ARCHANA VERMA Vs. I E A R T & ANOTHER
LAWS(ALL)-2015-8-393
HIGH COURT OF ALLAHABAD
Decided on August 25,2015

Archana Verma Appellant
VERSUS
I E A R T And Another Respondents

JUDGEMENT

- (1.) Heard Sri Kartikeya Saran, learned counsel for the petitioner and Sri Ajay Singh, learned counsel for the respondents.
(2.) This writ petition has been filed by the petitioner seeking a direction to the respondents to appoint the petitioner on regular basis and on regular pay scale of Class III post in the IERT, Allahabad.
(3.) Briefly, stated the facts of the case are that the husband of the petitioner Late Rajesh Kumar Verma was a permanent employee working on the post of Instructor in the Mechanical Branch of Institute of Engineering and Rural Technology (IERT in short), Allahabad. He died on 10.05.1984 while still in service. The petitioner submitted an application on 25.08.1984 for being given appointment on compassionate grounds. This application has been filed as Annexure-1 to the writ petition, in which the petitioner has prayed that she may be given a suitable job according to her academic qualifications on compassionate grounds in the IERT. She was given appointment in the Women's Wing of the IERT as a part time Lecturer in Dress Designing Trade w.e.f. 12.05.1986. She was next appointed as Associate Lecturer in Dress Designing on a consolidated pay scale of Rs. 650/- w.e.f. 01.05.1988 vide letter dated 31.08.1988 and it is stated that since then she is continuing on the post of Associate Lecturer. In paragraph 3 of the writ petition it is stated that the IERT, Allahabad is an Institution recognised by the Government of U.P. vide Government Order dated 28.07.1986.;


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