- (1.) HEARD learned counsel for the petitioner and the learned Standing Counsel for the opposite party Nos. 1, 2 and 3 and Sri Vinay Mishra, learned counsel for the oppo­site party No.4.
(2.) THIS writ petition has been filed by the petitioner for quashing the orders dated 24-5-2007 and 9-8-2007 passed by the opposite party No.4, Annexure Nos. 1 and A-4 to the writ petition. The brief facts of the case are that the National Girl's Junior High School, Lala-ka-Purwa, District Sultanpur is a duly recognized institution (here-in-after referred to as the In­stitution) and is receiving grant-in-aid from the State Government.
(3.) THE petitioner claims that she was duly selected to be appointed as Headmistress of the Institution. After her selection was ap­proved by the opposite party No.4 by letter dated 28-7-2003 appointment letter was is­sued to the petitioner on 30-7-2003 and the petitioner assumed charge of the office of the Headmistress of the Institution on 1-8-2003. Although the petitioner started functioning as Headmistress of the Institution yet her salary was not paid. The petitioner filed several rep­resentations before the concerned authorities for payment of her regular salary, however petitioner's representation remained unat­tended as a result the petitioner was compelled to file Writ Petition No.111 of 2004 before this Court for issuance of a writ of mandamus to the opposite parties for payment of her salary. The said writ petition was al­lowed by this Court by order dated 7-5-2007 and the opposite party Nos. 4 and 5 in the said writ petition were directed to pay the petitioner's salary including the arrears within a period of three months.;