Punjab-Haryana High Court
Shashi Prabha vs Mewat Model Schools Society Nuh & Ors on 23 April, 2018
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
CWP No. 682 of 2016 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 682 of 2016
Date of Decision: 23.04.2018
Shashi Prabha
...Petitioner
Vs.
Mewat Model Schools Society Nuh and others
...Respondents
CORAM:- HON'BLE MR.JUSTICE RAJIV NARAIN RAINA
Present: Mr. Anand Bhardwaj, Advocate
for the petitioner.
Mr. Mahender Singh Chahal, Advocate
for respondent Nos. 1 & 2.
Mr. Mohammad Arshad, Advocate
for respondent No.4.
RAJIV NARAIN RAINA, J. (Oral)
When the matter came up for hearing on 12.05.2017, the following order was passed:
The matter relates to the selection and appointment to the post of TGT (Computer Science) in respondent No.2- Society. In their statement, it is submitted that irregularities have been committed by respondent No.2 in the process of selection.
In the written statement filed by respondent No.2, it is admitted that the petitioner was shown at Sr. No.4 instead of Sr. No.3.
1 of 3 ::: Downloaded on - 13-05-2018 05:22:11 ::: CWP No. 682 of 2016 2 Having admitted the said fact, it was the duty cast upon the respondent No. 2 to make necessary correction in the merit list of the selection process.
For rectifying the selection process, respondent No.2 is hereby directed to issue necessary notice to 4th respondent and after receipt of explanation from him, proceed further by passing a speaking order on the issue. The above exercise would be completed within a period of two months.
List this matter on 25.08.2017.
Today, learned counsel for respondent No.2 has produced an order dated 21.08.2017. The respondent-School has made necessary corrections in the merit-list and as a result the petitioner has been appointed as TGT-Computer Science with immediate effect. The office order precludes the petitioner from claiming monetary benefits from the period from her selection.
The respondent No.4 was appointed on 07.07.2011 and his services were terminated as a result of the present proceedings and the petitioner has been appointed instead.
In the circumstances, the petitioner will be entitled to non- pecuniary benefits from the date of appointment of respondent No.4 and the actual salary will be paid from the date of the order i.e. 28.08.2017. The petitioner's seniority will be assigned as per placement in the merit-
2 of 3 ::: Downloaded on - 13-05-2018 05:22:13 ::: CWP No. 682 of 2016 3 list. The order dated 21.08.2017 is retained on record.
The petition is disposed of in the above terms.
(RAJIV NARAIN RAINA)
23.04.2018 JUDGE
kv
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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