LAWS(P&H)-2002-11-165

SMT. KAMLA VATI Vs. THE STATE OF HARYANA

Decided On November 20, 2002
KAMLA VATI Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The present writ petition was filed by Smt. Kamla Vati, who made a prayer that a writ in the nature of mandamus be issued against the respondents for the release of her salary w.e.f. 1.5.1993 and further direction be issued to the respondents to allow her to continue with her duty as no termination order whatsoever has been passed by respondent No. 3 against her.

(2.) She made out a case by stating tha she was appointed on 3.1.1992 as a teacher in a private aided school by proper selection and she continued working up to 20.12.1993 when suddenly she was not allowed to come on duty and so much so the authorities of the school did not allow her to mark her presence. She has also raised the grievance that she has not been paid the salary w.e.f. 1.5.1993. It is also the case of the petitioner that she had been making representations to the final authorities i.e. respondent No. 2 and the Education Minister, Haryana but in spite of that she has not been allowed to join the duty nor the salary has been released to her, as a result of which she served a legal notice which too did not yield and fruit and hence the present writ petition.

(3.) On the contrary, the stand of the respondents was that the petitioner was working on probation and during her stay in the institution her work was not found satisfactory. On account of unsatisfactory record of the services of the petitioner, her services were terminated with effect from 30.12.1993. In this regard the following stand of the respondent-authorities can be quoted :-