BALBIR KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Challenge in this writ petition is to the notice dated 27.3.1984, Annexure P-8 seeking to terminate the services of the Petitioner.

(2.) Petitioner who is a Matriculate and has also passed two-year course of Junior Basic Training from the Punjab Education Department was appointed as JBT teacher by the Headmaster, Government High School, Hadiya in July, 1975 on adhoc basis against the post of a JBT teacher. She was, however, relieved from service on 12.12.1975 and was again appointed as JBT teacher on adhoc basis through Employment Exchange in Government Girls High School, Bhadaur on 21.1.1976 against the post of JBT teacher. However, a little later she was adjusted against the post of Domestic Science and since then she has been continuing against the post of JBT teacher. By filing this Writ Petition, the petitioner seeks a direction from this Court that notice Annexure P-8 be quashed the respondents be directed to consider her case for regularisation of her services as JBT in view of the instructions issued by the State of Punjab from time to time.

(3.) In the written statement filed on behalf of the respondents, the main stand taken is that the petitioner does not possess the requisite qualification for the post of Domestic Science Teacher.