CHHOTO DEVI Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This matter was admitted on 13.11.2006. The petitio ner filed CM No.14997 of 2012 for a decision on the writ petitio n in terms of the judgment of the Supreme Court rendered in South Bengal State Transport Corporation vs. Ashok Kumar Ghosh & Ors.,2010 2 ACJ 535 . In paragraph 16 of the judgment, it has been held as under:-

(2.) By consent, the matter is taken on Board for final disposal.

(3.) The brief facts necessary for adjudication of the c ase shorn of unnecessary details is that the petitioner was appo inted as a part-time Sweeper in Government High School, Pandu Pindara an d her services were regularized by the 4 th respondent, by order dated 20.7.2000. On account o f non-availability of regular sanctioned post of Swee per, the regularization order was rectified and the petitioner was regulari zed as Sweeper-cum- Chowkidar vide order dated 20.4.2001. The service rules governing the post of Sweeper-cum-Chowkidar are known as the Hary ana State Secondary Education Field Offices (Group-D) Service Rules, 19 99 which contains a probation clause of two years. During the period of probation, her work and conduct was not found satisfactory and she was char ge-sheeted under Rule 7 of the Haryana Civil Services (Punishment and App eal) Rules, 1987 vide Memo No.2011/01 dated 23.8.2001. After holding enqu iry, the services of the petitioner were terminated vide order dated 19.