CHHAYA KAUL Vs. BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) In this petition filed under Article 226 of the Constitution, the petitioner, a Legal Adviser (on contract basis), has challenged the order dated 07-11-2015 (Annexure P/6) whereby her service has been terminated.

(2.) Draped in brevity, the relevant facts are that pursuant to advertisements dated 08-04-2015 and 17-04-2015, the petitioner submitted her candidature for the post of Legal Adviser. By communication dated 19-05-2015, she was informed that she has been selected on the basis of 'Lottery' for the said post. On 21-05-2015 (Annexure P/4) she was appointed on contract basis for one year.

(3.) Shri Mishra, learned counsel for the petitioner submits that in obedience of said order, the petitioner submitted her joining. It is urged that the impugned order came as a bolt from blue to her whereby her service has been terminated on the sole ground that she was appointed on the basis of 'Lottery' which is not justifiable.