RUBY SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has put to challenge the Annexure-13 letter dated 8.8.2008 addressed to her by the respondent No. 3 cancelling the appointment order earlier issued to her pursuant to a selection conducted by the respondents for the post of TGT (Science/Bio/Bio-Chem). The petitioner was selected and was offered with the Annexure-11 offer of appointment dated 24/7/2008. In the appointment order, the post to which the petitioner was shown appointed was indicated as TGT (Science/Bio) in BSF Senior Secondary School, Jalandhar, on the terms and conditions stipulated in the offer of appointment one of which was that she should join her duty by 18/8/2008.

(2.) ON getting the offer of appointment, as per the averments made in the writ petition, the petitioner communicated her acceptance of the offer vide Annexure-12 letter dated 1.8.2008. According to the petitioner, she received a telephone call on 2.8.2008 from a lady requesting the petitioner to agree for mutual re-allocation of posting by stating that since she hails from Jalandhar and the petitioner from Shillong, there would be no difficulty in getting the posting exchanged. The petitioner has also identified the telephone number as 98880-78266.

(3.) BEING aggrieved by the aforesaid action on the part of the respondents, the petitioner approached this Court by filing the instant writ petition.