BINDU SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner was appointed as a Demonstrator in Electronics Engineering in Vaish Technical Institute, Rohtak on 5.8.1988. In the year 1990 it was decided to abolish the cadre of Demonstrators and to absorb/promote all such Demonstrators as Lecturers who had the requisite qualifications for the post of Lecturer. It may be observed that the requisite qualifications are bachelor of Engineering. It was further provided that those Demonstrators who had two years Diploma and 20 years experience would also be absorbed/promoted as Lecturers by relaxing the qualifications. So was the case with three years Diploma holders with five years experience. It was further provided that in case the demonstrators do not have the requisite qualifications, chance must be given to them to improve their qualifications to have the requisite qualifications for being absorbed/promoted as Lecturers.

(2.) On 27.6.1990, the Principal of the College issued the following orders to the petitioner whereby the petitioner was re-designated as Lab. Technician-cum-Operator (Electronics) on the ground that the post of Demonstrator in Electronics does not exist in the Institute in the new set up :

(3.) The petitioner who did not initially have the qualification of Bachelor of Engineering acquired the Certificate of A.M.I.E. in October, 1993 and staked her claim for being absorbed/promoted on the post of Lecturer in view of the decision of the Government referred to above. This request of the petitioner was declined on September 24, 1994 vide Annexure P-8 on the ground that she was not eligible for promotion to the post of Lecturer because only the posts of Demonstrators/Drawing Instructors had been up-graded by the Government and not of Lab. Technician etc. which post the petitioner was holding. This led the petitioner to file the present writ petition.