JAGMAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has approached this Court impugning the order dated 20.03.2012 (Annexure P-3), vide which the claim of the petitioner for his re-employment for the academic session, which is to end on 31.03.2012, has been rejected on the ground that he is to retire on 31.03.2012, on which date the academic sessions comes to an end.

(2.) Counsel for the petitioner contends that as per a Government notification dated 26.04.2011 (Annexure P-1), Clause 3 thereof, re-employment will be from the date of retirement of the teacher till the end of the academic session i.e. up to 31st March or till the department is able to fill up the post through new recruitment. His contention is that since the department has not been able to fill up the post through new recruitment, petitioner is entitled to continue in service till the next academic session comes to an end. This contention of the counsel for the petitioner cannot be accepted as this Clause 3 applies to a teacher, who retires during the academic session, which shall come to an end on 31st March of that session.

(3.) In the present case, unfortunately for the petitioner, he retires on 31.03.2012 which is the date on which the academic session comes to an end and, therefore, he cannot be granted the benefit of Clause 3 of the notification dated 26.04.2011 (Annexure P-1).