LAWS(P&H)-2017-8-193

RAVINDER KAUR Vs. STATE OF PUNJAB

Decided On August 21, 2017
RAVINDER KAUR Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Placed on record at Annexure P-4 is letter of appointment dated 23.07.2015 issued by the Director, Public Instructions (Secondary Education), Punjab and whereby the petitioner has been appointed as Math Mistress (General Category) under the Punjab State Education Department subject to terms and conditions contained therein.

(2.) Challenge in the instant petition is to Clause 8 of the terms and conditions of appointment letter dated 23.07.2015 and which reads as under:

(3.) Learned Counsel representing the petitioner would vehemently argue that the impugned Clause 8 in the appointment letter dated 207.2015 (Annexure P-4) cannot sustain for the reason that in the case of other selectees, who had also participated in the same very recruitment process, their appointment letters, even though, issued on contractual basis initially had subsequently been amended and they had been treated to have been appointed on regular basis. Counsel submits that in the case of other appointees, such amendment in the appointment letter has been carried out w.e.f. 06.04.2014. It is argued that the petitioner is vested with a right to be accorded parity in treatment.