RITU HOODA Vs. DIRECTORATE OF EDUCATION

JUDGEMENT

(1.) In both these petitions the Petitioners lay a challenge to the order dated 23.06.2020 and seek a direction to the Respondents to reinstate the Petitioners with continuity of service and consequential benefits accruing from the same. In W.P.(C) 4951/2020, the Petitioner has additionally assailed the order dated 25.06.2020. Due to the similitude of the issues involved in the petitions and the impugned order being the same, the petitions are being decided by a common judgement.

(2.) For the sake of convenience, the Petitioner in W.P.(C) 4951/2020 is being referred to as Petitioner No.1 and the Petitioner in W.P.(C) 4201/2020 is being referred to as Petitioner No.2 hereinafter.

(3.) The case as set up by the Petitioner No.1 is that on acquiring Bachelor Degree in Physical Education and being qualified and eligible to apply for the post of PET (Physical Education), Petitioner No.1 applied for the said post in response to an advertisement dated 09.04.2018 issued by Respondent No.3 (hereinafter referred to as School). She was asked to remain present with her original testimonials for verification of the documents at the School on 29.05.2018. Certificates of the Petitioner were duly verified by the concerned officials of the School and she was informed to appear for the interview on 18.06.2018. On successful clearing of the interview, offer of appointment dated 31.07.2018 was issued by the School and Petitioner was directed to join the School on 13.08.2018.