Sunday, 03, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Km. Poonam Sharma vs State Of U.P. Through Principal ...
2012 Latest Caselaw 771 ALL

Citation : 2012 Latest Caselaw 771 ALL
Judgement Date : 24 April, 2012

Allahabad High Court
Km. Poonam Sharma vs State Of U.P. Through Principal ... on 24 April, 2012
Bench: Devendra Kumar Arora



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 1941 of 2012
 

 
Petitioner :- Km. Poonam Sharma
 
Respondent :- State Of U.P. Through Principal Secy.Secondary Edu. & Ors.
 
Petitioner Counsel :- Sharad Pathak
 
Respondent Counsel :- C.S.C.,A.M. Tripathi
 

 
Hon'ble Devendra Kumar Arora,J.

The submission of learned counsel for the petitioner is that petitioner is a regular Head Mistress of Intermediate College, Para, Hamidpur, District Pratapgarh (here-in-after referred to as the "College").  The petitioner was placed under suspension vide order dated 11.10.2008.  The District Inspector of Schools, Pratapgarh by means of order dated 21.07.2011 revoked the suspension order of the petitioner with further directions to the Committee of Management of the College to take work from the petitioner to the post of Head Mistress and pay her salary regularly every month.

Despite the said order, the petitioner was not allowed to resume her duties as Head Mistress and in the meantime Shri Pradeep Kumar Singh, Assistant Teacher of the College, who was given charge of the post of Head Master during the period of petitioner's suspension, died and now the District Basic Education Officer  by means of order dated 30.03.2012 directed for attesting the signature of Smt. Asha Maurya, who is much junior to the petitioner. The petitioner feeling aggrieved against the said order of the District Basic Education Officer, Pragapgarh approached this Court by means of present writ petition.

Learned Counsel for the District Basic Education Officer, Pratapgarh is hereby directed to seek instruction within a week as to why the charge has not been given to the petitioner, who is regular Head Mistress of the College in question and has been reinstated vide order dated 21.07.2011 and how the charge has been directed to be given to Smt. Asha Maurya, who is  much junior to the petitioner.

List this case on 08.05.2012.

Order Date :- 24.4.2012

Suresh

 

 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter