SMT. CHHOTA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Smt. Chhota Devi was appointed as 'Dai' on temporary bahs i i the year 1983 by respondent No. 2 vide Annexure P/1. In the meantime, in response to the advertisement for the post of Dai'. She applied for the name and was selected ana her name was recommended by the Haryana Subordinate Service Selection Board, she could not be appointed on the strength of the said older. She was relieved of the job on Aug. 25, 1988 (Annexure P/4).

(2.) She alleges that the Health Department is an Industry and she is a workman under the Industrial Disputes Act and her services could not be terminated without complying with the provisions of the Industrial Disputes Act. To buttress her stand, she has pleaded that she having completed three years of continuous service, her services ought to have been regularised, more particularly when her name had been recommended by the Haryana Subordinate Service Selection Board.

(3.) On these facts and circumstances, she has prayed that the order dated Aug. 25, 1988 (Annexure P/4) may be quashed.