- (1.) The principal prayer is that the Regional Inspectors of Girls School, Allahabad may be directed to dispose of the representations made by the petitioner expeditiously.
(2.) The averments made are these : By letter dated 31st October, 1973, the petitioner was appointed as a Teacher in the B. T. C. Grade. This appointment was approved by the Regional Inspectress of Girls School. The petitioner continues to be a teacher in the said grade. After the expiry of a period of five years the petitioner was entitled to be treated as a Teacher in the C. T. Grade and paid accordingly. The payment has been withheld. The petitioner has made representations to the Regional Inspectress of Girls School beginning from 2nd October, 1982 and ending on 23rd December, 1986 with a representation in between viz. 5th December, 1986. These representations are not being disposed of one way or the other.
(3.) On 10th February, 1987, we had directed the Standing Counsel to file a counter affidavit on behalf of Regional Inspectress of Girls School. On or before 2nd March, 1987, we had also directed the petitioner to serve the Committee of Management outside court and file an affidavit of service. An affidavit of service has been filed and it appears that the notice of this Court was duly received by the Manager of the institution on 14th February, 1987.;