POONAM Vs. SAINIK SCHOOL SOCIETY

JUDGEMENT

(1.) This intra-Court appeal is directed against the order dtd. 29/7/21 passed by the learned Single Judge of this Court, whereby the writ petition preferred by the appellant challenging legality of the order dtd. 11/8/19 issued by the Principal, Sainik School Chittorgarh, terminating her services while giving one month's salary in lieu of the notice, has been dismissed.

(2.) The appellant was appointed on the post of Lab Assistant (Biology) on regular basis in Sainik School, Chittorgarh. The services of the appellant were to be governed by the Sainik School Society Service Rules and Regulation ('the Rules and Regulations'). The term of the appointment relevant for the controversy involved in the instant appeal i.e. para 4 of the appointment order reads as under :

(3.) It is noticed that after completion of one year of service, the probation period of the appellant was extended vide order dtd. 13/8/19 for a period of one more year i.e. upto 12/8/21. However, during the extended period of probation, vide order dtd. 8/7/21 issued by the Principal, Sainik School Chittorgarh, the services of the appellant were brought to an end in terms of para 4 of the appointment order quoted hereinabove.