GEETA PUSHP Vs. UNION OF INDIA AND 3 OTHERS
LAWS(ALL)-2017-11-22
HIGH COURT OF ALLAHABAD
Decided on November 03,2017

GEETA PUSHP Appellant
VERSUS
Union of India and 3 Others Respondents

JUDGEMENT

Suneet Kumar, J. - (1.) The fourth respondent, Army Public School, an institution managed by the second respondent, Army Welfare Education Society, a society duly registered under the Societies Registration Act, 1860.
(2.) Petitioner is a teacher P.G.T. (English) in the institution.
(3.) It is pleaded that the Rules and Regulations framed by the management of the institution governs the service conditions of the petitioner. The society manages 128 Army Schools and 12 Army Professional colleges spread all over the country. More than two lakh children are studying in these institutions. The institution is duly recognized and affiliated to the Central Board of Secondary Education (CBSE).;


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