- (1.) ALL these writ petitions have been filed by the same petitioner, Smt. Shashi Lata Jaiswal and are interconnected, involving common question of facts and law and, therefore, have been heard together and are being decided by this common judgment.
(2.) THE facts in brief giving rise to this writ petitions are as under.
(3.) YASHODA Rastogi Girls Intermediate College, Lucknow (hereinafter referred to as "the College") is imparting education to girls upto intermediate. It is duly recognized by Board of High School and Intermediate Education UP, Allahabad and is governed by the provisions of U.P. Intermediate Education Act 1921 (hereinafter referred to as "the Act 1921"). The college is in grant -in -aid and for the purpose of salary to its teaching and non teaching staff, it is governed by U.P. High School and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971 (hereinafter referred to as "Act 1971") and for the purpose of recruitment of its teaching staff, it is governed by U.P Secondary Education Services Selection Board Act, 1982 (hereinafter referred to as "Act 1982"). On 26.09.1988 the petitioner was appointed as Assistant Teacher in C.T. Grade, on ad hoc basis, in the college. She was regularized as Assistant Teacher (LT grade) by Regional Deputy Director of Education (hereinafter referred as to "D.D.E.") vide letter dated 26.08.1996, with effect from 06.04.1991. The petitioner, however, continued to receive salary in CT grade from the date of initial appointment i.e. from 26.09.1988 to September, 1995. She was paid salary in C.T. Grade, i.e. in the pay scale of Rs. 1350 -2070, and, after revision of scale with effect from 01.01.1996 she was paid salary in the scale of Rs. 4625 -6750.;