SAVITA ARYA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, a Lecturer at the Govt. College, Jhajjar, prays for issue of a writ in the nature of mandamus directing the respondents to regularise her services from the date of her initial appointment and to pay her the salary in the regular scale. A few facts may be noticed.

(2.) On February 20, 1987, the petitioner was appointed as a Lecturer for a period of three months on a salary of Rs. 1000/- per month. This appointment was purely temporary and liable to be terminated at any time without notice. On April 30, 1987, her services were terminated. She was again appointed on virtually the same terms vide order dated September 11, 1987. Her services were terminated on March 23, 1988. She was again appointed in August, 1988 and she worked till December 12, 1988. On January 7, 1989 the petitioner was again appointed and her services were liable to be automatically terminated on February 28, 1989 or on the joining of a regular candidate. On February 17, 1989,. the petitioner filed the present petition. The Motion Bench vide its order dated February 21, 1989, admitted the petitioner and stayed the termination of her services. As a result, she continues to hold this post. The petitioner prays that her services deserve to be regularised.

(3.) In the written statement filed on behalf of the respondents, petitioner's claim has been controverted.