RENUKA DEVI Vs. STATE

JUDGEMENT

(1.) Instant writ petition has been filed seeking issuance of : -

(2.) Admit. Issue post -admission notice. Mr. Ajay Sharma, learned AAG accepts notice on behalf of the respondents and waives right to file reply by stating that the matter in issue is covered by the decision of this Court in SWP No.1594/2012 in case titled Dr. Renu Gupta Vs. State of J&K & ors. as also SWP No.1525/2013 in case titled Rajani Kumari Vs. State of J&K & ors beside other connected petitions decided on 14.07.2016. Aforementioned stand is disputed by counsel for the petitioners.

(3.) Brief facts of the case leading to the filing of the instant writ petition are that petitioner No.1 was appointed as Master in Tourism/Lecturer, Government Polytechnic, Jammu vide appointment letter, Annexure -A, dated 07.10.2015 while petitioner No.2 was appointed as Lecturer, B. Tech. Civil Engineering vide appointment letter Annexure -A dated 07.10.2015 on academic arrangement basis for the academic session 2015 -16. As per Clause -2 of the appointment letter, the assignment was purely on academic arrangement basis for one academic year and was to cease automatically on 31.07.2016 while as per Clause -3 the appointee did not have any right to continue in any capacity beyond the period of assignment for which an affidavit duly authenticated by 1st Class Magistrate was to be submitted in token of acceptance of the terms and conditions and also that the appointee would not make any preferential claim for continuation / reassignment / permanent absorption / appointment in the department on the basis of the academic arrangement.