DALJIT KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner sought an issuance of appropriate writ, order, or direction seeking quashing of order dated 28th January, 1993, Annexure P-3, with a further direction to the respondents to reinstate the petitioner vith effect from the date her services were terminated as well as to grant her all other consequential benefits.

(2.) The petitioner, a J.B.T. teacher was appointed vide order dated 3.3.1989. Her appointment was approved by District Education Officer, vide order dated 20.6.1989. According to the petitioner, she worked with utmost devotion and dedication. Her sercices were terminated and communication to this effect was sent to her vide Annexure P-l. The petitioner filed civil writ petition No. 2892 of 1991 which came up for hearing on September 20, 1991, which was disposed of with a direction to the petitioner to file an appeal under Rule 19 of the Punjab Privately Managed Recognised School employees (Security of Service) Rules, 1981. According to the petitioner, appeal filed by her was allowed, vide order dated 25.6.1992. On further appeal, the order was set aside, vide Annexure P-3 dated 28th January, 1993. Feeling dissatisfied with the order Annexure P-3, dated 28th January, 1993, the same has been assailed terming it to be wholly illegal, invalid, arbitrary and discriminatory.

(3.) In pursuance to the notice issued by this Court, respondent No. 4 Managing Committee A.D. Higher Secondary School, Dharamkot has filed written statement by way of preliminary objection. It has been stated that petitioner obtained the appointment on the basis of fake documents. Even otherwise, it is during the period of her probation that her services were dispensed with, as her work and conduct was not found to be satisfactory. Since no stigma was attached, the same does not clothe her with any right to file the present writ petition.