DAMAYANTI RAMJI KHANDAIT Vs. NAVODAYA EDUCATION SOCIETY MAHAGAON

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith, and is heard finally by consent of parties.

(2.) In 1992, the respondent-Management invited applications for appointment to the post of a Trained Teacher.

(3.) Since qualified candidates were not available, the petitioner, who had not completed the degree of Bachelor of Education, was appointed with a permission to undergo the said education and secure the degree through vacational Course of two years. The petitioner accordingly joined the duty and served in academic years 1992-93 and 1994-95. When the petitioner's services were continued in next academic year, namely 1993-94, petitioner's candidature was recommenced by the Management for said vacational B. Ed. Course of two years and she had commenced pursuing said course.