MONALISA JOSHI Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this writ petition filed under Article 226 of the Constitution of India petitioner seeks quashing of the communications issued by the employer/respondent nos. 2 to 4/Institute for Defence Studies and Analyses dated 2.8.2011, 8.9.2011, 17.5.2012 and 11.12.2012 whereby the contractual services of the petitioner as an Associate Fellow were terminated by not continuing the contractual appointment.

(2.) PETITIONER had earlier filed a writ petition bearing W.P.(C) no. 7176/2012 in this Court and which was disposed of by a learned Single Judge of this Court on 16.11.2012 directing the respondents to pass a reasoned order with respect to non -continuation of services of the petitioner.

(3.) PURSUANT to the order dated 16.11.2012 in W.P.(C) No. 7176/2012 the employer passed the following reasoned order dated 11.12.2012 giving reasons for refusing to renew the contract of the petitioner as an Associate Fellow: -