KULDIP KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This appeal under clause 10 of the Letters Patent has been filed against the judgment of the learned Single Judge, who dismissed the writ petition filed by the appellant.

(2.) The facts giving rise to the present litigation are that in response to the advertisement issued by the Punjab Subordinate Services Selection Board for the posts of J. B. T. Teachers, the appellant sent her application in 1970. She was called for interview held in May, 1970 and was selected. She was given a letter of appointment dated the 31st of January, 1972 and her merit was at No. 650. She joined her duties on the 15th of February, 1972. Her services were terminated on the 14th of June, 1972 and she was relieved of her duties by the Headmistress of Government Primary School, Adliwala. Aggrieved by this order of her termination of services, she filed a writ petition in this Court on the 15th of November, 1974, i. e. after more than two years and five months.

(3.) During the hearing of this petition, a preliminary objection was taken by the State that the writ petition was filed after an inordinate and unexplained delay of more than two years This objection prevailed with the learned Judge and he dismissed the petition holding the same to have been filed after a great delay. It is against ;this decision of the learned Judge that the appellant has filed this appeal,