SARABJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed seeking direction that the petitioner should not be replaced with another set of employees keeping in view the judgment of the Hon'ble Supreme Court in Civil Appeal No.8746 of 2003 titled as 'Hargurpratap Singh and others Vs. State of Punjab and others', decided on 07.11.2003.

(2.) The first question, which needs to be decided is, as to whether the present writ petition is maintainable or not.

(3.) No appointment order appointing the petitioner by the Nagar Panchayat Bhagat Bhai, District Bathinda has been placed on record by the petitioner to show that she is an employee of the said Nagar Panchayat so as to invoke the jurisdiction of this Court.