M. Katju, J. - (1.) By means of this petition, the petitioner has prayed for a writ of certiorari to quash the impugned orders dated 22-7-1991 and 21-12-1991, Annexures 7 and 9 to the writ petition.
(2.) I have heard Sri S.A. Ansari, learned Counsel for the petitioner and Sri M.A. Qadeer for the respondent No. 1.
(3.) The petitioner was appointed as C.T. grade teacher in Imambara Muslim Girls Inter College, Gorakhpur in 1961 and she was promoted to L.T. grade in 1964. One Smt. Shakri Khatoon Usmani who was a lecturer in Urdu in the institution was appointed as Urdu teacher on probation in Jawed Ali Shah Girls Degree College on 1-12-1973 and soon after her appointment in the Degree College, she was made a permanent teacher in the Degree College as is evident from the letter dated 14-1-1974, true copy of which is Annexure 1 to the petition. On account of the appointment of Smt. Usmani in the Degree College, a permanent vacancy of lecturer arose in Imambara Muslim Girls Inter College and the petitioner was promoted as lecturer w.e.f. 1-12-1973 on temporary basis, vide Annexure 2 to the petition for the Sessions 1973-74. In subsequent years also she was shown to be appointed as temporary lecturer. Annexure 3 in the appointment letter for the Sessions 1974-75.;