USHA ARORA Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) The petitioner was initially appointed as a JBT Teacher under the State Education Department on 10.06.1977 on adhoc basis against a leave vacancy. Thereafter, the services of the petitioner were regularized w.e.f. 01.10.1980. Petitioner retired on 31.12.2010 upon attaining the age of superannuation.

(2.) The grievance of the petitioner is that the adhoc service rendered by her from 10.06.1977 to 01.10.1980 is not being counted for purposes of computing her pensionary benefits.

(3.) Learned counsel for the petitioner contends that the claim as raised in the instant writ petition would be squarely covered in terms of the judgment dated 21.04.2009 passed by this court in CWP No.11451 of 2008 titled as Harjit Kaur Vs. State of Punjab & others (Annexure P-2). Counsel further submits that even a representation dated 05.07.2012 (Annexure P-3) already stands submitted.