H.C.MISHRA,J. - (1.) Learned counsel for the petitioner is permitted to make correction in the nomenclature of respondent No. 3.
(2.) Heard learned counsel for the petitioner and learned counsel for the respondent State.
(3.) The petitioner has filed writ application claiming her salary as Assistant Teacher from the date of her joining, i.e., since 20.6.1986, in Government approved Project Girl's High School, Bolba, in the district of Simdega, claiming that she is discharging her duties since the date of her joining.;