JYOTI RANI Vs. BOARD OF GOVERNORS

JUDGEMENT

(1.) Petitioner (Dr. Jyoti Rani) by way of the present Civil Writ Petition has challenged the order dated 07.06.2018 (Annexure P-6) wherein the petitioner has been discharged from service of Assistant Professor (Food Science & Technology) in the Department of Bio-Technology in the Respondent-University Thapar Institute of Engineering and Technology, Patiala.

(2.) Succinctly, the facts of the case are that the respondentUniversity advertised the post of Assistant Professor (Food Science & Technology) in Department of Bio-Technology in April 2015 and the said advertised post was to be filled through three (03) tier selection process. The petitioner was selected for the said post and was issued appointment letter dated 11.07.2015 (Annexure P-1). The terms & conditions of the appointment letter were accepted by the petitioner and in token of said acceptance, an endorsement dated 15.07.2015 was made by the petitioner on the appointment letter itself. In the appointment letter, in the terms & conditions of appointment, it was mentioned as under:-

(3.) The petitioner joined the respondent-University on 27.07.2015 and remained on the probation. Her period of probation of two years was extended for a period of one year vide letter dated 12.01.2018 (Annexure P-2) though wrongly typed as 12.01.2017. During the said extended period of probation, by the impugned order dated 07.06.2018 (P6), the petitioner was ordered to be discharged from service.