ERRA ATWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for following reliefs:-

(2.) Petitioner has set-up a case that she was appointed as PRT in Army Public School, Yol Cantt., District Kangra, H.P.(for short 'The School') initially for a period of three years w.e.f. 19/6/2013 to 18/6/2016 on contract basis. Petitioner again served the same school for another period of three years from 27/6/2016 to 26/6/2019 on similar terms. From 11/7/2019 to 31/3/2020, petitioner served the school on adhoc basis and thereafter again w.e.f. 15/4/2020 to 31/3/2023, she was appointed as PRT in the school on contract basis.

(3.) It has also been averred that in the month of February, 2023, the School invited applications for appointment of PRT teachers on fixed term basis/adhoc panel. Petitioner had already put up her case before respondents No. 2 to 4 with respect to her entitlement for regularization and for such reason she was shocked to find the aforesaid advertisement having been issued by respondent/School. As per petitioner, she made inquiries from respondents No. 2 to 4 and was assured that the advertisement was mere procedural formality and petitioner being the senior most and most qualified candidate, her services would be continued with a renewed contract. As per petitioner, in such circumstances, she appeared in the interview held on 10/3/2023 alongwith six other candidates. However, her contract was not renewed and respondents No. 5 to 7, were given appointments as PRTs on contract basis.