GURINDER KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner was appointed as J.B.T. Teacher on adhoc basis against the leave vacancy on 13.03.1975 and joined as such at Government Primary School, Sakho Majra, District Ropar. She continued to serve as J.B.T. Teacher on adhoc basis against leave vacancy up to 23.08.1984. Thereafter, she was appointed against the vacant post of J.B.T. Teacher and she served as such from 24.08.1984 to 31.08.2008. However, her services were regularised w.e.f. 16.02.1990. She retired as J.B.T. Teacher on 31.08.2008 from the Government Elementary School, Morinda, Block Morinda, District Ropar, on attaining the age of superannuation.

(2.) The short prayer of the petitioner is that her services rendered as adhoc J.B.T. Teacher against a leave vacancy post from 13.03.1975 to 23.08.1984 should be counted as qualifying service for the purpose of retiral benefits.

(3.) The State in its reply has not made it clear that whether leave vacancy against which the petitioner was appointed, was on temporary basis or on permanent basis. It is admitted that she worked on adhoc basis against leave vacancy, which was followed by an appointment of vacant post and later on, her services were regularized.