Punjab-Haryana High Court
Kavita Saini vs State Of Haryana And Others on 18 December, 2019
Author: B.S.Walia
Bench: B.S.Walia
131
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.36693 of 2019
Date of Decision : 18.12.2019.
Kavita Saini ...Petitioner
Versus
State of Haryana and others ....Respondents
Coram : Hon'ble Mr. Justice B.S.Walia
Present: Mr. Suresh Kumar Kaushik, Advocate for the petitioner.
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B.S.WALIA, J. (Oral)
1. Learned counsel contends that the petitioner was engaged as Extension Lecturer in September, 2010 and continued working as such for a period of seven years, whereafter, her services were dispensed with vide order Annexure P/5 dated 20.07.2017 on the ground that she was not eligible. Learned counsel contends that subsequently instructions Annexure P/10 dated 28.01.2019 were issued, as per which, even ineligible candidates are entitled to re- engagement/adjustment in certain eventualities and that although the petitioner fulfills the eligibility criteria for re-engagement/ adjusted and has submitted representation Annexure P/14 dated 26.09.2019, informing the authorities that she has acquired NET qualification and thereby become eligible for re-engagement/ adjustment, but no action has been taken on the said representation till date and that in the circumstances, the petitioner would be satisfied if the writ petition is disposed of at this stage by directing respondent 1 of 2 ::: Downloaded on - 12-01-2020 19:29:14 ::: CWP No.36693 of 2019 [2] No.2 to consider and decide representation Annexure P/14 dated 26.09.2019 in accordance with law in a time bound manner by taking into account the decision of a Coordinate Bench of this Court dated 25.01.2018, in CWP No.20767 of 2017, in case titled as Anita vs. State of Haryana and others.
2. Notice of motion. Mr. Harish Rathee, Sr. DAG, Haryana, accepts notice on behalf of the respondents and states that he has no objection to the limited prayer made by learned counsel for the petitioner.
3. Without commenting upon the merits of the case or for that matter the entitlement of the petitioner to the relief claimed, the writ petition is disposed of by directing respondent No.2 to consider and decide representation Annexure P/14 dated 26.09.2019, in accordance with law after taking into account all aspects of the matter including the decision of this Court in Anita's case (supra) in case the same is applicable, within a period of three months from the date of receipt of certified copy of this order.
(B.S.WALIA) JUDGE 18.12.2019.
rajesh/maninder
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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