- (1.) Heard Sri Prabhakar Awasthi, learned counsel for the petitioner and respondent nos. 1,2 and 3 are represented by learned Standing Counsel.
(2.) The petitioner claims that she was appointed as part time teacher under Section 7-AA of the U.P. Intermediate Education Act. It is submitted that she proceeded on maternity leave but after returning back on duty she was not allowed to join the institution.
(3.) It is to be noted that the petitioner was appointed under Section 7-AA of the Act by the Committee of Management and salary etc. is being paid from its own resources and no aid is provided by the Government for such appointment nor any approval was taken from any authority for such appointment. Government has issued certain guidelines in this regard.;