JASPREET SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) On the directions of this Court, Mr.Balbir Singh, PCS, DPI [SE], Punjab, Mohali and Mrs.Manjit Kaur, Principal, Government Girls Senior Secondary School, Rupnagar are present in Court. The Principal has produced a docket in photocopy containing 31 papers from where she has pointed numerous spelling mistakes in the documents in the hand of the petitioner written in Punjabi.

(2.) I requested two neutral learned counsel present in Court waiting for their cases, i.e., Mr.M.S.Bedi and Mr.S.S.Rana, Advocates to confirm whether the words encircled by the Principal are spelling mistakes. They have confirmed that they are indeed spelling mistakes in the words encircled to highlight the spelling errors committed by the petitioner in his protest application. Certain other papers have also been produced which show a casualness in requesting leave and that too without assigning any reason of absence in the applications furnished to the Principal which reasons are required to be explained for grant of leave.

(3.) The petitioner has been charge-sheeted on two counts which need no further elaboration in this order but the fact remains that the petitioner is a superannuated Punjabi teacher praying for further extension in service in terms of the policy of the Punjab Government after rule 3.26 of the PCS rules was amended to grant extension across board to Punjab Government employees on option basis one year at a time for a maximum of 2 years beyond retirement.