DEEPTI; SHWETA AGARWAL; KALPANA Vs. DIRECTOR EDUCATION MADHYAMIK SHIKSHA UTTARAKHAND, DEHRADUN & OTHERS

JUDGEMENT

(1.) All these petitions since pertain to the controversy of selection process/appointment of teachers pursuant to the same advertisement dated 6.8.2012 published by the Committee of Management RMPPV Inter College Gurukul Narsan, Haridwar, hence are being taken up together for adjudication.

(2.) The order of this Court denying ad interim injunction in Writ Petition No. 1047/2015 filed by Smt. Deepti was challenged in the Special Appeal No. 318/2015, especially with the plea that this Court granted such interim injunction in Writ Petition No. 1012/2015 filed by Ms. Shweta Agarwal, while the services of both as Lecturer in the college were seized by the same impugned order dated 25.5.2015 passed by the Manager of such college. So, the learned Division Bench of this Court observed the expectation to pass similar orders in similar matters. With this observation, appellant Smt. Deepti was permitted to move an application afresh for seeking interim relief again from this Court.

(3.) As the facts are unfolded while hearing the injunction application moved afresh by Smt. Deepti, the entire controversy has been surfaced now right from the publication of the advertisement and selection of Smt. Deepti on the post of Lecturer of Art, Ms. Shweta Agarwal for English and at the same time, rejection of the candidature of Smt. Kalpana at the time of scrutiny of all the applications itself in the office of Education Officer concerned. So, this Court is impelled to take all these writ petitions together for adjudication and, at the same time, to look back the judicial propriety of granting ad interim injunction in favour of Ms. Shweta Agarwal against the impugned order dated 25.5.2015.