MONIKA KASHAV Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THE present petition has been filed for issuing directions to the Respondents to take the Petitioner back in service in view of the instructions dated 11.6.1998 issued by the State of Punjab.

(2.) LEARNED Counsel for the Petitioner submits that the Petitioner was appointed on 1.9.2006 as Volunteer Teacher in Government Elementary School, Bhawal under Sarv Shikhya Abhiyan Scheme and subsequently due to some personal reasons, she resigned from the post on 22.10.2008. Learned Counsel for the Petitioner has relied upon the instructions dated 11.6.1998, wherein, it has been mentioned that in case the female employee who resigned from service after marriage due to family circumstances, would be able to join back the service within a period of ten years in case the vacancies are available. The period of remaining out of service shall be treated as extra ordinary leave under Rule 8.121 of Punjab Civil Services Rules Volume I Part I and the employee who has resigned shall be kept at the bottom in the seniority list. Learned Counsel submits that the case of the Petitioner falls under instructions dated 11.6.1998.

(3.) MS . Kavita Arora, learned Counsel for the Respondent -State on the basis of affidavit submits that three Education Volunteers were appointed but due to student teacher ratio three Education Volunteers were not required in the School where they were appointed and they were adjusted in near by schools. Subsequently, it was decided in view of the new policy instructions dated 18.7.2011 not to appoint any Education Volunteers w.e.f. 29.4.2011.