TEENA VERMA Vs. SARVEPALLI RADHAKRISHANAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking quashing of order/letter dated 14.10.2014 (Annex. 8) passed by the respondent, whereby the candidature of the petitioner has been rejected on the ground that the petitioner was appointed as Probationer Trainee and it has been assumed that her service has not been regularised and consequently, she has been held in-eligible for grant of admission to MD/MS (Ayurveda) Course.

(2.) The petitioner was appointed as Gramin Ayurved Chikitshak vide order dated 2.6.2009 (Annex. 5). The conditions of appointment inter-alia indicated as under:-

(3.) Whereafter the petitioner being interested in seeking admission in MD/MS (Ayurveda) course, sought certificate from her employer and the District Ayurved Officer, Udaipur vide its certificate dated 20.5.2014 (Annex. 6), indicated as under:-