Neeru Dogra vs State Of Punjab And Others

Deepinder Singh Nalwa, J

In the present writ petition, the petitioner is praying for issuance of a writ in the nature of mandamus directing the respondents to appoint the petitioner as Education Volunteer and has further challenged the appointment letter dated 09.01.2009 (Annexure P-4) issued to respondent No.4.

Learned counsel for the petitioner submits that in the light of the report submitted by the Inquiry Officer dated 30.05.2017 (Annexure P-2), the petitioner was entitled to be appointed as Education Volunteer.

On the other hand, learned counsel for the respondents submit that the scheme under which the Education Volunteers were appointed has been closed by the State of Punjab w.e.f. 29.04.2011 and even respondent No.4 had left the post in the year 2019. It is also the contention of learned counsel for the respondents that a similar writ petition was filed by the petitioner, which was disposed of vide order dated 18.05.2012 (Annexure P-6) with a direction to respondent No.1 therein to decide the representation submitted by the petitioner. In the light of the aforesaid order dated 18.05.2012 (Annexure P-6), the respondents had passed an order dated 27.08.2018 (Annexure P-7), whereby the claim of the petitioner was rejected on the ground that the scheme under which the Education Volunteers were appointed has ceased from 29.04.2011. Learned counsel for the respondents further submit that the abovesaid order dated 27.08.2018 (Annexure P-7) was never challenged by the petitioner.

I have heard learned counsel for the parties and have gone through the paper-book.

The issue involved in the present petition is in regard to appointment of petitioner as Education Volunteers in the Government School. The nature of the appointment to the abovesaid post of Education Volunteers is temporary in nature as the Education Volunteers are appointed under the scheme. It is admitted by learned counsel for the parties that the scheme under which the Education Volunteers were appointed has come to an end w.e.f. 29.04.2011.

Taking into consideration the fact that as there is no scheme for appointment of Education Volunteers as on today, no relief can be granted to the petitioner.

In view of the above, the present writ petition is dismissed.

Pending application(s), if any, shall also stand(s) disposed of.