LAKHVINDER KAUR GURAI Vs. GARISON CHILDREN EDUCATION SOCIETY

JUDGEMENT

(1.) The dispute in the present case relates to the interse seniority between the Petitioner and the Third Respondent who are both teachers employed by the Garison Childrens Education Society in the secondary school conducted by the society at Khadki. With the consent of all counsel, the Writ Petition is taken up for final hearing.

(2.) The Petitioner joined the services of the institution on 4th August, 1988. The Petitioner completed her B. Sc. in 1987 and her B. Ed. in 1988. (The Petitioner has also completed her M.A. in 1992, but which is not material for the present purposes).

(3.) The Third Respondent joined the school earlier than the Petitioner viz. on 22nd August, 1984. At the time of joining, the Third Respondent only had the B. Sc. Degree qualification. The Third Respondent completed the B. Ed. in 1989. Therefore, the admitted facts as they stand would demonstrate that the Third Respondent acquired a B. Ed. Degree after the Petitioner.