REHANA MUGHAL Vs. STATE OF

JUDGEMENT

(1.) The short grievance projected by the petitioner in this petition is that the she was senior to respondent Nos. 4 to 8 in the cadre of Teacher as well as Master but her services were not regularized as Headmaster, which post she was holding in incharge capacity in terms of Order No. DSEJGAZ3158-3207 dated 22.01.2003. The petitioner submits that respondent Nos. 4 to 8, who also came to be placed as incharge Headmasters along with the petitioner in terms of the aforesaid order dated 22.01.2003 were, however, regularized in terms of the Government Order No. 684-Edu of 2012 dated 04.09.2012, with retrospective effect.

(2.) In the backdrop of the aforesaid grievance and factual foundation laid down thereof, the petitioner has filed the instant petition seeking inter-alia a direction to respondent Nos. 1 to 3 to consider the case of the petitioner for regularization as Headmasters on the analogy of respondent Nos. 4 to 8 with all consequential benefits including fixation of pay w.e.f 22.01.2003.

(3.) The official respondents have filed their reply and the stand taken is that though the petitioner was senior to the private respondents and had a right of regularization as Headmasters along with them, yet, due to some unintentional mistake, her candidature could not be considered at the relevant point of time. The respondents, however, concede that the case of the petitioner is genuine and undertaken to take appropriate action in the matter.