- (1.) The petitioner claims that she retired as Officiating Principal from a recognized and aided institution, Arya Kanya Inter College, Sikandra Rau, Hathras. She has preferred this writ petition for the following reliefs: "(a) issue a writ, order or direction in the nature of mandamus directing the respondents to pay and release the arrears of salary for the period July 2009 to December 2010 to the post of Principal grade, in accordance with law, within stipulated period. (b) issue a writ, order or direction in the nature of mandamus directing the respondents to amend the pension accordingly after inclusion of one increment of salary for the month of July, 2010 within stipulated period. (c) issue a writ, order or direction in the nature of mandamus directing the respondents to pay the arrears of salary within stipulated period with market rate interest."
(2.) It is stated that she was a senior most teacher in the said institution. Vacancy occurred in the office of the Principal in 2009 and she claims that she was appointed as adhoc Principal with effect from 16.04.1984 and her signatures have been attested.
(3.) It is stated that in the meantime, she was placed under suspension by the Committee of Management on 15.02.2009 which was approved by the District Inspector of Schools on 18.07.2009. The petitioner has challenged the said order by means of the writ petition no.43016 of 2009 and this Court set aside her suspension order vide order dated 19.10.2010. The matter was remitted back to the District Inspector of Schools to consider it afresh.;