GURMEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition to direct the respondents to absorb the petitioner in government service on the post of Art and Craft Teacher w.e.f. the date of take over of the Lt. Gen. Bikram Singh Khalsa High School, Mehandipur.

(2.) The facts which are borne out from the averments made in the writ petition, the reply, the replication and the additional affidavits filed by the parties are that the petitioner who possesses diploma in Art and Craft awarded by the Department of Technical Education and Industrial Training, Punjab was appointed on 19.8.1988 as Art and Craft Teacher in the Lt. Gen. Bikram Singh Khalsa High School, Mehandipur against a vacant post.

(3.) In the year 1991, the Government of Punjab, Department of Education decided to take over the school. For this purpose, a gift deed was executed between the government and the management of the school. Paragraphs 3 and 4 of the gift deed read as under :-