RAJWINDER KAUR Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) Petitioner challenges the order dated 31.08.2010 (Annexure P14), conveyed to her vide letter dated 13.02.2013 (Annexure P15) whereby the petitioner's order of termination of service dated 23.10.2009 (Annexure P9) passed by the District Education Officer (Elementary Education) Gurdaspur was upheld after reconsidering the issue in pursuance to the orders dated 27.05.2010 (Annexure P11), passed by this Court.

(2.) It is an unfortunate case where a handicapped (blind) employee has been made to run in the corridors of this Court for redressal of her grievances, for the last 7 years.

(3.) It is the case of the petitioner that in pursuance of an advertisement dated 02.09.2007 (Annexure P1), she had applied for the post of ETT Teacher in District Gurdaspur, in the handicapped quota. Her experience certificate was of two schools, namely, Janta Modern Senior Secondary School, Wadala Granthian (Gurdaspur), from 13.09.1997 to 12.11.1999 and Guru Har Rai Intelligent Treasure School, Panj Graian, Batala, District Gurdaspur from 01.05.2002 to 06.09.2007. It is her categorical case that no marks were given of experience for the Janta Modern Senior Secondary School for the period from 13.09.1997 to 12.11.1999 and specific averment has been made in para 5 of the writ petition, to that effect. It is further her case that her merit was 54.531, after excluding the said experience certificate. In pursuance of the same, she was given appointment order dated 17.11.2008 (Annexure P7).