CHARAN PAL KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) After hearing the learned counsel for the parties and having gone through the documentary material on the record, I find that this case is squarely covered by the judgment of this Court reported as Madhu Bala v. State of Haryana,1990 1 SLR 754.

(2.) Accordingly, the petitioner who was appointed as a Teacher in Kalgidhar Khalsa Girls Senior Secondary School, Ludhiana, on 10th July, 1990, is held as fully qualified for the job as she has done two years' J.B.T. Course (Home Craft) from the State of Haryana before 28th April, 1981. Consequently, the impugned decision of the respondents dated 12th November, 1990 (Annexure P.8), by which approval to the appointment and continuance of the petitioner was declined, is quashed and the respondents are directed to approve the appointment of the petitioner as a regular J.B.T. teacher and to release to her the necessary grant-in-aid under the Grant-in-Aid Rules, within a period of three months.

(3.) There is no order as to costs.