MEENU ARORA Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The case of the petitioner is that she was working as Guest Teacher from which post she has been relieved for the reason that the school has reduced the workload. As per the counsel, the workload is there and this is only a conjecture and surmise to relieve the petitioner.

(2.) Let the petitioner make a representation to the respondents and her claim be considered for taking her back into service in terms of the policy so formulated, if workload for the said post is available.

(3.) The writ petition is, accordingly, disposed of.