- (1.) HEARD Sri S.S. Chauhan, learned counsel for the petitioner and Ms. Suman Sirohi, learned Standing Counsel, appearing on behalf of respondent nos. 1 to 4.
(2.) BY means of the present petition, the petitioner is seeking the direction, in the nature of mandamus, to the respondents to pay the salary to the petitioner for the post of L.T. Grade teacher since 1.8.1992. The brief facts, giving rise to the present petition, are that on account of retirement of one Smt. Hema Tiwari, a L.T. Grade teacher, on 30.6.1992, a vacancy arose in Arya Putri Inter College, Subhash Nagar, Bareilly, a recognised institution under the U.P. Intermediate Education Act, 1921. The said Institution was a Government aided institution. According to the petitioner, the committee of management has intimated the vacancy to the U.P. Secondary Education Service Commission in the month of September or October, 1991. To fill up the vacancy, the committee of management advertised the post in the news paper. In pursuance thereof, the petitioner applied for the post of L.T. Grade Teacher.
(3.) THE contention of the petitioner is that the Committee of Management, by the resolution No. 4(Ba) dated 14.7.1992 has appointed her as an adhoc L.T. Grade teacher under Section 18 of the U.P. Secondary Education Services Commission Act and in this regard issued an appointment letter on 27.7.1992. In the appointment letter, it has been mentioned that the appointment of the petitioner has been made subject to the availability of the candidate selected by the U.P. Secondary Education Service Commission. After receiving the appointment letter, the petitioner joined the institution on 1.8.1992 and since then, the petitioner is working. The papers with regard to entire selection proceeding and the appointment of the petitioner has been forwarded to the Regional Inspectress of Girls School for her approval, but nothing has been communicated.;