RENU BALA Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) The relevant facts, which require to be noticed to settle the controversy raised in the present petition, are that on 10.10.1997, the petitioner along with one Suman Lata and Kamla Rani was appointed as a Hindi Teacher on ad hoc basis. In the merit list, which was drawn, the petitioner ranked higher to Suman Lata and Kamla Rani. On 28.05.1998, all the three aforesaid persons were relieved, which action on the part of the respondents was challenged before this Court through different writ petitions. The petitioner filed C. W. P. No. 8126 of 2002, whereas Suman Lata and Kamla Rani approached this Court through C. W. P. No. 2142 of 2002. This Court disposed of both the aforesaid writ petitions by directing the respondents to consider their cases for reinstatement. In compliance with the earlier referred orders passed by this Court, vide order dated 02.04.2002, Suman Lata and Kamla Rani were reinstated, but the petitioner, vide order dated 30.12.2002, was not. The refusal to reinstate the petitioner gave her a cause to again approach this Court, which she did through C. W. P. No. 10363 of 2003, which was disposed of vide order dated 20.10.2005 on the statement made on behalf of the State Government that the matter pertaining to the reinstatement of the petitioner was under consideration.

(2.) On such re-consideration, vide order dated 30.06.2006, the petitioner was also reinstated in service. It deserves notice that there was no change in circumstance between the reinstatement of the aforementioned Suman Lata and Kamla Rani on 02.04.2002 and the reinstatement of the petitioner on 30.06.2006.

(3.) In pursuance to the policy of the State of Haryana, the services of Suman Lata and Kamla Rani were regularized with effect from 01.10.2003, but the step-motherly treatment in the case of the petitioner continued as no order of regularization was passed in her case.