- (1.) Heard Sri Arvind Kumar Pandey, learned counsel for the petitioner, learned Standing Counsel for opposite parties and perused the record.
(2.) Facts in brief of the present case are that in pursuance to the advertisement issued by Social Welfare Department, U.P., Lucknow, the petitioner has submitted her candidature for appointment on the post of Assistant Teacher, thereafter, he was appointed on the said post on contract basis and posted at Rajkiya Aashram Padhyati Vidayalaya Rahimabad, Sitapur in the said capacity and she has worked and discharged her duties as contractual employee uptil 29.06.2015, thereafter, her contract was not renewed, hence he approached this Court for redressal of her grievances by filing present writ petition.
(3.) In nut shell the argument advanced by learned counsel for petitioner in the present case is to be effect that are that as the work on the post of Assistant Teacher at Rajkiya Aashram Padhyati Vidayalaya (Balika), Rahimabad, Sitapur is still available, so there is no justification or reason on the part of concerned authority/ Deputy Director, Social Welfare, Lucknow not to renew the contractual appointment of the petitioner, so a direction may be issued to renew the contractual appointment of the petitioner as Assistant Teacher for the session 2015- 2016.;