PANKAJ KUMARI Vs. STATE OF RAJ. AND ORS.

JUDGEMENT

(1.) THE matter comes up on an interim application preferred on behalf of the State -respondents under Article 226(3) of the Constitution of India for vacation of the ex -parte interim order dated 9th April, 2010, staying the operation and effect of the impugned order dated 11th March, 2010, by which the services of the petitioner were terminated for the educational qualifications of Diploma (Craft), was not treated to be equivalent to Diploma of STC.

(2.) A copy of the application, seeking vacation of the ex -parte interim order, was also furnished on 4th April, 2014, to the counsel for the petitioner, which has not been responded till date in spite of several opportunities allowed by the Court on 26th May, 2014, 28th July, 2014 and 22nd September, 2014. When the matter came up on 12th January, 2015, learned counsel appearing on behalf of the petitioner sought a little accommodation to argue the matter after having considered the verdict of the Hon'ble Supreme Court in the case of State of Rajasthan & Anr. Vs. Kulwant Kaur; : 2006 (9) SCC 564, as referred to and relied upon by the learned counsel for the State -respondents.

(3.) TIME was again prayed for and was allowed on 28th January, 2015 and 2nd March, 2015. On 18th March, 2015, again the matter was adjourned at the request of the counsel for the petitioner with the understanding that the matter would be heard and finally disposed off on the next date since the controversy stands resolved by the opinion of the Hon'ble Supreme Court in the case of Kulwant Kaur (supra). The petitioner, aggrieved of the action of the State -respondents in terminating her services, has approached this Court praying for the following relief(s):