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CASE NO.: Appeal (civil)  7287 of 2001

PETITIONER: KALAWATI GUPTA & ORS.

RESPONDENT: COMMITTEE OF MANAGEMENT, BALIKA U.M.VIDAYALAYA & ORS.

DATE OF JUDGMENT: 24/01/2008

BENCH: A.K. MATHUR & ALTAMAS KABIR

JUDGMENT: JUDGMENT

O R D E R                  This appeal is directed against the order passed by the learned Single Judge of  the High Court of Allahabad setting aside the interim order passed by the trial  court under Order 39, Rule 1 of Code of Civil Procedure and confirmed by the  First Appellate Court, but set aside by the High Court in writ jurisdiction.         The Suit is of 1995 and the basic question that arises for consideration is  whether the appellants were appointed by the Committee of Management,  Balika Uchchatar Madhyamik Vidayalaya or not.  This is not the stage to go  into the question whether they will be entitled to salary during this period or  not as the first question has to be decided whether they were appointed by the  Management in pursuance of the order or not.  Therefore, we do not think that  these issues can be decided in these proceedings.         However, we direct that the trial court should decide the suit within a period of  six months from the date of the receipt of copy of this order.  This will resolve   all controversies involved in this matter.  The Trial court may proceed with the  matter and decide the same without being influenced by any observation made  in any of the orders passed by the courts below.          The appeal is accordingly disposed of.