SANTOSHYADAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) The High Court dismissed the writ petition of the appellant in limine.

(3.) The appellant had put to challenge order dated 27-3-1990 (Annexure-H) whereby she was conveyed by the school authorities under whom she was working as Hindi Teachress, that since she had secured her Teacher's Training from the Secondary Education Board, U.P., Bareilly, which was not recognised by the Haryana Government, she had to be relieved from her duties thenceforth with immediate effect. By one stroke of pen, her long durated service spanning from 21-10-1980 onwards, which began on six monthly basis, (ignoring small gaps here and there) till the year 1990, was wiped out; whereas undeniably other Teachers similarly situated on six month basis, had been able to mature as permanent teachers entitled to continue in service. The lone disquieting factor was that the appellant had a diploma which did not have the approval of the Haryana Government and yet in laxity teachers had been appointed, in order to draw work out of them, to meet the State's educational needs.