RAJESH KUMARI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed for issue of a mandamus to the respondents to regularise the services of the petitioner.

(2.) On an earlier occasion, the writ petition was disposed of on October 26, 1988 with the direction to the department to examine the case of the petitioner in the light of the judgement rendered in C.W.P No. 72 of 1988 (decided on September 26, 1988. The court directed that if the case of the petitioner is covered by the said judgement; she will be entitled to the relief in the same terms.

(3.) Feeling aggrieved by the aforementioned direction of the High Court, the State of Haryana filed a Special Leave Petition No. 18241 of 1991 before the Apex Court and while setting aside the order of the High Court, their Lordships have passed an order on September 13, 1993, requiring the High Court to decide the case afresh.