ANJU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition, in substance, seeks a direction to consider the case of the petitioner in terms of policy dated 26. 5. 2003, Annexure P-6.

(2.) CASE of the petitioner is that she was appointed as a Peon in Government Industrial School for Girls, Pathankot vide appointment-letter dated 10. 6. 1996. Vide letter dated 12. 6. 1996, the petitioner was required to undergo medical examination. After medical examination on 13. 6. 1996, the petitioner joined service on 14. 6. 1996 and continued to work till 11. 8. 2003 when her services were terminated vide order Annexure P-9 on the ground that her case was not covered by the policy of regularisation as she had joined service on 14. 6. 1996 while the policy was applicable to the persons appointed on or before 13. 6. 1996. Hence this petition.

(3.) IN the reply filed, the impugned order is supported on the ground that the petitioner had joined service after 13. 6. 1996 and her case was not, thus, covered by the policy.