Kashmiri Bano vs Haryana School Shisha Pariyojna ...
2024 Latest Caselaw 19365 P&H

Punjab-Haryana High Court

Kashmiri Bano vs Haryana School Shisha Pariyojna ... on 4 November, 2024

MANINDER
2024.11.06 18:25

I attest to the accuracy and

authenticity of this
order/judgment.

2024-PHHC: 142695 #

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.217 CWP-9510-2019
Date of Decision: 04.11.2024

Kashmiri Bano .... Petitioner
Versus

Haryana School Shiksha Pariyojna Parishad
and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHTYA
Present: Mr. Amarjeet Beniwal, Advocate for the petitioner.
Mr. Gaurav Jindal, Advocate for respondents no.1, 2 and 4.

Ms. Tanushree Gupta, DAG, Haryana.

TRIBHUVAN DAHIYVA, J. (ORAL)

The petition has been filed inter alia seeking a writ of certiorari quashing the order dated 30.03.2019, Annexure P-5, whereby the petitioner was relieved from service with effect from 01.04.2019 on expiry of her contract on the sanctioned post she was working against as Peon.

2. Learned counsel for the petitioner contends that during pendency of the petition, the petitioner has been taken back in service on contract basis, and is continuing as such.

3. Learned counsel for the respondents though contended that the petitioner was reinstated only on account of interim order passed by this Court, and continued working in the Parishad ever after. At some stage, she misconducted herself and an enquiry in that regard was held. Only on account of the pending Jis, no further action could be taken in the matter.

4. Keeping in view these facts, the petition is disposed of as having been rendered infructuous with liberty to the respondents to take appropriate action against the

petitioner in case she has committed any misconduct, in accordance with law.

(TRIBHUVAN DAHTYA) JUDGE 04.11.2024 Maninder Whether speaking/reasoned : Yes/No Whether reportable : Yes/No