SUBHASH KUMARI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) CM No. 6360-C-2016 This is an application for early hearing moved by learned counsel for the appellant. Heard.CM is allowed in view of the reasons stated in the application as well as in affidavit. With the consent of counsel for the parties, main matter is taken on Board today. Main case. The appellant has questioned the order of the trial Court dated 18.11.2000 and order of the Appellate Court dated 15.01.2002.

(2.) The appellant is stated to have been appointed as a JBT teacher on ad hoc basis on 13.11.1971. On 31.12.2001 as she completed 58 years so her services have been dispensed as if she has retired from service. In the meanwhile, the appellant's grievance relating to regularisation for the post of JBT Teacher was not considered by the respondent-department. Consequently, appellant was compelled to approach the Court of law. On 01.10.1996, she filed a suit before the trial Court seeking for regularisation of her services with consequential benefits. Her suit was dismissed on 18.11.2000.

(3.) Feeling aggrieved by the order of the Trial Court dated 18.11.2000, she preferred an appeal before the Appellate Court and her appeal was rejected on 15.01.2002. Thus, she has presented the present appeal.