S.S. Sodhi, J. - (1.) Withholding of increments to a J.B.T. Teacher on the ground that she had not qualified in English in the Matriculation Examination is what is challenged in writ proceedings here.
(2.) The petitioner-Smt. Vashishat is a Matriculate from the Punjab University, Chandigarh. She passed this Examination in 1963 when English was an optional subject. In the examination, she did not pass in English. Besides her Matriculation, the petitioner also possesses a Junior Basic Teacher Certificate from the Punjab Education Department.
(3.) On January 4, 1974, the petitioner was appointed a J.B.T. Teacher on ad hoc basis. With effect from April 1, 1977, the services of Smt. Vashishat were regularised in pursuance of the instructions issued by the Punjab Government on May 3, 1977. She has been working as a J.B.T. Teacher ever since.;