V.K.SHUKLA,J.VIVEK KUMAR BIRLA,J. - (1.) Ref: Civil Misc. Delay Condonation Application No.91614 of 2016 Delay of 8 days in filing Special Appeal is condoned. Application is allowed for the reasons stated in affidavit filed in support of Delay Condonation Application. The Special Appeal is to be treated as filed well within time.
(2.) Ref: Special Appeal Sangeeta Gupta, petitioner -appellant, is before this Court assailing the validity of order dated 4th February, 2016 passed by learned Single Judge in Writ Petition No.2841 of 2016 (Sangeeta Gupta vs. State of U.P. and others), disposing of the writ petition in question, without interfering with the impugned suspension order dated 8th January, 2016.
(3.) Brief background of the case as has been mentioned before this Court is that Maharishi Daya Nand Balika Junior High School, Mundera, District Allahabad has been a recognised Junior High School under the provisions of U.P. Basic Education Act, 1972 and the said Institution in question has been a duly aided Institution from the State Government for ensuring payment to teaching and non -teaching staff of the Institution and accordingly, the provision of U.P. Act No.6 of 1979 has been applicable to the said Institution.;