JASWINDER PAL KAUR Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) The petitioner herein, who has worked as a Punjabi teacher in different schools at different intervals of time in the State of Haryana, has filed this petition praying that her claim for regularisation in according with the instructions issued by the Government vide letters dated Aug. 22, 1984 and March 9, 1987 be considered. In spite of service, no written statement has been filed on behalf of the respondents. Today, Mr. Jaswant Singh appearing for the respondents has prayed for a short adjournment to enable him to file the written statement. There is no justification for such a request at this stage.

(2.) On behalf of the petitioner it submitted that the only ground on which the petitioner's claim is not being considered, is that she had passed the Giani examination from Guru Nanak Dev University, Amritsar. This prima facie is no ground. In this situation, it appears appropriate to direct the respondents to consider the petitioner's claim for regularisation in accordance with the instructions, referred to above. The needful shall be done within three months from the date of the receipt of a copy of this order. In the circumstances of the case, there will be no order as to costs. Petition allowed.