STATE OF HARYANA AND ORS Vs. RAJ KUMARI

JUDGEMENT

(1.) Defendants-State of Haryana and its functionaries have filed the instant second appeal.

(2.) Respondent-Plaintiff Raj Kumari filed suit against Defendants/Appellants alleging that under scheme framed by the Defendants, female employee holding diploma of 'Bal Sewika' is eligible for one year course of JBT. Plaintiff possessed diploma of 'Bal Sewika' from Indian Council for Child Welfare, New Delhi (ICCW), which is approved by Government of India. Accordingly, the Plaintiff in the year 1985 applied for appearing in JBT examination. She was issued Roll No. 5502 in August, 1985. Accordingly, she appeared in the said examination. However, her result was not declared in spite of written requests dated 3.3.1999, 20.4.1999, 11.5.1999 and 27.7.1999. Finally vide letter dated 1.2.2001, the Defendants intimated the Plaintiff that diploma certificate produced by the Plaintiff was not genuine. The Plaintiff sought declaration of result of her JBT examination and also that she was entitled to service and other benefits.

(3.) Defendants denied the plaint allegations and inter alia, pleaded that the diploma certificate produced by the Plaintiff was found to be not genuine. Smt. Vidya Ben Shah mentioned to be President of ICCW on the certificate was not President of ICCW at the relevant time. The diploma certificate of the Plaintiff was bogus and therefore, her result was not declared. Plaintiffs candidature had already been cancelled. The Plaintiff was also not eligible for JBT course under the scheme because as per scheme diploma of 'Bal Sewika' should have been passed from Punjab, Haryana or Chandigarh whereas the Plaintiff allegedly passed diploma course from Delhi. It was also pleaded that the suit is hopelessly time barred. Various other pleas were also raised.