IRSHAD ALI,J. - (1.) Heard learned counsel for the parties.
(2.) This appeal has been filed against the judgement and order dated 26.11.2007 passed by learned Single Judge in Writ Petition No. 25225 of 1992 (Sm. Kushum Srivastava v. The Basic Shiksha Adhikari, Basti and others) by which the aforesaid writ petition was disposed of.
(3.) The facts of the case are that there is a Junior High School under the name of Dukharan Bal Balika Vidyalaya, Yagya Nagar Diwakarpur, District Basti having attached primary school which is part and parcel of the aforesaid institution. The appellant-petitioner was appointed as Assistant Teacher in the year, 1978 and her appointment was duly approved by the District Basic Education Officer vide order dated 10.7.1978. The appointment of the appellant-petitioner was as untrained Assistant Teacher. The appellant-petitioner was discharging her duties with full satisfaction and her work has been commended time to time by the respondents.;