MANJU SARASWATHY Vs. DIRECTOR GENERAL, HQ DGNCC

JUDGEMENT

(1.) The petitioner seeks to quash Ext P10 order passed by the second respondent.

(2.) The case of the petitioner is that, she is a retired Lieutenant, who rendered army service from 21.8.1998 to 20.08.2003. On 16.2.2009, she joined Kendriya Vidyalaya, Nagercoil, as a primary teacher and later was transferred to the Kendriya Vidyalaya at Pangode.

(3.) By Ext P6, she was appointed as the Contingent Lady Officer for the period from 6.12.2019 to 2.2.2020 for the Republic Day Contingent of NCC. As per Ext P5 order passed by the third respondent, the selection list for training of Republic Day Camp Contingent, 2020, the petitioner was included in the list as serial No.K.