STATE OF TELANGANA Vs. M.R. JYOTHI LAKSHMI

JUDGEMENT

(1.) Order, dated 05.07.2017, in W.P.No.37459 of 2016 and the miscellaneous applications filed therein, whereby the learned Single Judge has allowed the said writ petition and dismissed the vacate stay petition is questioned in this writ appeal.

(2.) Shorn of unnecessary details, the dispute pertains to unceremonious non-renewal of the contract service of the respondent as Junior Lecturer. It is not in dispute that the respondent has been working as contract Junior Lecturer in the Government Junior College in Mancherial District from the year 2005. The respondent has absented from duty from 18.03.2016 to 28.03.2016, the latter being the last working day before closure of the junior college for summer vacation. After reopening of the college, when the respondent went to report, she was not permitted to join. Eventually, on a representation made by her on 12.08.2016, appellant No.2 has issued memo, dated 24.09.2016, wherein he has stated as under:

(3.) It was the pleaded case of the respondent that as she was ill, she could not attend the college from 18.03.2016 to 28.03.2016. To substantiate her plea of illness, she has produced a medical certificate. It was pleaded on behalf of the appellants that not only that the respondent was absent on the last working day i.e., on 28.03.2016, but also she absconded from the invigilation work during the period of her absence. The learned Single Judge has observed that the only reason reflected in the order impugned in the writ petition was that the respondent has not attended the college on the last working day and that as per the instructions issued by appellant Nos.1 and 2 in various references referred to therein, the contract faculty who have worked till the last working day of the academic year only shall be renewed. The learned Single Judge has, accordingly, held that the reason which is not mentioned in the order impugned in the writ petition cannot be supplemented by way of affidavits.