NISHA SAXENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant petition has been filed by the petitioner with the following prayers:-

(2.) Brief facts of the case are that vide order dtd. 17/7/1986 the petitioner was appointed on the post of College Lecturer in Psychology in J.B. Shah Girls P.G. College, Jhunjhunu i.e. respondent No.2 initially for a period of one year on probation basis. Subsequently, her services were confirmed on the said post on 15/12/1987 and thereafter the University of Rajasthan granted approval on the appointment of the petitioner vide order dtd. 13/3/1992. Thereafter the services of the petitioner were terminated vide order dtd. 20/2/1993. Against which she submitted an appeal before the Rajasthan Non-Government Educational Institutions Tribunal, Jaipur (for short 'RNGEI Tribunal') and the same was allowed vide judgment dtd. 2/5/2001 and her order of termination dtd. 20/2/1993 was quashed and set aside and she was directed to be reinstated with continuity in service along with back wages and consequential benefits.

(3.) The case of the petitioner is that the judgment passed by the RNGEI Tribunal was challenged by the respondent No.2-College before this Court by way of filing SB CWP No. 2809/2001 and the same was decided on 12/9/2001. The said order was challenged by the respondent No.2 before the Division Bench by way of filing DB Civil Special Appeal (Writ) No. 896/2001 and the same was dismissed vide judgment dtd. 15/10/2001 against which Special Leave to Appeal (Civil) No. 4337/2002 was submitted by the respondent No.2 and the same was also dismissed vide order dtd. 4/3/2002.