SHWETAMBARI SHUKLA Vs. STATE OF U P AND OTHERS
LAWS(ALL)-2012-5-388
HIGH COURT OF ALLAHABAD
Decided on May 09,2012

Shwetambari Shukla Appellant
VERSUS
State Of U P And Others Respondents

JUDGEMENT

- (1.) This writ petition has been filed by the petitioner for a direction in the nature of certiorari quashing the order dated 18/19.02.2008 passed by the Regional Joint Director of Education and as well as the Resolution No. 8 of the Committee of Management dated 18.07.2004 and the Resolution No. 7 dated 05.08.2007 as also the order dated 6.08.2007 and the seniority List of the year 2007-08 punished on 6.08.2007.
(2.) There is an Inter College known as Akbar Balika Inter College, Akbarpur (the Institution), Kanpur Dehat. It is a recognized Intermediate College and receiving grant-in-aid from the year 1981. It was granted recognition as a High School in the year 1986 and the High School was brought in grant-in-aid in the year 1991. Subsequently, it has also been granted recognition as an Intermediate College.
(3.) The case of the petitioner is that she passed her Intermediate examination in the year 1972 and her B. Ed. Examination in 1976 and M.A. in Sanskrit in 1986.;


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