UNION TERRITORY Vs. BRIJMOHAN KAUR

JUDGEMENT

(1.) Heard the parties.

(2.) The facts of this case discloses a dissuading feature as to how sometimes the State Government concerned do not pursue the otherwise meritorious case due to laches and negligence or may be for some other extraneous consideration. The facts illustrated hereunder will substantiate our observations.

(3.) The respondent herein was engaged as a Music Mistress (Instrumental) against a leave vacancy of one Ms Pushpa Rani on 30-8-1989 in the school cadre. She continued till 18-11-1989 when the regular incumbent rejoined duty. It appears she has taken grievances of the relieve order and filed OA No. 783 of 1991 on 15-6-1991 before the Central Administrative Tribunal (for short "CAT"), Chandigarh Bench, inter alia, praying for a direction that her engagement be treated as ad hoc appointment from 19-9-1990 and also on regular basis w.e.f. 1-1-1991. CAT, Chandigarh Bench by its order dated 31-10-1995 allowed the application and directed the Chandigarh Administration to regularise the services of the respondent w.e.f. 1-1-1991.