BRIJ BALA Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this application a prayer for the disposal of the writ petition in terms of judgment, a copy of which is on the record as Annexure P-7, has been made. The hearing of this application was adjourned vide order dated March 24,1992 to enable the respondents to file a reply. The needful was to be done on or before April 22,1992. It has not been done.

(2.) I am not inclined to extend the time already granted to the respondents. With the consent of the learned counsel for the parties, the main case is taken up for hearing.

(3.) The petitioner is aggrieved by the order dated November 7,1991 by which her ad hoc service was terminated retrospectively w.e.f. July 8,1991. The petitioner claims to have actually worked till November 25,1991. Apparently, the benefits for the period of service actually rendered by the petitioner cannot be denied to her. Therefore, the termination cannot be made effective retrospectively. Mr. Jaswant Singh, learned counsel for the respondents, does not dispute this position.