COMMISSIONER NVS Vs. RINKU SHARMA

JUDGEMENT

(1.) The petitioner i.e. Navodaya Vidyalaya Samiti is an autonomous body fully funded by the Government of India and is under the administrative control of Ministry of Human Resource Development. The petitioner has established and maintains schools in all over India popularly called Kendriya Vidyalayas.

(2.) Submitting an application in response to an advertisement inviting applications from eligible candidates for the post of Post Graduate Teachers (Economics) and being declared successful at the selection process a letter offering appointment dated 5.7.2001 was issued by the petitioner to the respondent, clause 2 and clause 10 whereof, being relevant are noted. They read as under:-

(3.) It may be highlighted that the dispute between the parties pertains to the effect of clause 2 of the letter of offer, as per which respondent was to be on probation for a period of 2 years from the date of appointment and it stands stipulated that the period may be extendable by another 1 year at the discretion of the competent authority and failure to complete the probation to the satisfaction of the competent authority or found unsuitable during probation would render the respondent liable to be discharged from service without assigning any reasons.