SAROJ Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of present petition, the petitioner has prayed for following substantive reliefs:-

(2.) The facts as emerge from the pleadings are that the petitioner, on the recommendations of the Parents Teacher Committee, after conducting the interview on 20/11/1999, was appointed as Music Teacher (Vocal) in Govt. High School (Girls), Jogindernagar, District Mandi, H.P. vide office order dtd. 22/11/1999 (Annexure-PA). In sequel to the said office order, the petitioner was asked to join her duties on 25/11/1999. The petitioner joined her duties on 25/11/1999 and discharged her duties against the regular vacant post w.e.f. 25/11/1999 to 10/9/2000. Thereafter, the petitioner was appointed as regular Music Teacher (Vocal) in Govt. High School (Girls), Jogindernagar, District Mandi, H.P. vide order dtd. 8/9/2000 by the then District Education Officer, Mandi, District Mandi, H.P. (now respondent No.3) in the pay scale of Rs.5000.008100/- plus other allowances admissible under rules Before making the selection, the interviews were conducted in the office of the then District Education Officer, Mandi, District Mandi, H.P. on 1/5/2000. After issuance of office order, the petitioner joined her duties on 11/9/2000 in the Government High School (Girls), Jogindernagar, District Mandi, H.P. and was retired from service on attaining the age of superannuation on 27/2/2010. The petitioner after issuance of office order dtd. 8/9/2000, had rendered total service of 9 years, 5 months and 20 days w.e.f. 11/9/2000 to 27/2/2010.

(3.) The grievance of the petitioner as highlighted in the petition and as canvassed before the Court by the learned counsel for the petitioner is that since the petitioner was appointed by a duly constituted Parents Techers Committee, the services rendered by her w.e.f. 25/11/1999 to 10/9/2000, be also counted for the purpose of pensionary benefits.