HARJIT KAUR Vs. PRINCIPAL, SGTB KHALSA

JUDGEMENT

(1.) THIS intra-court appeal impugns the order dated 31.08.2012 of the learned Single Judge of this Court of dismissal of W.P.(C) No.5401/2012 preferred by the appellant. The learned Single Judge dismissed the writ petition finding the same to be a third round of litigation and the issues raised therein to be barred by laches.

(2.) NOTICE of this appeal was issued on the contention of the counsel for the appellant that the appellant was only seeking release to the appellant of what had been admitted to be due to the appellant in the earlier rounds of litigation. The counsel for the appellant in this regard had invited our attention to the letter dated 07/21.09.1995 of the respondent No.1, Principal, SGTB Khalsa College to the appellant informing the appellant that her request for restoring her seniority as Senior Assistant vis-a-vis Mr. Manjit Singh had been accepted and the appellant shall be deemed to have been promoted with effect from 21.01.1993. The appellant had further drawn our attention to the order dated 29.08.2011 in W.P.(C) No.5112/1998 preferred by the appellant and in Para No.5 whereof, it was noticed that the supersession of the appellant vis-a-vis Mr. Manjit Singh had been restored vide letter dated 07/21.09.1995 supra.

(3.) WE may in this regard notice that the letter dated 07/21.09.1995 itself records that the same was subject to the approval of the University Authorities and the College Governing Body. We have enquired from the counsel for the appellant as to whether such restoration of seniority of the appellant was approved by the University Authorities or the College Governing Body. The counsel states that the appellant would not know of the same and the respondents themselves would know of the same.