REGENT COMPUTRONICS PVT. LTD.

Kirti Pathak Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

SMT. HARPAL KAUR CHAHAL V. DIRECTOR INDUSTRIES,PUNJAB [REFERRED TO]
MOOL CHAND V. U.P. FOOD CORPORATION [REFERRED TO]
<RC>1998(4) S.C.T. 532</RC> RAJASTHAN HIGH COURT <JGN>B.S. CHAUHAN</JGN> <AT>CIVIL WRIT PETITION NO. 1636 OF 1989.</AT> 06.03.1998 6.3.1998 KIRTI PATHAK STATE OF RAJASTHAN VERSUS <ADV>R.S. SALUJA,J.L. PUROHIT</ADV> <SI> <ACT>RAJASTHAN RULES FOR PAYMENT OF GRANT-IN-AID TO NON GOVERNMENT EDUCATIONAL AND CULTURAL INSTITUTIONS,1963</ACT> <S>R.3(15)</S> CONSTITUTION OF INDIA,ARTICLES 226 AND 309 - RAJASTHAN RULES FOR PAYMENT OF GRANT-IN-AID TO NON GOVERNMENT EDUCATIONAL AND CULTURAL INSTITUTIONS,1963,RULE 3 SUB-RULE 15 - CONFIRMATION - PETITIONER APPOINTED FOR ONE ACADEMIC SESSION ON PROBATION - HER PROBATION WAS EXTENDED FROM TIME TO TIME - PETITIONER CLAIMED CONFIRMATION AUTOMATICALLY AFTER THE EXPIRY OF TWO YEARS PERIOD OF PROBATION - DOCUMENTS IN SUPPORT OF [REFERRED TO]
MADHYA PRADESH EDUCATION BOARD V. MODH [REFERRED TO]
UGAM SINGH V. STATE OF RAJASTHAN [REFERRED TO]
PARSHOTAM LAL DHINGRA VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. DHARAM SINGH [REFERRED TO]
DHANJIBHAI RAMJIBHAI VS. STATE OF GUJARAT [REFERRED TO]
OM PARKASH MAURYA VS. U P COOPERATIVE SUGAR FACTORIES FEDERATION LUCKNOW [REFERRED TO]
RAVINDRA KUMAR MISRA VS. U P STATE HANDLOOM CORPN LIMITED [REFERRED TO]
M K AGARWAL VS. GURGAON GRAMIN BANK [REFERRED TO]
TRIVENI SHANKAR SAXENA VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMCHANDRATRIPATHI VS. U P PUBLIC SERVICES TRIBUNAL IV [REFERRED TO]
COMMISSIONER FOOD AND CIVIL SUPPLIES LUCKNOW U P VS. PRAKASH CHANDRA SAXENA [REFERRED TO]
RAVINDER SHARMA VS. STATE OF PUNJAB [REFERRED TO]
MADHYA PRADESH HASTA SHILPA VIKASNIGAM LIMITED VS. DEVENDRAKUMAR JAIN [REFERRED TO]
JAI KISHAN VS. COMMISSIONER OF POLICE [REFERRED TO]
STATE OF MADHYA PRADESH VS. SHYAMA PARDHI [REFERRED TO]
SATYA NARAYAN ATHYA VS. HIGH COURT OF M R [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. ASHWANI KUMAR [REFERRED TO]
UNION TERRITORY CHANDIGARH ADMN VS. MANAGING SOCIETY GOSWAMI GDSDC [REFERRED TO]
A MAHUDESWARAN VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH KHOSLA [REFERRED TO]
STATE OF RAJASTHAN VS. HITENDRA KUMAR BHATT [REFERRED TO]
PATNA UNIVERSITY VS. DRAMITATIWARI MRS [REFERRED TO]
SHRICHANDRA VS. U P FINANCIAL CORPORATION [REFERRED TO]
RADHA RAIZADA VS. COMMITTEE OF MANAGEMENT VIDYAWATI DARBARI GIRLS INTER COLLEGE AND [REFERRED TO]

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner challenging the impugned order dated 22.4.89, contained in Annexure-8 to the writ petition, by which her services had not been extended.

(2.) The petitioner claims that she was appointed as a temporary employee for a particular Academic Session on probation vide order dated 28.4.86 and though was appointed for on academic session, she was allowed to continue and her probation was extended from time to time and ultimately she was not allowed to work vide impugned order dated 24.4.89.

(3.) Mr. R.S Saluja, learned counsel for the petitioner has submitted that petitioner was appointed after inviting the applications by publishing advertisements in newspapers, facing the selection board and on probation, thus, she is entitled to be considered as having been appointed in substantive capacity. Under the relevant Rules, her probation could not have been extended beyond two years and, thus, the petitioner is entitled to be considered as confirmed automatically after the expiry of two years' period of probation.

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KIRTI PATHAK Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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