- (1.) Heard learned counsel for the parties and perused the record.
(2.) By means of instant writ petition, the petitioner has made the following prayer:- "(i) a writ, order or direction in the nature of mandamus commanding and directing the opposite parties to grant pension of the petitioner with effect from 1.7.2003 in the pay scale admissible to the post of Assistant Teacher of L.T. Grade, on which she was promoted by the Committee of Management of the College, in accordance with law; (ii) a writ, order or direction in the nature of mandamus commanding and directing the opposite parties to pay and disburse the arrears of salary for the period from 19.5.2003 to 30.6.2003 and the arrears of regular pension payable to the petitioner with effect from 1.7.2003 along with interest @ 18% per annum; (iii) a writ, order or direction in the nature of certiorari quashing the order dated 24.5.2007 passed by the opposite party no.3, as contained in Annexure No.9 to the writ petition."
(3.) Brief facts necessary for disposal of the instant writ petition are that the petitioenr was appointed as Assistant Teacher (B.T.C. Grade) in Primary Section of Sahai Singh Balika Vidyalaya Inter College, Narahi, Lucknow.;