SUKHA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) BY means of present petition, the Petitioner seeks quashment of Annexure P -9 imposing the penalty of reduction to the minimum in the time scale and treating the period w.e.f. 1.9.1984 to 12.5.1986 (except 14.1.1985) as dies -non and also seeks the release of pension and consequential benefits including arrears of salary and pension etc.

(2.) IN fact, the Petitioner was appointed as TGT (Arts) on regular basis in Government High School, Kamroo, District Sirmour on 19.3.1981. She proceeded on leave with effect from 1.9.1984 on account of the illness of her mother -in -law. Thereafter she reported for duty on 14.1.1985, but again on the next day she proceeded on leave due to adverse family circumstances. Thereafter, she reported for duty on 22.4.1986, but she was not allowed to join and the Headmaster of the school directed her to obtain orders for allowing her to join duty from the higher authorities. She made the representation vide Annexure P -1 25.4.1986 to the Respondent -Director. Vide Annexure P -2 dated 5.5.1986 Respondent No. 2 -Director directed the District Education Officer (D.E.O.) to allow the Petitioner to join the duties and send her case regarding absence from duty with full documents for initiating action in accordance with law.

(3.) THE Petitioner joined the duties on 13.5.1986 in the said school. She also made the representation dated 3.6.1986 (Annexure P -4) along with the requisite documents, explaining her circumstances and requested for sanctioning of her leave for the period aforesaid.