SUDARSHAN KUMARI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this petition under Articles 226 and 227 of the Constitution of India, petitioner Miss Sudarshan Kumari prays for issuance of a direction to the respondents to give benefit of the service rendered by her from 4.6.1956 to 31.12.1963 as Nurse Dai/Mid-Wife and give benefit towards her retiral benefits, such as pension, gratuity and also pay the arrears of the revised pension with interest at the rate of 18% per annum.

(2.) The petitioner joined the service of erstwhile State of Pepsu on 4.6.1956 as Nurse Dai and served there till 3 1.12.1963. Thereafter the petitioner joined training course as staff nurse at V.J. Hospital as a departmental candidate and, thereafter, on 5.8.1966 she was appointed as Staff Nurse. On 3 1.10.1993 she was superannuated from service and after her retirement in 1993, now in 2000 she has raised the claim afore-referred.

(3.) The respondents filed the written statement upon notice, wherein it was stated that petitioner is not entitled to any relief The writ petition is barred by delay and laches. On merits, it has further been stated that there was no policy of the Government to sponsor candidates for the course of Staff Nurse. The persons who were sent for the course have to resign before being relieved. She had submitted her resignation and thereafter she might have pursued the course but the fact service record of the petitioner is not available as it is a very old case.