SUKHWINDER KAUR Vs. PANJAB UNIVERSITY AND ORS.

JUDGEMENT

(1.) THROUGH order dated 01.09.2010, the petitioner was appointed by the respondent - Panjab University, Chandigarh (hereinafter referred to as - the University) as an Assistant Professor in Disability Studies in the Department of Community Education and Disability Studies, on contract basis, for the academic session 2010 -11 or till the post is filled up on regular basis, on a consolidated salary. As per the relevant terms and conditions governing such appointment, her appointment was for a period of one year or up to the age of 65 years or till the post is filled up by way of regular selection. Through separate orders, the term of the petitioner was extended year after year and the most recent order of extending the term of appointment is dated 19.08.2014 (Annexure P -6), which reads as under : -

(2.) MD . Saifur Rehman

(3.) AS per the order dated 19.08.2014 (Annexure P -6), the petitioner would have continued in service for the entire academic year 2014 -15 i.e. till May/June 2015, but her services were abruptly cut short through order dated 01.12.2014 (Annexure P -12).