Punjab-Haryana High Court
Jitendra Kaur And Others vs State Of Punjab And Others on 17 March, 2010
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.4748 of 2010
Date of Decision : March 17, 2010.
Jitendra Kaur and others .....Petitioners
versus
State of Punjab and others .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.Parminder Paul Sharma, Advocate, for the petitioners.
Mr.B.S.Chahal, DAG, Punjab.
-.-
1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
---
Surya Kant, J. (Oral)
Notice of motion.
Mr.B.S.Chahal, Deputy Advocate General, Punjab, accepts notice on behalf of the respondents.
In view of the nature of the order which I propose to pass, there is no necessity to seek any counter-reply from the respondents at this stage.
The petitioners are working as Guest Faculty (Lecturers) in Computer Science and Mathematics at Government Mohindra College, Patiala. They seek a direction that they be not relieved from their assignments with a view to adjust other Guest Faculty (Lecturers) in their C.W.P.No.4748 of 2010 2 place.
Mr.B.S.Chahal, Deputy Advocate General, Punjab, states that as a matter of policy and subject to the petitioners' eligibility and availability of work, the Guest Faculty (Lecturers) like the petitioners are not to be substituted by another set of Guest Faculty (Lecturers).
The writ petition is disposed of in the above-stated terms. Dasti.
March 17, 2010 (SURYA KANT) Mohinder JUDGE