ASHOK KUMAR Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) The petitioner seeks the following reliefs in this petition, in respect of the service rendered by his late wife, Smt. Parvesh, as a JBT teacher in the Saini Primary School, Rohtak, till the date of her unfortunate death on 04.01.2007:-

(2.) The facts of the case are that the petitioners' late wife joined as a JBT teacher on 15.02.1973, in the school run by respondent no.5, i.e. the Saini Shikshan Sansthan, Rohtak, and continued to be in service in the said school till the date of her death, i.e. 04.01.2007. The school is a government aided school, run by the said respondent.

(3.) Rule 5 of the said Rules of 2001 reads as follows:-