- (1.) This order will dispose of two appeals viz. Letters Patent Appeal No.1034 of 2014 titled as "Siri Guru Har Rai Sahib College for Women, Chabbewal, District Hoshiarpur v. Parminder Kaur and Another" and No. 1035 of 2014 titled as "Siri Guru Har Rai Sahib College for Women, Chabbewal, District Hoshiarpur v. Kamaljit Kaur and Another", as the common questions of law and facts are involved therein. To dictate order, facts are being taken from Letters Patent Appeal No. 1034 of 2014.
(2.) This appeal has been filed against the judgment passed by the learned Single Judge on 18.3.2014 dismissing Civil Writ Petition No. 3454 of 2014 filed by the appellant.
(3.) The appellant is an Educational Institute/College. Respondent No.1 was taken into service as a Clerk in the month of March 2002 against a fixed salary of Rs. 2000 for 89 days on ad hoc basis. Surprisingly, in a very arbitrary manner, she was shown to be continuing as ad hoc till 2011, when she along with the respondent in the connected case filed an application that their services be regularized.;