JUDGEMENT
Sudhir Agarwal, J. -
(1.) Sole petitioner Dr. Kalpana Maheshwari has preferred this writ petition under Article 226 of Constitution of India being aggrieved by letter/order dated 02.12.2014 issued by Dr. Dheeraj Singh, Secretary, A.K.P. (P.G.) College, Khurja (Bulandshahar) (hereinafter referred to as "the College") stopping payment of salary to petitioner till a decision is taken by Regional Higher Education Officer, Meerut (hereinafter referred to as "RHEO") in a complaint made against petitioner. A writ of mandamus has also been prayed commanding respondents to release arrears of Fifth and Sixth Pay Commission to petitioner.
(2.) Facts in brief giving rise to present writ petition are, that selection for the post of Lecturer (Hindi) in the pay scale of Rs. 8000-15500/- was held by U.P. Higher Education Services Commission (hereinafter referred to as "U.P.H.E.S.C.") in accordance with the provisions of Uttar Pradesh Higher Education Services Commission Act, 1980 (hereinafter referred to as "Act, 1980").
(3.) Advertisement No. 26 was issued by U.P.H.E.S.C. for recruitment of Lecturers in various Degree Colleges and in the aforesaid recruitment, petitioner was selected and placed in merit list at serial no. 17. Vide letter dated 22.03.2000, it selected and recommended petitioner's appointment on the post of Lecturer (Hindi) in the College.;
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