DR. GURPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the petitioner has challenged the order dtd. 13/3/2018 (Annexure P-2) vide which, the petitioner has been relieved from the post of Teaching Assistant working under the Self Financing Scheme (hereinafter referred to as the Scheme).

(2.) The brief facts of the case are that the petitioner was engaged as a Teaching Assistant on 14/8/2015, on contract basis, in the Department of Food Science and Technology, Punjab Agricultural University, Ludhiana (Annexure P-1). The engagement of the petitioner was for a period of six months or till the termination of the scheme/regular incumbent joins, whichever was earlier and subject to the availability of funds in the scheme. The contract of the petitioner was extended from time to time and the last extension of contract of service of the petitioner was to expire on 10/3/2018. The petitioner was relieved w.e.f. 9/3/2018 (Friday) as 10/3/2018 was a Saturday. Aggrieved against the abovesaid order dtd. 13/3/2018 (Annexure P-2), whereby, the petitioner was relieved from service w.e.f. 9/3/2018, the petitioner has filed the present writ petition.

(3.) The only contention raised by the learned counsel appearing on behalf of the petitioner is that as the scheme is still in existence, there was no reason to relieve the petitioner from service.