NEELAM Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) In response to the notice issued on 12.09.2017, Mr. Hitesh Pandit, Addl. A.G., Haryana, submits that as regards the instructions relied upon by the petitioner, i.e. Annexure P-2, they are applicable only to the schools of Haryana as is obvious from the fact that the said instruction/order has been issued by the Financial Commissioner and Principal Secretary to Government of Haryana, Department of Education, to District Education Officers and District Elementary Education Officers in the State, within whose jurisdiction Government schools, including elementary schools fall, and not colleges.

(2.) Hence, the petitioner having been removed from service as an Extension Lecturer at the Government College, Mahendergarh, on account of a regularly selected person having been posted to the said college, as an Assistant Professor in Sanskrit, there would be no place to which the petitioner could be adjusted at the college.

(3.) Therefore, the prayer of the petitioner to put the Department of Higher Education Haryana on the same footing as the schools of Haryana, is hereby rejected.