RITU PETITIONER(S) Vs. STATE OF HARYANA AND OTHERS
LAWS(P&H)-2012-10-185
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 06,2012

RITU PETITIONER(S) Appellant
VERSUS
State Of Haryana And Others Respondents

JUDGEMENT

- (1.) CM No. 14254 of 2012 Prayer in this application is for placing on record the appointment letters dated 8.9.2012, issued to Hindi teachers (Annexure-P-6 to Annexure-P- 9).
(2.) Prayer granted. Appointment letters issued to Hindi teachers (Annexure-P-6 to Annexure-P-9) are taken on record. Application stands disposed of.
(3.) CWP No. 5980 of 2011 Petitioner has approached this Court praying for issuance of a writ of mandamus, directing the respondents to appoint the petitioner as Hindi teacher from the date other junior batch-mates have been appointed and for grant of all consequential benefits on the ground that the Ex-Serviceman General/Dependent of Ex-Serviceman etc. have not joined, leaving the seats vacant against which the petitioner being dependent of a freedom fighter should be appointed as per the Instructions dated 26.7.1984 (Annexure-P-3) issued by the Government of Haryana.;


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