PRATIBHA DEVI Vs. GURU ARJAN DEV PUBLIC SCHOOL

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 28.04.2006 by which the amendment sought by the petitioner to incorporate an alternate plea seeking Rs.5 lakhs as damages on account of the wrongful termination of his service has been declined.

(2.) THE petitioner, who was a temporary employee of the respondents, filed a suit in the year 1998 when his services were terminated.

(3.) THE suit was contested by the respondents who filed the written statement in the year 2002 and averred in the same that the suit was not maintainable and that the petitioner being a temporary employee was not entitled to any protection and the termination was purely in accordance with the terms of the appointment and, therefore, the question of violation of any of the rules or principles of natural justice did not arise.