Raj Kumari vs State Of Haryana And Others
2024 Latest Caselaw 19332 P&H

Punjab-Haryana High Court

Raj Kumari vs State Of Haryana And Others on 4 November, 2024

                                      Neutral Citation No:=2024:PHHC:143160




           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH
250                                       CWP-10836
                                                10836-2022 (O&M)
                                          Date of decision: 04.11.2024
Raj Kumari                                             ..Petitioner

                                        Versus

State of Haryana and others                            ..Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
Present:
       Mr. Rajesh Kumar, Advocate for the petitioner.
       Mr. Dushyant Saharan, AAG, Haryana.
       ***
AMAN CHAUDHARY, J. (Oral)

1. Prayer made in the present petition is for direction to respondent respondentss to consider the previous service of petitioner from 1977 till 30.09.2003 for the purpose of pensionary and other retiral benefits.

2. Learned State counsel refers to para 2(c) of the preliminary Learned objections of the reply of respondent Nos.1 to 3 to which there is no replication cation has been filed and reads read thus:-

"2(c). That the petitioner, in support of her case, has placed reliance on the instructions dated 22.11.1991 and judgment dated 29.11.2013 passed in CWP No.17988 of 2011 and judgment passed in CWP No.866 of 2015. The said instructions of the referred cases are not at all applicable to the present case because the adhoc service of the petitioner on the post of Gram Sevika had already been taken into consideration while granting pensionary and other retiral benefits and the benefit of previous service as a craft teacher in Panchayat Samiti has been ignored as it is clearly mentioned in the condition at Point No.5 of the appointment letter dated 07.07.1995 (Annexure R1).R1)."

3. In view of the above, the present petition is disposed of, however, reserving the petitioner with a liberty to get it revived, in case need arises arises.

                                                 ( AMAN CHAUDHARY )
04.11.2024                                            JUDGE
ashok
             Whether speaking/reasoned :         Yes/No
             Whether reportable :                Yes/No



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