DHANI DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER has approached this Court with a grievance that she has been given the appointment w.e.f. 01.03.2013 as a regular part time employee, whereas her juniors have been given the said appointment w.e.f. 01.04.2011.

(2.) TO demonstrate that the petitioner is senior to the persons who have been given the date of appointment as 01.04.2011, reliance has been placed upon the seniority list of IV Class employees (part time) issued by the District Education Officer, Panipat dated 30.06.2003 (Annexure P -2). He contends that the petitioner, being senior to the employees who have been granted the date of appointment as 01.04.2011 vide order dated 30.11.2012 (Annexure P -2), is entitled to the grant of at least the same benefit, so that her seniority is kept intact and is not adversely effected in any manner.

(3.) IN view of the statement made by the counsel for the petitioner and without going into the merit of the case or commenting thereon, the present writ petition is disposed of with directions to the District Education Officer, Panipat -respondent No. 3 to consider and decide the legal notice dated 08.05.2014 (Annexure P -3) within a period of six months from the date of receipt of certified copy of this order.