POOJA RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in the present is for quashing the order dated 12.7.2007 (Annexure P -5), vide which the claim of the petitioner for continuity of service and other consequential benefits, which have been granted to other similarly situated persons, has been denied and for directing the respondents to grant the benefit.

(2.) LEARNED counsel for the petitioner submitted that the petitioner was selected as Lecturer in Hindi on contract basis on 15.1.1997. She was appointed through the Selection Committee constituted for the purpose by the respondent department. She joined her duties on 23.1.1997. Thereafter, she was removed from service on 26.4.1997. The petitioner along with other persons filed CWP No. 4820 of 2005, which was disposed of on 24.3.2005 with a direction to the respondents to take a decision on the representation submitted by the petitioner.

(3.) IN compliance to the order dated 24.3.2005, the respondents reappointed the petitioner vide order dated 21.12.2005 with the condition that no other benefit will be given for the previous service rendered on contract basis. CWP No. 3659 of 2006 Rajesh Kumar and others vs State of Haryana and others filed by similarly situated persons claiming continuity of service was disposed of on 7.3.2006, with a direction to the respondents to pass a speaking order after taking into consideration the representation dated 15.11.2005 filed by the petitioners therein within a period of two months from the date of receipt of the order. The petitioners in Rajesh Kumar's case were granted the benefit of continuity of service, however, no financial benefit was granted to them. The petitioner filed CWP No. 595 of 2007 claiming continuity of service, which was also disposed of by this Court on 16.1.2007 with a direction to the respondents to decide the representation of the petitioner within a period of three months.