GEETA OBEROI Vs. NATIONAL JUDICIAL ACADEMY

JUDGEMENT

(1.) This is a petition seeking the following substantial prayers:

(2.) The petitioner is working at the National Judicial Academy, Bhopal since 2014 as a professor against a sanctioned post pursuant to an advertisement. The advertisement was issued on 11.06.2012 by the Respondent, inviting applications for filling up several vacancies on deputation or contract basis including the post of professor. The petitioner was appointed after following the open selection-cum-merit procedure. The respondent is the National Judicial Academy, Bhopal established under the Societies Registration Act, 1860. It is an independent society and an autonomous body which is fully funded by the Department of Justice, Government of India with an objective of providing training to the judicial officers of the states/union territories.

(3.) On 30.01.2014, the petitioner was issued a letter requiring her to appear for an interview before the Selection Committee on 01.03.2014 After the interview, vide letter dated 10.04.2014, the petitioner was appointed as a professor for an initial period of 3 years. A contract of service was executed on 17.08.2014.