Punjab-Haryana High Court
Shashi Bala vs The State Of Haryana And Others on 2 April, 2014
Author: Augustine George Masih
Bench: Augustine George Masih
CIVIL WRIT PETITION NO.27825 OF 2013 :{ 1 }:
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
DATE OF DECISION: APRIL 02, 2014
Shashi Bala
.....Petitioner
VERSUS
The State of Haryana and others
....Respondents
CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
Present: None for the petitioner.
Mr. Harish Rathee, Sr.DAG, Haryana,
for the State.
Mr. B. S. Virk, Advocate,
for respondent No.4.
*****
AUGUSTINE GEORGE MASIH, J. (ORAL)
Counsel for the parties agree that the matter has been rendered infructuous as the claim of the petitioner has been duly considered and she has been adjusted at the place where she wanted.
Counsel for the State submits that the claim of respondent No.4 has also been found to be genuine and accordingly a proposal has been given that there are two vacancies available in Government Girls Senior Secondary School, Jind (School Code 1748) and Government Senior Secondary School, Defence Colony, Jind (School Code 1566), where respondent No.4 can be adjusted.
Khurmi Rakesh 2014.04.03 09:20 I attest to the accuracy and integrity of this document
CIVIL WRIT PETITION NO.27825 OF 2013 :{ 2 }:
Counsel for respondent No.4 states that said respondent would be satisfied if she is posted in Government Girls Senior Secondary School, Jind (School Code 1748).
Counsel for the State, on instructions from Mr.Gianender Singh, Assistant, Office of Director General, Elementary Education, Haryana, states that necessary orders, posting respondent No.4, Smt.Asha, C&V Teacher at Government Girls Senior Secondary School, Jind (School Code 1748), shall be passed within a period of one week from today.
The writ petition, therefore, is disposed of as infructuous.
April 02, 2014 ( AUGUSTINE GEORGE MASIH )
khurmi JUDGE
Khurmi Rakesh
2014.04.03 09:20
I attest to the accuracy and
integrity of this document