SWARAN DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition to direct the respondents to regularise the service of the petitioner w.e.f. 1.11.1986 and to pay salary to her in the light of the judgment of the Supreme Court in Bhagwan Dass v. State of Haryana, 1987 AIR(SC) 2049.

(2.) The petitioner has pleaded that she was initially appointed as Supervisor with effect from 19.2.1979 under the Adult Education Scheme and she has been working as ad hoc lecturer in Hindi since 26.9.1985 and as such, she has the right to be regularised in service with effect from 1.11.1986 and to be paid salary at par with regular appointees. The respondent have controverted these averments by stating that the initial appointment of the petitioner was as a part-time Supervisor on a fixed honorarium of Rs. 500/- and she has been working as ad-hoc Lecturer in Hindi with effect from 26.5.1985. They have also pleaded that the petitioner is not entitled to be regularised in the service because she had not completed two years service on 1.11.1986.

(3.) During the course of arguments, the learned Deputy Advocate General placed before us a photostate copy of the Order no 13/26-97-E-I V(5) dated 9.6.1997 issued by the Director, Secondary Education, Haryana regularising the service of seven ad-hoc/officiating Lecturers w.c.f. September 30. 1988 including the petitioner. Thus, her service stands regularised on the post of Lecturer in Hindi w.e.f. 30.9.1988.