ANAMIKA SAXENA Vs. CHAIRMAN, ARMY PUBLIC SCHOOL

JUDGEMENT

(1.) The petitioner in the instant writ petition has challenged the order dt. 4th January, 2017, passed by the Rajasthan Non- Government Educational Institution Tribunal (In short 'the Tribunal'), Jaipur, whereby her application filed under Section 21 of the Rajasthan Non-Government Education Institutional Act, 1989, has been rejected.

(2.) Brief facts of the case are that the petitioner was initially appointed on 12th April, 2010, on contract basis as Teacher (PRT) in the Army Public School, Nasirabad Cantt, Ajmer. The petitioner has asserted that her contractual appointment was preceded by interview and after considering merit of eligible candidates, she came to be appointed. The petitioner has pleaded that she was continued in service from time to time and when an advertisement dt. 1st February, 2016 was issued by the respondent-School for appointing teachers on ad-hoc basis for the year 2016-2017, she approached the Tribunal challenging the Advertisement dt. 1 st February, 2016.

(3.) The prayer made in the application is quoted hereunder:-