Mahesh Chandra Tripathi, J. - (1.) Heard Shri Pankaj Rai, learned counsel for the petitioner and learned Additional Chief Standing Counsel for the State respondents.
(2.) Smt. Ishrat Jahan, wife of Sri Mohammad Ali is before this Court with request to issue direction commanding the respondents to pay arrears of salary to her from 3.7.1992 to 7.5.2013 and to grant/extend the pensionary benefits to her as admissible under the law as the petitioner has already been retired on 1.7.2017 and worked upto 31.3.2018 under sessions benefit.
(3.) Record in question reflects that an advertisement was published in daily newspaper 'Dainik Jagaran' on 9.7.1991 for appointment on the post of Assistant Teacher in L.T. Grade in Maharshi Dayanand Balika Vidyalaya Intermediate College, Mirzapur, which is a recognized institution under the provisions of U.P. Intermediate Education Act, 1921 and receiving grant in aid from the State Government. The provisions of U.P. Act No.24 of 1971 is also applicable to the institution in question. The petitioner applied for and was selected on the post in question by a duly constituted Selection Committee. Accordingly, an appointment letter was issued in favour of the petitioner on 16.6.1992 by the Committee of Management of the institution in question. In pursuance of the aforesaid appointment letter, the petitioner joined the services in the institution on 3.7.1992. Thereafter, the Committee of Management sent the relevant papers for getting approval of the petitioner's appointment on 18.7.1992 followed by letter dated 27.8.1993. When nothing was done, the petitioner approached this Court by preferring Writ Petition No.3647 of 1995 and the said writ petition was disposed of by this Court on 10.2.1995 by issuing a direction to the District Inspector of Schools to dispose of the petitioner's representation within three months. In compliance of the aforesaid order, the representation of the petitioner was rejected by the District Inspector of Schools on 11.6.1995. In reference to some aspects, again the petitioner filed a representation before the District Inspector of Schools and the same was accepted on 4.7.1995.;