SUNITA AGGARWAL Vs. MANAGING COMMITTEE

JUDGEMENT

(1.) The application is allowed subject to all just exceptions. Proceeding regarding interview, result-cum-detailed marks card of MA, memorandum of Marks of MA, letter dated 22.5.2017, certificate dated 25.07.2017, letter dated 26.08.2015 (information under RTI Act) and particulars of staff as Annexures P-5 to P-11, are taken on record. Challenge in present writ petition is to the impugned orders dated 01.03.2016 and 01.02.2017 (Annexures P-1 and P-4) respectively .

(2.) Petitioner-Sunita Aggarwal obtained degree of M.A (Economics) from Maharishi Dayanand University Rohtak, M.Ed and again M.A.(Economics) from JRN Rajasthan Vidyapeeth University. Respondent- 2 conducted the interview reflected in Annexure P-5 for the post of Diploma in Education (D.Ed.). The aforementioned interview was held in August 2007 comprising of committee of five members including the nominee of National Council for Teacher Education. The petitioner alongwith five other persons having degree of M.A., M.Ed were selected as Teachers for D.Ed.

(3.) Mr. Ashish Aggarwal, learned Senior counsel assisted by Ms. Shemona Sabharwal, Advocate appearing on behalf of petitioner submitted that petitioner has been discharging duties to the satisfaction of College with no complaint of any sort. Vide order dated 29.02.2016, petitioner was ordered to undergo Master Training Scheme Program (Training) but when after completion of training, she reported to the college, was verbally told that she has been relieved from the service on 01.03.2016.