointment or the services of the petitioner are terminated in accordance with law whichever is earlier.;