MANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this petition, the petitioner has made the following substantive prayer :

(2.) Respondent No. 4-Dinesh Kumar and petitioner-Manjit Kaur were appointed as Laboratory Assistants in Public High School, Sariana, District Hoshiarpur (for short, 'the School') on 14.9.1985 and 12.1.1996 respectively. At that time, the School was managed by a society. In February, 1987, the School was taken over by the State Government along with the staff. The name of respondent No. 4 was included in the first list of the staff forwarded by the management of the School for absorption in the government service and on that basis, he was absorbed in government service. The name of the petitioner was included in the second list sent by the management of the School, but she was not absorbed in the government service and this is the reason why she has filed the present petition and made the prayers aforementioned.

(3.) The petitioner has averred that even though respondent No. 4 was not qualified to be appointed as Laboratory Assistant because he was not having the qualification of matriculation with science, his father - Shri Parma Nand, who was working as Dealing Assistant in the office of District Education Officer, Hoshiarpur, pressurized the management of the School to appointment him and later on, manipulated his absorption in the government service at her expense. She has referred to the provisions contained in the Punjab Privately Managed Recognised Schools Employees (Security of Service) Act, 1979 (for short, 'the Act') and the Punjab Privately Managed Recognised Schools Employees (Security of Service) Rules, 1981 (for short, '