MRS. DAISY NARULA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral) - Petitioner had obtained a Degree of M.A. in Dance from Prayag Sangeet Samiti, Allahabad in the year 1970. She also obtained Degree of M.A. in Music from Panjab University in the year 1979. Still later, she obtained a Degree of M.A. in Music from Panjab University in the year 1979. Still later, she obtained a Degree of M.A. in Dance from Punjab University in the year 1982, the result of which was declared on 14.10.1982.

(2.) Petitioner was appointed as a Lecturer in the subject of Dance at Government College for Women, Patiala on 21.12.1978 purely on ad hoc basis. She continued to hold this post with national breaks till 26.3.1980 when she was selected through the Punjab Public Service Commission as a Lecturer in Music on regular basis.

(3.) It has further been averred that even after her appointment as a Lecturer in Music, she was asked to continue teaching both subjects viz. Music and Dance. One of the Posts of Lecturers in Commerce, which was sanctioned for Govt. College, Ropar vide Govt. memo dated 9.8.1982 was shifted to Govt. College for Women, Patiala temporarily and converted into a post of Lecturer in Dance. Petitioner was adjusted against that post vide order dated 30.9.1982 (copy Annexure P/4B).