- (1.) Leave granted.
(2.) The Respondent No. 1 in this appeal was appointed as Science Mistress in the Appellant School on 07.09.1988. At the time of joining her duties she was given an appointment letter on 05.7.1988 indicating that she was being appointed as Science Mistress in the school with effect from the date she joined her duties in the grade of Rs. 1400-2600/- plus usual allowances sanctioned by the Haryana Government from time to time.
(3.) On 28.01.1994 the Respondent No. 1 filed a Civil Suit No. 49 of 1994 in the Court of Civil Judge (S.D.) Jhajjar, inter alia, for the following reliefs :- "It is therefore prayed that this Hon'ble Court may be pleased to pass a decree of declaration to the effect that the plaintiff is entitled to the regularization of her services w.e.f. 06.7.1988 with right of contribution to the contributory Provident Fund from the same date as also to receive her future salaries by crossed cheques and that she is entitled to all kinds of leaves and as admissible under the Rules ever since her appointment on 06.7.1988 along with decree of permanent injunction restraining the defendants from deducting any money from her monthly emoluments on any ground except through due process of law. Any other relief that the Hon'ble Court deems fit and proper may also kindly be granted.";