SMT. REKHA Vs. KURUKSHETRA UNIVERSITY AND OTHERS

JUDGEMENT

(1.) The petitioner is seeking quashing of order dated 02.09.2014 (Annexure-4), vide which her services have been terminated. A further prayer has been to quash the advertisement dated 04.09.2014 (Annexure P-5) inviting applications to fill up the vacancies of Lecturer(s) in Hindi.

(2.) The petitioner was appointed on 25.05.2010 as Lecturer in Hindi by a duly constituted Selection committee of the respondent-University and her appointment letter and joining report have been annexed as Annexures P1 and P-2 respectively. The Kurukshetra University accorded approval of the proceedings of Selection Committee vide letter dated 03.06.2010 (Annexure P-3). As per terms and conditions of the appointment, she was to be on probation for a period of two years and thereafter, if found suitable, she was to be confirmed. However, her services were terminated on 02.09.2014 vide Annexure P-4. Governing Body, Arya Kanya Gurukul College of Education, Mor Majra-respondent No. 3 has been established after having granted approval by the National Council of Teacher, Jaipur. The Administrative control thereupon is of the Kurukshetra University, which is the instrumentality of the State. The Haryana Affiliated Colleges (Security of Services) Rules, 2006 would be applicable to the service conditions of the petitioner.

(3.) While issuing notice of motion on 09.09.2014, operation of the impugned order (Annexure P-4) was stayed.