NISHA SHARMA Vs. UT OF J & K

JUDGEMENT

(1.) Heard Sh. Ankesh Chandel, learned counsel for the petitioner and Sh. Raman Sharma, AAG and Sh. Aseem Sawhney, AAG for the respondents 1; and 2 &3 respectively.

(2.) The challenge in this petition is to the judgment and order dated 12.02.2021 passed by the Central Administrative Tribunal, Jammu Bench, Jammu.

(3.) The Tribunal by the said order dismissed the TA No.61/37 of 2020 and refused to quash the advertisement notice dated 06.02.2019 issued by the respondent No.2 whereby two posts of Lady Assistant Zila Sainik Welfare Officer, one from Jammu and another from Srinagar were advertised and, at the same time, refused to issue any direction for extending the term of the petitioner who was appointed on contract basis.