(1.) THE petitioner is working as teacher since Aug. 6, 1988 on long, leave arrangement. There are recommendation made by respondents 2 & 3 i. e. Joint Director Education and District Education officer Jammu for regularising the services of the petitioner who has been treated as competent for the same. She seeks direction in this petition for her services being regularised in accordance with these recommendations and Govt. order No 1220 -GAD of 1989 dated 11 -9 -1989.
(2.) OBJECTIONS have been filed by the respondents opposing the petition. I have heard the learned counsel for the parties. As agreed to by both the sides this petition is disposed of as no useful purpose will be served by admitting it and prolonging the matter. As stated above petitioner is continuously serving as teacher for the last more than three years. There are certificates issued by the Headmaster of the school where she has worked regarding good performance as a teacher. Respondents 2 & 3 have also made recommendation for regularising her appointment as teacher. Govt. order dated 11 -9 -1989 referred to above, pertains to adhoc appointment made upto December 29, 1988 under which non -gazetted employees are to be regularised. No doubt, the petitioner does not fall in that category but she cannot be discriminated simply on the ground that she was working in a long leave arrangement and not as adhoc employee. Long leave arrangement cannot be differentiated from adhoc appointment as adhoc appointment is also a temporary arrangement. As such while considering all the above said facts and circumstances it is directed that petitioner shall be considered for appointment as a regular teacher in accordance with the recommendations of respondents 3 and 4 above referred Government order dated 11 -9 -1989 and as per the rules applicable.
(3.) IT has been pointed out by Mr. Sharma that salary of the petitioner has not been released pertaining to the months of June and July, 1989. In case petitioner was working or her arrangement was continuing she shall be paid salary for the said Period.