SHALINI SETHI Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this writ petition, the petitioner impugns the termination of her contractual services by the respondent No.2/IDBI Bank Limited. Petitioner is an orthopedically handicapped person with 48% locomoter disability.

(2.) PETITIONER was given contractual employment in the quota for persons with disabilities. She was appointed as an Executive on 26.11.2007 for a period of one year. Petitioner's contract was not renewed in terms of the letter dated 25.11.2008 of the respondent No.2. Petitioner claims that after being appointed until July, 2008 things were okay till new Branch Head, Sh. Rajesh Kumar joined the respondent No.2. It is alleged that Sh. Rajesh Kumar started mistreating the petitioner. Petitioner claimed to have made complaints to the bank on 1.1.2009 and 24.2.2009. Petitioner also complained before the Chief Commissioner for Persons with Disabilities who held by the order dated 17/21.4.2009 that the respondent No.2-bank had unconditional authority not to renew the contract.

(3.) IT is argued that petitioner has concealed all these facts by not stating them in the writ petition. It is urged that therefore petitioner is not entitled to the discretionary relief of this Court under Article 226 of the Constitution of India.