RAJ RANI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The appellant herein (since deceased and represented by legal representatives) had filed the writ petition challenging the order dated 14.03.2011 passed by the respondents de-regularizing the services of the appellant and withdrawing the earlier order of regularization. This writ petition has been dismissed by the learned Single Judge vide the impugned judgment dated 30.09.2011 which is under challenge in the present Letters Patent Appeal.

(2.) Before we take note of the reasons given by the learned Single Judge, dismissing the writ petition, few facts which are material to decide the controversy need a brief mention.

(3.) The appellant was initially appointed as Junior Mistress on adhoc basis on 27.09.1985. Her services were sought to be terminated on 31.07.1987 and challenging this action, she filed Civil Writ Petition No. 4902 of 1987. In this writ petition, a statement was made by the respondents that the respondents had not terminated her services. She was, thus, allowed to continue and on this statement, she withdrew the petition filed by her. She continued in this manner till 04.2.1988 when the order terminating her services was passed.