RITA SHARMA Vs. STATE OF J&K

JUDGEMENT

(1.) THE petitioner came to he appointed as teacher in leave arrangement way back in the year 1986 and is still continuing. The background in which she was appointed has been succinctly summarised by the 4th respondent in his letter dated 11.08.1992 to the address of District Education officer, Rajouri, which is reproduced as under: -

(2.) THE petitioner challenges the order of her termination on the ground that her appointment in this leave arrangement was in essence on adhoc appointment on which she was continuing on the date Government order No.1220 -GAD of 1989 dated 11.09.1989 carne to be issued which entities her regulaisation.

(3.) IN the counter filed on behalf of the respondents, it has been stated that leave arrangement is not adhoc appointment and as such she is not entitled to her regularisation. It is also submitted that the petitioner was continued in service in view of the judgment of this court in writ petition No. 117 of 1989 filed by the petitioner which was decided on 12.07.1993, the operative portion of which reads as under: -