VEENA KUMARI Vs. STATE OF H P

JUDGEMENT

(1.) THE petition has been filed for grant of following substantive reliefs:

(2.) THE petition is contested by the respondents. Whereas, respondents No. 1 to 3 have filed a joint reply, a separate reply has been filed on behalf of respondent No.4. Respondents No. 1 to 3 have taken the following stand as per preliminary submission No.1:-

(3.) SOME undisputed facts may be noticed first. The petitioner joined employment as Trained Graduate Teacher (TGT) on the establishment of respondent No.2 in the year 1969. She was confirmed as such on 26.7.1979. Thereafter, she continued working as such up to 30.5.1985 when she proceeded on extra ordinary leave w.e.f. 1.6.1985 which was once extended on 26.6.1985.